ROSAMMA VARGHESE Vs. SUPERINTENDENT OF POLICE AND ORS

JUDGEMENT

(1.) The Petitioner has come to this Court seeking issue of directions under Article 226 of the Constitution of India to Respondents 1 and 2, both police officials, to afford protection to the life and person of the Petitioner against threat that she apprehends from the 3rd Respondent, who is her own son.

(2.) Notice was ordered to Respondent No. 3. The 3rd Respondent has not entered appearance. The learned Government Pleader appears for Respondents 1 and 2. When the matter came up on 29.07.2011 for admission, the Bench which dealt with the matter had passed the following order:

(3.) There is No. appearance for the 3rd Respondent. The learned Government Pleader after taking instructions submits that in the perception of the police officials, there is No. threat whatsoever against the life of the Petitioner from the 3rd Respondent. According to the learned Government Pleader, it appears that there are No. disputes between the Petitioner and the 3rd Respondent. The learned Government Pleader particularly submits that the 3rd Respondent's wife has filed a petition against him under the provisions of the Protection of Women from Domestic Violence Act, 2005 and the said lady has secured some orders from the learned Magistrate entitling her to reside in the property which is now claimed to be occupied by the Petitioner.