C.M.ABDUL RAZAK Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner has approached this Court alleging that respondents 3 to 5 have threatened the petitioner and apprehending loss of life, the petitioner seeks for police protection. It is also alleged that on the basis of false complaints given by respondents 3 to 5, police is unnecessarily harassing the petitioner.

(2.) We have sought for instructions from the first respondent. Learned Public Prosecutor submits that a crime has been registered against the petitioner as Crime No.244/2018 of Badiyadukka Police Station under Section 498A and the matter is under investigation.

(3.) The learned counsel for the petitioner, however, submits that there is dispute between the petitioner and his wife. The respondents 3 to 5, relatives of his wife, have caused separate complaints to be filed against the petitioner under Section 498A before two police stations at Kumbala and Badiyadukka. When the petitioner moved for anticipatory bail, the learned Public Prosecutor appearing on behalf of the police had stated that no crime had been registered and accordingly those anticipatory bail applications had been closed.