KUNJAPPAN, S/O MAILAN Vs. POULOSE AND ORS

JUDGEMENT

(1.) The Petitioner has come to this Court seeking issue of directions to Respondents 5 and 6 under Article 226 of the Constitution to afford protection to the Petitioner against contumacious, culpable and violent acts on the part of Respondents 1 to 4.

(2.) The crux of the grievance against the Petitioner as we ascertained the same from the counsel is that crime 502/2010 registered by the Koothattukulam police station at the instance of the Petitioner against the second Respondent herein is not properly investigated by the police. He has a further grievance that crime 579/2010 of the same police station registered against the Petitioner at the instance of the second Respondent is not also properly investigated. In as much as these crimes are not properly investigated, Petitioner is deprived of his right to protection which he is entitled to by Respondents 5 and 6. In these circumstances it is prayed that directions may be issued under Article 226 to Respondents 5 and 6 to afford protection to the Petitioner against any illegal conduct on the part of Respondents 1 to 4.

(3.) Respondents 1 to 4 have entered appearance through counsel. Counsel denies all the allegations that have been raised in this petition. According to the learned Counsel the grievances raised against the Respondents by the Petitioner is totally unjustified. At any rate the Petitioner had not earlier staked any claim for police protection before the authorities. Without and before doing that the Petitioner is not entitled to rush to this Court with the claim for police protection, submits the learned Counsel for Respondents 1 to 4.