DIVAKARAN NANDU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition alleging police harassment. On instructions, Govt.Pleader submitted that petitioner is a registered rubber dealer. There is an allegation that he has purchased stolen rubber sheets. Earlier there was a complaint in the Manimala Police Station as Crime No.56/2007 and case is that accused sold rubber sheets to the petitioner. It is case of the petitioner that on the basis of that crime, the rubber sheets were given to the police station. It is submitted that there are further allegations on the same accused in another case and police is only investigating the same. However, police is free to investigate the crimes registered. Recording the submission that investigation should be only according to law this writ petition is disposed of.