M V SADANANDAN Vs. S I OF POLICE

JUDGEMENT

(1.) THIS is a petition alleging police harassment. It is submitted that there is civil dispute between petitioner and the 2nd respondent's Bank. Govt.Pleader on instructions submitted that a crime is registered against the 1st petitioner. Petitioner filed Ext.P4 before the 3rd respondent. The 3rd respondent shall consider the same and take appropriate action if allegations are correct. Recording the submission that police will not harass the petitioner and will not compell the petitioner to sign any document but with full freedom to conduct investigation strictly according to law, this writ petition is dismissed.