SUJEEVAN RAGHUNATHAN Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) THIS is a petition alleging police harassment. Crimes are registered against the petitioners. It is also submitted that the mini lorry which is the subject matter of the dispute was not produced before the police despite directions and as per the directions of this Court, the investigation has been entrusted to the Deputy Superintendent of Police. THIS Court will not interfere in the process of investigation by the police. However, investigation shall be according to law and if there is any illegality in the investigation, it is for the parties to approach the jurisdictional Magistrate. Recording the submission that investigation will be conducted strictly according to law and giving full freedom to investigate the registered crimes according to law, this writ petition is disposed of.