K.V.HAMZA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following relief :

(2.) BRIEFLY put, the case of the petitioner is as follows :- Petitioner's life is under imminent danger at the hands of respondents 3 to 6, who are engaged in money lending business. The reason behind the enmity towards the petitioner is that petitioner introduced one Shameer to respondents 3 to 6 and the said Shameer borrowed a sum of Rs.40 lakhs. It is inter alia stated that the petitioner was detained and later he get released due to the intervention of the friends and relatives of the petitioner. Respondents 3 to 6 alleged that because of the petitioner they advanced money to Shameer. Petitioner filed representation before the 1st respondent and filed this writ petition.

(3.) THE learned counsel for respondents 3 to 5 submits that the allegations are not correct and respondents 3 to 5 have no intention to cause any threat and they intend to take legal steps for recovery of money due. Though the learned counsel for the 6th respondent seeks an adjournment, we think it may not be necessary to adjourn the case as we are not going into the merits of the allegations. We are not pronouncing on the correctness of various allegations. But in view of the apprehension entertained by the petitioner in the light of the alleged transaction we dispose of the writ petition as follows :- If the petitioner complains to the 2nd respondent of any threat to his life by respondents 3 to 6, the 2nd respondent will look into it and if it is found to be genuine, he will afford protection to the life of the petitioner as against respondents 3 to 6 as and when required. We make it clear that it will be open to respondents 3 to 6 to bring any legal proceedings or to take any legal steps against the concerned persons in the appropriate court and the said court can decide the matter untramelled by anything contained in this judgment.