GIREESH MOHAN Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) The 1st petitioner is a non-resident Indian and proprietor of Anizham Travels and the 2nd petitioner the Manager of that Travels, which is situated near Kanjoor Devi Temple. The petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 to 3 to afford adequate and effective police protection to the life and properties of the petitioners and for the smooth conduct of business of the establishment, namely, Anizham Travels, Geethalayam, Valiyakuzhi Muri, Cheppad Village, Cheppad. In the writ petition it is alleged that, on 03.01.2021, at about 11.30 am, respondents 4 to 7 trespassed into the Office of Anizham Travels, shouted abusive words on the 1st petitioner and his parents and attacked the 2nd petitioner with a dangerous weapon. They also committed theft of a gold chain and caused damages to a vehicle parked in front of of the Travels. Based on the statement given by the 2nd petitioner, the Police registered Crime No.20/2021 of Kareelakulangara Police Station.

(2.) On 15.01.2021, when this writ petition came up for admission, the learned Government Pleader took notice on admission for respondents 1 to 3. Urgent notice on admission by special messenger was ordered to respondents 4 to 7, returnable by 18.01.2021. The learned Government Pleader was directed to get instructions.

(3.) On 18.01.2021, respondents 4 to 7 entered appearance through counsel and sought one week's time to file counter affidavit. The learned Government Pleader also sought further time to get instructions from respondents 2 and 3. By an interim order, respondents 2 and 3 were directed to ensure that there is no threat to law and order in the locality, at the instance of respondents 4 to 7.