ABRAHAM MATHEW Vs. SATHYAN

JUDGEMENT

(1.) THE petitioner has come to this Court seeking issue of directions under Art.226 of the Constitution to respondents 3 and 4 to afford police protection to the petitioner against the wanton, culpable and violent conduct on the part of respondents 1 and 2.

(2.) ACCORDING to the petitioner, he had assigned his property in favour of a vendee under Ext.P1. That vendee is abroad. Respondents 1 and 2 had acted on behalf of the vendee. A document has been executed and the transaction is complete. ACCORDING to the petitioner, respondents 1 and 2 claiming to be acting under the vendee, are threatening the petitioner and are compelling him under threat and duress to return the purchase money and take back the property. The petitioner/vendor is unwilling to do the same. Respondents 1 and 2, it is alleged, are resorting to high handed wanton action to compel the petitioner to take back the property and return the amount. Complaint to the police did not evoke any response. It is, in these circumstances, that the petitioner has come to this Court with this petition.

(3.) THE learned Government Pleader, after taking instructions, submits that Crime No.939/10 has been registered. In the perception of respondents 3 and 4 there is no threat to the person or life of the petitioner. If any genuine complaint is received of such threat to the person or life of the petitioner, necessary action shall be taken by respondents 3 and 4. THE learned Government Pleader submits that the pendency of this writ petition or the orders passed in this writ petition will not in any way affect the proper investigation in Crime No.939/10. THE same shall be investigated in accordance with law and appropriate action shall be taken, submits the learned Government Pleader.