KAILASH PRASAD Vs. STATE OF DELHI

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The Petitioner has filed the present writ petition, seeking protection against his family members. Vide order dated 16th July, 2020, this Court had recorded as under:

(3.) The grievance of the Petitioner was that he was facing constant threats from his family members and despite repeated complaints to the police no action was being taken. Accordingly, an enquiry was directed to be conducted by the police and status report was directed to be filed. Status report was then filed by the police. As per the said status report, enquiries were conducted and it was reported that the Petitioner is aged about 78 years. He had married twice and has five children. The status report also records that enquiries were made with the Petitioner's family members namely Ms. Chanda Devi (wife), Mr. Roshan Lal (son) and Ms. Sita Devi (daughter) and their statements were recorded. It is stated that all of them assured the police that they would not quarrel with the Petitioner. The said statements were also annexed with the status report. The relevant portion of the status report is set out below: