PRABEESH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner complains that respondents 1 and 2, who are police officials, are harassing him and his family unnecessarily. According to him, he had lost his mobile phone on or around 10 th of July, 2018, while he was working as a Taxi driver in Alappuzha and that he was, therefore, unable to contact his family for about 20 days thereafter.

(2.) He says that his father Sri. Sadanandan legitimately apprehended that something had gone wrong with his son, and, therefore made a complaint before the Nedumbasseri Police Station, because the last call that he received from the petitioner was traced to be from that area, which led to Crime No. 955 of 2018 being registered by the Police.

(3.) According to the petitioner, the Crime was so registered at the instance of his father on account of a misapprehension and he asserts that he is not missing and that he is still in contact with his family and he, therefore, prays police officials be directed not harass him or his family in connection with the said crime.