LAWS(KER)-2011-4-44

GANGADHARAN Vs. SUB INSPECTOR OF POLICE

Decided On April 01, 2011
GANGADHARAN Appellant
V/S
SUB INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) PETITIONER, a 65 year old person, has come to this Court with this petition seeking directions to respondents 1 and 2 to afford police protection to the petitioner from culpable and violent acts of the 3rd respondent.

(2.) ACCORDING to the petitioner, he and his wife are peacefully residing in his house. His son has got married to the daughter of the 3rd respondent. The 3rd respondent is unnecessarily threatening the petitioner and his wife and is interfering with the peaceful residence of the petitioner and his wife in the property.It is, in these circumstances, that the petitioner has come to this Court claiming directions for police protection.

(3.) WE have considered all the relevant inputs. WE accept the submission/undertaking of the learned counsel for the 3rd respondent that the 3rd respondent shall not cause any threat to the life or person of the petitioner, his wife or his son. WE accept the submission of the learned Government Pleader that necessary action shall be taken by respondents 1 and 2, if there is any threat to the life or person of the petitioner and his relatives. But we are not persuaded to agree that any specific directions need be issued to respondents 1 and 2 against the 3rd respondent. The 3rd respondent, being the father of the daughter in law of the petitioner, is certainly entitled to visit his daughter and to afford support and patronage to his daughter who is continuing residence in the house of the petitioner on the strength of an interim order obtained from the court under the Protection of Women from Domestic Violence Act. WE are, in these circumstances, satisfied that no specific directions deserve to be issued.