P.R.RAMACHANDRA MENON,J. - (1.) The petitioner has moved this Court alleging high handed action on the part of the respondents 2 and 3, yielding to some unlawful demands made by the fourth respondent, who is none other than the wife of the petitioner.
(2.) The learned counsel for the petitioner submits that the marital bond between the petitioner and the 4th respondent has got strained and the latter is taking every opportunity to harass the petitioner in some or other manner, with intervention of the police. It is accordingly, that the petitioner is being summoned to the police station. It is stated that the petitioner has been required to satisfy a sum of Rs.10 lakhs to the 4th respondent. It is also stated that no offence has been committed by the petitioner at any point of time and if at all any such offence is there, it is pointed out that the petitioner is ready to co-operate with the investigation, if any.
(3.) The learned counsel appearing for the 4th respondent submits that the 4th respondent had filed two complaints, one before the Police Station at Mala and the other one before the Women Cell of the Hill Palace Police Station, alleging some assault and such other offence. It was pursuant to such complaints, that the petitioner was summoned to the police station to ascertain the facts. Immediately, he has approached this Court alleging harassment, which is not correct, submits the learned counsel.;