ABDUL JALEEL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court seeking issue of directions under Art.226 of the Constitution to respondents 1 to 3 - all police officials, to afford protection to the petitioner against contumacious, culpable and violent acts that he apprehends from the 4th respondent.

(2.) THE 4th respondent is none other than the son-in-law of the petitioner i.e., the daughter's husband. It appears that there are disputes between the petitioner and the 4th respondent. THE relationship between the petitioner's daughter and the 4th respondent is strained. A complaint was filed under Sec.498A IPC before the police and a crime has been registered. THEre are other proceedings also pending before the matrimonial court. According to the petitioner, the 4th respondent is now turning against the petitioner to compel him to withdraw the cases initiated by the petitioner's daughter against the 4th respondent. It is in this context that he has come to this Court seeking directions under Art.226 of the Constitution.

(3.) WE have considered all the relevant inputs. WE take note of the submissions of the learned Government Pleader. WE are satisfied that the undertaking of the learned Government Pleader on behalf of respondents 1 and 2 can be recorded and proceedings can be closed.