M. Kattuva Rowther vs The State and Others

M. Chockalingam, J.—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morning, they met the Inspector of Police and a report was made; that he also insisted that the complaint should be withdrawn and under the stated circumstances, the petitioner could not ventilate his grievance against the opposite party either, or a case is registered against the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.

Heard the learned counsel for the State also.

Under the stated circumstances, it would be suffice to issue a direction to the second respondent, Superintendent of Police, Madurai District, Madurai to enquire into the representation alleged to have been given by the petitioner on 31.1.2005 and take necessary action on the erring staff of the department, if the facts and circumstances warrant so. Accordingly, a direction is issued and the petition is ordered.