THAJUNISA Vs. SUPERINTENDENT OF POLICE RURAL

JUDGEMENT

(1.) THE petitioner, a woman, has come to this Court seeking issue of directions under Article 226 of the Constitution to respondents 1 to 3 to afford protection for the petitioner and her family members from culpable, violent and contumacious conduct apprehended from respondents 4 and 5.

(2.) ACCORDING to the petitioner, she along with her husband and children are residing together in a house adjacent to the house of respondents 4 and 5. Respondents 4 and 5 are spouses. It is the case of the petitioner that respondents 4 and 5 are unnecessarily indulging in contumacious, culpable and violent acts. Peaceful residence of the petitioner and family has become impossible because of such conduct of respondents 4 and 5. Several complaints have been filed. Two crimes have been registered. In spite of these, respondents 4 and 5 are continuing with the contumacious conduct. It is in these circumstances that police protection is claimed.

(3.) WE have considered all the relevant inputs. WE accept the submission of the learned counsel for respondents 4 and 5. WE accept the submission of the learned Government Pleader on behalf of respondents 1 to 3. WE have recorded and accepted the submission/undertaking. WE are satisfied that no directions are necessary.