LATHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioner is a resident of Varkala. She is residing with her husband and two children. Her husband is a sick person. The petitioner's son goes for painting work and is the bread winner of the family. The 3rd respondent misbehaved with the petitioner and insulted the petitioner by calling her caste name and threatened the petitioner that her son will be made accused in several cases if she would complain against the landlord. The police party is frequently visiting the house of the petitioner. The petitioner filed Ext.P1 complaint.