Kerala High Court: A Division Bench of A.K. Jayasankaran Nambiar and Shaji P. Chaly, JJ. addressed a petition filed wherein a direction is sought to consider the complaint alleging the movement of a mysterious figure during night hours.
Petitioner sought direction to respondent 2 to consider the complaint that he has preferred alleging the movement of a mysterious figure during night hours within the territorial limits of 3 police stations namely, Vadakkekkad Police Station, Kunnamkulam Police Station and Guruvayoor Temple Police Station.
Statement filed by respondent 3 stated that while investigations were undertaken the complaints received from the persons in locality, said investigations did not yield any clue regarding the identity of the mysterious person.
However, it was noticed that there were a number of people, who were violating the lockdown restrictions under the guise of pursuing this mysterious figure. Some of the arrests were also made, of persons who were found moving around during night hours and thereby violating the restriction orders in force.
Bench while disposing of the petition, stated that the statement of police authorities with regard to the investigation had already been conducted thus respondent 2 is directed to consider the preferred complaint by the petitioner within 2 weeks. [Rajesh A. Nair v. Director General of Police, State Police Directorate, Thiruvananthapuram, 2020 SCC OnLine Ker 1303, decided on 11-04-2020]