M KATTUVA ROWTHER Vs. STATE

JUDGEMENT

(1.) THE only grievance ventilated by the petitioner before this Court in this original petition is that the petitioner and his son went to the Melur Police Station on 27.1.2005, where the Sub Inspector of Police was present and they were asked to wait from 12.00 noon to 10.30 p.m., and they were not even allowed to take their food and they could not come out; that at about 10.30 p.m., they were asked to withdraw the complaint; that on the next morning, they met the Inspector of Police and a report was made; that he also insisted that the complaint should be withdrawn and under the stated circumstances, the petitioner could not ventilate his grievance against the opposite party either, or a case is registered against the wrong doers, and hence action has got to be taken against the erring police officials.

(2.) HEARD the learned counsel for the State also.