PHILIP V J Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioners have come to this Court with this petition seeking police protection against violent, culpable and contumacious acts on the part of the 2nd respondent. THE petitioners are parents, daughter and son respectively. THE 4th petitioner is stated to be in love with the daughter of the 2nd respondent. THE 4th petitioner is aged 27 years and the daughter of the 2nd respondent is said to be aged just above 18 years. According to the petitioners, the 4th petitioner and the daughter of the 2nd respondent have decided to get married. THEy have already given notice under the Special Marriage Act to get their marriage solemnised and registered under the Special Marriage Act. On coming to know of this, the 2nd respondent, the father of the girl, is allegedly indulging in contumacious, culpable and violent conduct against the petitioners. THE petitioners pray that appropriate directions may be issued to the 1st respondent to afford protection to the petitioners.

(2.) THE 1st and 2nd respondents have entered appearance. THE learned counsel for the 2nd respondent submits that the daughter of the 2nd respondent had not willingly and voluntarily agreed to get married to the 4th petitioner. She was a student in an institution where the 4th petitioner was employed. According to the 2nd respondent, the 4th petitioner had exploited such relationship and had persuaded her to sign certain documents. She had subscribed her signature to the document without really comprehending the nature of the document. On coming to know of the nature of the document in which her signature was obtained she had already appeared before the Marriage Officer and had apprised him of the real position by filing a statement. THE learned counsel for the 2nd respondent submits that she had informed the Marriage Officer that she does not want to get the marriage solemnised or registered.

(3.) WE are satisfied, in these circumstances, that no specific direction for police protection is necessary in the facts and circumstances of this case. WE record the submission of the 2nd respondent that he does not intend to indulge in any contumacious and culpable conduct against the petitioners. WE record the submission of petitioners 1 to 4 that they do not intend to indulge in any culpable conduct against the 2nd respondent. WE further record the submission of the learned Government Pleader on behalf of the 1st respondent that the needful shall be done if there is any genuine complaint from the petitioners or the 2nd respondent about such contumacious and culpable conduct against the other. WE are satisfied, in these circumstances, that no further directions are necessary.