ZACHARIAH JACOB Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition under Article 226 of the Constitution of India for issue of directions to respondents 1 to 3 to afford police protection for him against the attempt of respondents 4 to 8 to make illegal demands against him and to afford protection to person and life of the petitioner, his wife and two children.

(2.) ACCORDING to the petitioner, he has competence to practise medicine on the strength of Ext.P1. But that is not the question before us at all. ACCORDING to the petitioner, he had entered into Ext.P3 agreement with one Salim on 11.11.2008. That agreement was cancelled by Ext.P4 agreement dated 11.08.2009. ACCORDING to the petitioner, respondents 4 to 8 and some others allege that the said Salim had taken money from them on the strength of Ext.P3 agreement. The petitioner has nothing to do with respondents 4 to 8 or others who have paid amounts to Salim. The petitioner is aggrieved by the conduct of respondents 4 to 8 taking law into their hands and vexing and harassing the petitioner to compel him to discharge the liability of the said Salim. The petitioner prays, and the learned counsel for the petitioner makes it absolutely clear in the course of his submissions before us, that the petitioner wants protection only against such illegal demands for money by resort to violence and culpable conduct by respondents 4 to 8.

(3.) WE turned to the learned Government Pleader for submissions. The learned Government Pleader submits that it is true that some persons like respondents 4 to 8 are demanding amounts from the petitioner on the plea that the petitioner is also liable to return the amounts which are due to them on the basis of the transactions between them and the petitioner as also the said Salim and the brother of the petitioner. In view of the interim order passed by this Court, protection has been given to the petitioner against any such illegal conduct of attempting to settle a civil dispute by resort to violence. Appropriate orders may be passed against such illegal attempts to recover amounts allegedly due by resort to violence, submits the learned Government Pleader.