NAVAS Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITIONER has come to this Court claiming issue of directions under Article 226 of the Constitution to respondents 1 to 3 to afford protection for the petitioner against illegal, culpable and violent conduct that is apprehended from respondents 4 to 7.

(2.) RESPONDENTS 4 and 5 are the brothers-in-law of the petitioner. Respondent No.6 is the husband of his sister-in- law. Respondent No.7 is a person, who stakes claim of an item of property, which according to the petitioner, belongs to him. There are disputes between the parties about the rights over the property allegedly sold to the petitioner by his mother-in-law. Parties have already appeared before the civil court in the pending suits. The grievance raised by the petitioner is that respondents 4 to 7 are threatening, intimidating and compelling him to withdraw the civil proceedings initiated by him. His limited prayer is that a direction may be granted against such illegal conduct on the part of respondents 4 to 7.

(3.) WE take note of the allegations and counter allegations raised. WE take note of the submission of the learned Government Pleader. WE are satisfied that it is not necessary to permit the petitioner to arm himself with an order of police protection now. WE take note of the submission of respondents 4, 5 and 7 that they do not intend to indulge in any such conduct as apprehended by the petitioner. WE take note of the submission of the learned Government Pleader that if there be any contumacious or culpable acts by either party, the other can complain and thereupon the police shall take necessary action. WE are persuaded to agree that no specific directions are now necessary. Accepting the submission of the learned Government Pleader, this petition is dismissed with the above order.