EBRAHIM Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is a petition alleging police harassment. On instructions, Govt.Pleader submitted that there are two factions in the Mosque and police is only trying to maintain law and order. It is the duty of the police to see that law and order is maintained. It is submitted that no crime is registered against the petitioner. Police shall not harass the petitioners or members of the other factions but only see that law and order is maintained and if any crime is registered, police is free to investigate the crime only according to law. With the above directions this writ petition is disposed of.