KAVILA.M.ANILKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

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

(2.) BRIEFLY put the case of the petitioner as follows: Petitioner is the Manager of a school. 4th respondent is a well- known political leader. There is enmity between the petitioner and 4th respondent. The 4th and 5th respondents and their men are not happy with the progress in the life of the petitioner and their family and there is threat. Suit was filed and injunction obtained. The petitioner filed Ext.P1 complaint and is before us.