SUDHA G W/O PRASANNAN PUTHENVEETTIL H NEDIYARAYIL ANCHAL VILLAGE KOLLAM DISTRICT Vs. SUPERINTENDENT OF POLICE KOLLAM DISTRICT

JUDGEMENT

(1.) THE petitioner seeks police protection for life and also property. THE relief sought for in the writ petition has become infructuous by efflux of time. Police has admittedly registered a criminal case against the offenders and the investigation is in progress. No ground exists to warrant police protection under the circumstances now obtaining.

(2.) THE writ petition is dismissed subject to the above observations.