AMBILY SUVARNAKUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner - a woman, has come to this Court with a prayer for issue of directions under Art.226 of the Constitution to respondents 1 to 3 to afford police protection to the petitioner against contumacious, culpable and violent acts of respondents 4 and 5 apprehended from them.

(2.) THE petitioner's husband is employed abroad. She had entered into Ext.P1 agreement for sale of immovable property with the 4th respondent. THE period of that agreement is over. THE extended time is also over. Respondents 4 and 5 are unnecessarily vexing and harassing the petitioner. THEy are indulging in culpable conduct.In these circumstances, it is prayed that direction for police protection may be issued.

(3.) WE have considered all the relevant inputs. WE accept the submission of the learned counsel for respondents 4 and 5 W.P.(C) No.8592 of 2011-: 3 :- that they shall not indulge in any culpable conduct against the petitioner and that regarding the claim for enforcement of Ext.P1, they shall strictly abide by the orders of the court in Ext.R4(a) proceedings initiated by them before the Honourable Subordinate Judge's Court, Kottarakkara, as O.S. No.72/11. WE accept the submission of the learned Government Pleader that respondents 1 to 3 shall take necessary action if there is any threat to the person or life of the petitioner.