RADHAMANY Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioner - a woman aged 45 years, has come to this Court with this petition for issue of directions under Article 226 of the Constitution to Respondents 1 and 2 to afford protection to the Petitioner for the peaceful and orderly conduct of the wedding of the daughter of the Petitioner on 2/6/11 and the wedding party to be held on 31/5/11.

(2.) According to the Petitioner, all arrangements have been made for the wedding of the daughter. The 3rd Respondent is threatening to illegally obstruct the peaceful conduct of the wedding on 2/6/11 and the wedding party on 31/5/11.

(3.) There was a Vanitha Swyam Sahaya Sangham. The said Sangham owes liabilities to the Bank. The 3rd Respondent's wife is also a member of the Sangham. The 3rd Respondent wants the Petitioner to discharge the entire liability to the creditor. As the Petitioner is unable to do the same, she is being threatened that the marriage of her daughter will be illegally obstructed.