VINEETH K G Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners have approached this Court complaining of interference with their peaceful marital life and further seeking a direction to the Ist respondent to forbear himself from initiating actions against the petitioners otherwise than through due process of law.

(2.) Briefly put, the case of the petitioners is that petitioners are legally wedded husband and wife. The 2nd respondent is the father of the 2nd petitioner. He filed a complaint and the Ist respondent is harassing the petitioners. Ext.P1 is the photocopy of the marriage register of SNDP, Vypeen Union. True copy of the marriage certificate issued by the NSDP Yogam Sakha is produced as Ext.P2. The marriage is registered under Ext.P3 also.

(3.) We heard the learned counsel for the petitioners and the learned Government Pleader. Learned Government Pleader on instructions submits that a complaint is received from the father of the 2nd petitioner.