FREDERIC A EDWARD Vs. A L YESUDAS

JUDGEMENT

(1.) THIS is a petition alleging police harassment. According to the petitioners, 1st petitioner was called several times to the Police station unnecessarily. The 2nd petitioner was in America. Govt.Pleader on instructions filed a complaint and on the basis of a complaint, a crime was registered against the petitioner and for investigation of the crime petitioner was called to the Police station. Even though police is free to investigate the crime according to law, it should not result in harassment. In the above circumstances, hereafter if petitioner is to be called to the police station, written summons should be issued. Petitioner can also bring an advocate with him when he was summoned to the police station. Recording the submission that police will not harass the petitioner and will conduct the investigation strictly according to law this writ petition is disposed of.