GEORGE VADAKARA Vs. SUPERINTENDENT OF POLICE KANNUR

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is as follows: Petitioner is a candidate contesting from Ward No.V of Pariyaram Grama Panchayat Committee. He is a candidate sponsored by UDF. He is the District Committee member of Kerala Congress (M), Kannur District Committee and former State Secretary of Kerala Youth Front (M). He is receiving anonymous telephone calls threatening his life and property demanding to withdraw from the candidature and election compaign. He alleges that he is receiving anonymous phone calls informing that he will not be allowed to live peacefully and his saw mill will be set on fire.

(3.) We heard the learned counsel for the petitioner, learned counsel for respondents 5 to 8 and also the learned Government Pleader. In view of the apprehension of the petitioner as laid down in the pleadings we dispose of the writ petition as follows: If the petitioner brings any threat to his life from respondents 5 to 8 before the 3rd respondent, the 3rd respondent will look into it, and, if the threat is found to be genuine, he shall afford necessary protection to the life of the petitioner as against respondents 5 to 8.