BISHAD PULICKAL Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) THE petitioner seeks police protection for his life and that of his family members against illegal threat and harassment of the third respondent and his men. A direction was also sought to consider Ext.P3 representation .

(2.) BRIEFLY put the case of the petitioner is as follows:

(3.) THE learned counsel for the party respondent would submit that the party respondent has no intention to cause any threat against the petitioner and members of his family (consisting of wife, children and mother-in-law). The learned Government Pleader would submit that actually demanding back money, the third respondent and his wife had gone and sat in the house of the petitioner on 27/7/2012 and on complaint, the police went and arrested and removed them.