KAMALIKA GANGULY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has filed this writ petition inter alia praying for a writ of mandamus and to direct respondents No.3 and 4 to give her protection, as she apprehends life threat from her husband.

(2.) Mr.Moh. Kamran Khan, learned Advocate for petitioner submitted that petitioner is married to one Shri.Rudradeep Ganguly and the couple have a daughter by name Ms.Rishima Ganguly. Petitioner's husband has clandestinely obtained an order of interim injunction restraining petitioner from interfering with his possession in the suit schedule property. Though petitioner is residing at the same place, she has life threat from her husband and police are not giving any protection. Accordingly, he prayed that police may be directed to give necessary protection.

(3.) Mr.Sridhar N.Hegde, learned HCGP for the State submitted that the schedule of the property in question has been recorded in the order sheet of O.S. No.354/2019. Petitioner has shown the same address in the cause title to writ petition. The Family Court has already granted an order of injunction and therefore, the prayer made in this writ petition, if granted, amounts to setting at naught the order passed by the Family Court. Therefore, writ petition is not maintainable.