V D LAZAR MARTIN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS is a petition alleging police harassment. According to the petitioner, he is being harassed at the instance of the 6th respondent. Government Pleader submitted that there is an allegation that petitioner has collected large amounts from abroad and misappropriated the same. If any crime is registered, it should be investigated according to law and even without registering crime, if petitioner's presence is needed, police is free to issue written summons and call him and petitioner is bound to comply with the directions. However, time and date of appearance also should be intimated to him by the police. The writ petition is disposed of accordingly.