PRASANNA KUMAR Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The petitioner and the 4th respondent are husband and wife. Respondents 5 and 6 are the brother-in-laws of the petitioner. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 to 3 to afford adequate and effective police protection for the life of the petitioner to peacefully reside in the family house in Sy.No.8343/2 of Kalluvathukkal Village against any threat from the side of respondents 4 to 6 and their men. The petitioner has also sought for a declaration that he is entitled to get police protection for his life, from respondents 1 to 3, to peacefully reside in the family house, against any threat from respondents 4 to 6 and their men.

(2.) Going by the averments in the writ petition, the petitioner and the 4th respondent are having strained relationship. The petitioner has filed O.P.No.459 of 2020 before the Family Court, Kollam, against the 4 th respondent, for a declaration that he is the owner of the property and the building in Sy.No.8343/2 of Kalluvathukkal Village; for a permanent prohibitory injunction; and other reliefs. The petitioner has also filed O.P. No.460 of 2020 against the 4th respondent for recovery of gold ornaments, money and the amount utilised for purchasing the establishment, G.Tech. Alleging that respondents 4 to 6 and their men are causing threat to the life of the petitioner, he filed Ext.P3 representation dated 27.05.2020 before the 3rd respondent Station House Officer and thereafter, moved this writ petition seeking various reliefs.

(3.) On 10.06.2020, when this writ petition came up for admission, this Court issued notice before admission to respondents 4 to 6 by special messenger. The learned Senior Government Pleader took notice for respondents 1 to 3.