SUBAIR C H Vs. STATION HOUSE OFFICER VALLARIKUNDU

JUDGEMENT

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

(2.) Of course, petitioner has approached this Court earlier by filing a writ petition culminating to Ext.P3 judgment. But, it is the case of the petitioner that subsequent to the same, petitioner is a victim of violence at the hands of hired goondas of party respondents. Learned Government Pleader would also support the case of the petitioner. Learned Government Pleader submits that Crime No.306/2010 has been registered under Sections 147,148, 341, 324, 308 read with Section 34 IPC against the brothers of petitioner. In the light of the above development we dispose of the writ petition as follows:

(3.) The first respondent will look into the complaint filed by the petitioner against the party respondents complaining threat to his life, and, if the complaint is found to be genuine, he shall afford sufficient protection to the life of the petitioner as against the party respondents. We make it clear that, we have not pronounced any of the property rights of the parties and this order cannot be used for vindicating the property rights. If the matter comes before any civil Court or any other forum in a lis between the parties, that Court/forum will be free to proceed with the matter untrammelled by anything contained in this judgment.