A THAMPI RAJ Vs. RAMACHANDRAN

JUDGEMENT

(1.) THIS is a petition alleging police harassment. We are not expressing any opinion regarding the civil disputes between the petitioner and the alleged Thomas Poulose. It is submitted by the Government Pleader that no crime is registered against the petitioner. Therefore, police shall not harass the petitioner. However, if a crime is registered, it can be enquired according to law. Civil disputes can be resolved through civil court and if petitioner has committed any crime and police is not taking appropriate action, it is for the aggrieved party to file a private complaint. However, this judgment will not prejudice the right of the police in maintaining law and order. The writ petition is disposed of accordingly.