KANNAN Vs. SUB INSPECTOR OF POLICE VALAPPAD

JUDGEMENT

(1.) THE petitioner has come to this Court seeking issue of directions under Art.226 of the Constitution to respondents 1 and 2 to afford police protection to the petitioner against the apprehended culpable and violent conduct of the 3rd respondent.

(2.) THE 3rd respondent is the brother-in-law of the petitioner. According to the petitioner, the 3rd respondent is illegally insisting that the petitioner should not contest the proceedings for divorce initiated by the petitioner's wife against the petitioner. In the alternative, the 3rd respondent insists that the petitioner must file a joint petition for divorce along with his wife. THE petitioner is not willing for either course. It is in this context that the 3rd respondent is illegally threatening the life and person of the petitioner. Appropriate directions may be issued, it is prayed.

(3.) WE take note of, record and accept the submission of the learned counsel for the 3rd respondent. WE record and accept the submission of the learned Government Pleader on behalf of respondents 1 and 2 that action, if any necessary, shall be taken if there be any such threat as alleged from the 3rd respondent against the petitioner. WE are satisfied, in these circumstances, that no specific directions are necessary.