JEBI CHERIAN MOONJELY Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) The prayers in the writ petition are as follows:

(2.) Briefly put, the case of the petitioners is as follows: Petitioners are husband and wife and their marriage was registered under the Special Marriage Act. The 2nd petitioner is the daughter of respondents 3 and 4. The parents of the 2nd petitioner are against the marriage as it is an intercaste marriage. They want the 2nd petitioner to marry to one immediate relative of them. There are threats by goondas. Crime No.943/2010 of Venjarammoodu police station has been registered. Due to threat of respondents 3 and 4 petitioners are not in a position to appear before the Court.

(3.) We heard the learned counsel for the petitioners and learned Government Pleader. Though served, there is no appearance for the party respondents. Learned Government Pleader would submit that the 5th respondent will afford sufficient police protection for the petitioners to appear before the Judicial First Class Magistrate Court, Nedumangadu in Crime No.943/2010.