R UDAYABHANU Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONERS are spouses. They have come to this Court seeking police protection. Their precise grievance is that the 2nd respondent, with whom the parents of the 2nd petitioner have a civil dispute, is obstructing the petitioners from visiting the parents of the 2nd petitioner at their residential house.

(2.) THE 2nd respondent, though served by affixture, has not chosen to enter appearance. THE learned Government Pleader after taking instructions from the 1st respondent submits that if the petitioners want to visit the parents of the 2nd petitioner at their residential house using the panchayat road as access, there will not be any obstruction. THE learned Government Pleader submits that as a matter of fact there is no obstruction against the petitioners visiting the parents of the 2nd petitioner at their residential house though the panchayat road. Interim directions to that effect were issued on 22.12.2010.