THOMAS JOHN KITHU Vs. G MOHAN DAS

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is living with his family members including his wife and two school going children. The first respondent has retired as the Chairman & Managing Director of Ware Housing Corporation and also as Managing Director of Traco Cables Limited. It is stated that the second respondent is the son of first respondent and the third respondent is a henchman of second respondent and also was working under the first respondent while the first respondent was the Managing Director of Traco Cables Limited. Petitioner and the first respondent had some financial arrangements. Allegations are made against the second respondent that with the help of third respondent together with goondas came to the house of the petitioner and tried to trespass into the house and tried to break open the gate and threatened the petitioner with dire consequences and abused the petitioner and his family members. Petitioner informed the matter to the Commissioner of Police, Cochin City. Statement was recorded. Ext.P1 is the copy of the petition. Reference is made to the incident on 25.4.2012. Petitioner filed Ext.P2 complaint and is before us.

(3.) HAVING heard the learned counsel as aforesaid, we dispose of the Writ Petition as follows: