SUMA Vs. SUPERINTENDENT OF POLICE RURAL

JUDGEMENT

(1.) PETITIONER is the mother of a minor girl, by name Jincy (date of birth - 31.10.1993). This minor girl had allegedly gone away with the 4th respondent. A complaint was lodged and a crime was registered under the caption `woman missing'. The minor girl was traced. She being a minor, she has been sent along with her parents. Section of offence has been altered and the investigation is now pending against the 4th respondent for offences punishable, inter alia, under Section 376 I.P.C.

(2.) THE petitioner now complains that she is not able to reside peacefully with her daughter. Respondents 4 and 5, brothers, are threatening the petitioner. THE petitioner apprehends that further crimes may be committed. It is, in these circumstances, that she has come to this Court seeking police protection. She may be permitted to live peacefully along with her minor daughter without any threat from respondents 4 and 5. Appropriate directions may be issued to respondents 1 to 3, who, it is alleged, are guilty of inaction in the wake of the threat from respondents 4 and 5 against the petitioner.

(3.) WE have considered all the relevant inputs. WE accept the submissions of the learned Government Pleader. WE are satisfied, in these circumstances, that no further specific directions deserve to be issued.