SEKHARAN G S/O GANGADHARAN; AMBIKA W/O MURALI; AJITHA W/O ANI AND AMBUJAKSHI Vs. STATE OF KERALA AND ORS

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioners is as follows. The brother of the 6th respondent committed suicide. It is alleged that, as a revenge respondents 6 to 10 and their henchmen destroyed and set fire to 2nd petitioner's house. First petitioner filed complaint.

(3.) A counter affidavit has been filed by respondents 6 to 10 producing Exts.R6(a) to R6 ). Ext.R6(a) purports to be the mass petition submitted before the Chief Minister. It is their case that the brother of the 6th respondent was murdered. It is also their case that crime under Section 306 has been registered against Sri. Murali and Sri. Ani. Various allegations have been raised including that petitioners have influence with the police. It is stated in particular that the respondents have no intention to harass or commit any illegal acts towards the petitioners. On the other hand, petitioners are threatening the party respondents. It is stated that the marriage of the 6th respondent is scheduled to be held on 7.11.2010. Ext.R6(b) is the marriage invitation card. It is alleged that the petitioners along with henchmen are threatening that they will not allow the marriage to be solemnized.