SUNIL KUMAR, S/O. KRISHNAN NAIR AND KRISHNAN NAIR Vs. STATE OF KERALA, REP. BY CHIEF SECRETARY, GOVERNMENT OF KERALA,

JUDGEMENT

(1.) ALL these original petitions were filed in the year 96 to 2001 seeking police protection. It cannot be taken that at this distance of time the self same threat complained of still subsists. Interim order was passed to meet the situation in appropriate cases. Therefore, at this distance of time no further directions are required. Accordingly these original petitions are closed with liberty to approach this court as and when any threat arises in future.