SINDHU M V Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has come to this Court claiming issue of directions to respondents 2 to 4, all police officials under the 1st respondent State, to afford protection to the petitioner and her minor daughter, aged 13 years - for their life and person against illegal, culpable and violent conduct on the part of the 5th respondent, the husband of the petitioner.

(2.) ACCORDING to the petitioner, there is a strained relationship between the spouses. The petitioner, in these circumstances, has been constrained to take up residence along with her minor daughter at Nandan Nagar, Nandankode, Trivandrum. ACCORDING to the petitioner she faces and apprehends further obstruction to her peaceful residence at Trivandrum from the 5th respondent. It is, in these circumstances, that she has come to this Court with this petition.

(3.) THE learned counsel for the petitioner submits that the petitioner's apprehension continues notwithstanding these submissions on behalf of the 5th respondent.