KRISHNANKUTTY V K Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this court invoking the jurisdiction under Article 226 seeking a direction to respondents 1 to 4 Police Officers of various ranks in the Revenue District of Paathanamthitta to afford him adequate police protection to his life and to the life of his daughters and his properties from " any threats" by respondents 5 to 10 and their henchmen.

(2.) THE 5th respondent is the brother of the petitioner and the 6th respondent is the 5th respondent's wife. Respondents 7 to 10 are the children of the 5th respondent and the 10th respondent is son in law of the 5th respondent.

(3.) THE learned counsel for the petitioner would submit that there is an eminent danger to the lives and the property of the petitioner and his family members and there is necessity for issuance of proper directions as sought for in the writ petition to respondents 1 to 4.