USHA DEVI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Briefly put, the case of the petitioner is as follows: Petitioner is a physically handicapped lady. She is the absolute owner of twenty cents. There is a civil dispute pending in a Civil Court as OS No.267/10 and she has obtained an interim injunction. According to her, the fifth respondent who is alleged to be none other than her own brother, has threatened her with dire consequences. Petitioner filed Ext.P1 complaint followed by Ext.P2 representation.

(3.) We heard the learned counsel for the petitioner, learned counsel for the fifth respondent and also the learned Government Pleader. Learned Government Pleader submits that two Crimes have been registered, one against the petitioner and another against the fifth respondent. Learned counsel for the fifth respondent categorically submits that the fifth respondent will not threaten the petitioner. We record the submission of the counsel for the fifth respondent and we relegate the petitioner to pursue the remedies open to her before the civil court. We also leave it open to the petitioner to approach the Police Complaints Authority, if she has a complaint against the fourth respondent.