Latha vs State of Kerala, The Director General of Police and The Sub Inspector of Police

K.M. Joseph, J.—The petitioner has approached this Court seeking the following reliefs:

i) issue a writ of mandamus or such other writ, direction or order directing respondents 2 and 3 not to harass the petitioner and members of her family.

Briefly put, the case of the petitioner is as follows:

The petitioner is a resident of Varkala. She is residing with her husband and two children. Her husband is a sick person. The petitioner''s son goes for painting work and is the bread winner of the family. The 3rd respondent misbehaved with the petitioner and insulted the petitioner by calling her caste name and threatened the petitioner that her son will be made accused in several cases if she would complain against the landlord. The police party is frequently visiting the house of the petitioner. The petitioner filed Ext.P1 complaint.

The learned Government Pleader, on instructions, submits as follows: The daughter of the landlord of the petitioner has lodged a complaint against the petitioner/her husband and her son. Crime was registered as crime No. 1094/2010 of Varkala police station under Sections 294(b), 323, 427 and 506(i) read with 34 I.P.C. The learned Government Pleader would submit that the 3rd respondent will only investigate into the crime, in accordance with law and there will no harassment to the petitioner and the members of her family.

We record the same. We further make it clear that it will be open to the petitioner to work out her remedies against registration of the crime, as advised in law. This writ petition is disposed of as above.