L.K.STARNESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has filed the above writ petition with the following prayer:

(2.) The facts and circumstances gave rise to the filing of the present writ petition are briefly stated hereunder:

(3.) After notice, Mr.J.Pothiraj, learned Special Government Pleader, has entered appearance on behalf of the respondents and a detailed counter affidavit has been filed.