D SURESH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONER has come to this Court with this petition for issue of directions under Art.226 to respondents 1 to 5 to afford protection for the petitioner against apprehended illegal contumacious, culpable and violent acts of respondents 6 to 9.

(2.) ACCORDING to the petitioner he owes no amount to respondents 6 to 9. But respondents 6 to 9 claiming that amounts are due from the petitioner have been making demands against the petitioner. Now all of them have teamed up together and are vexing and harassing the petitioner with demands for return of money. They are threatening and intimidating the petitioner. Petitioner perceives a threat to his life and person from respondents 6 to 9. Even his wife and family are threatened by respondents 6 to 9. It is in these circumstances that the petitioner has come to this Court seeking issue of directions under Art.226.

(3.) WE have considered all the relevant inputs. WE take note of, record and accept the submission of the counsel for respondents 6 to 9 that they shall not indulge in any contumacious or culpable conduct against the petitioner for claiming the amounts due to them. WE record their submission/undertaking that they shall only take proceedings in accordance with law for recovery of the amounts. WE further record and accept the submission of the learned Govt. Pleader that the police shall, if there be any threat against the life or person of the petitioner and his relatives, take appropriate and necessary action. In these circumstances we are satisfied that no further directions are necessary.