Pullath Samad vs District Police Chief Malappuram District Police Office, Malappuram - 676 505

Raja Vijayaraghavan V, J

The petitioner is before this Court contending that he is being unnecessarily harassed by the 2nd respondent at the instance of the party

respondents.

Miss Mary Liya Sabu, the learned counsel appearing for the petitioner submitted that the 3rd respondent has initiated proceedings under the

Negotiable Instruments Act against the petitioner herein and the same is pending. According to the learned counsel, the Police have no right to

interfere in such disputes which are pending before Courts or to pressurize the petitioner to effect the payment.

The learned Government Pleader on instructions submitted that the 3rd respondent had lodged a complaint before the 2nd respondent alleging that

money was borrowed by the petitioner herein and that the same was not returned. As the 3rd respondent is a lady, the petitioner was called over the

phone to enquire into the genuineness of the allegations. Immediately thereafter, the petitioner has approached this Court with this writ petition. It is

submitted that no crime was registered and the 3rd respondent was directed to pursue her remedies in accordance with the law.

In that view of the matter, no further orders are required to be passed. There will be a direction to the 2nd respondent to exhaust the provisions of

the Code of Criminal Procedure if the presence of the petitioner is required in connection with any investigation of any crime.

This writ petition is disposed of.