SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is the successful bidder in the auction conducted by the Travancore Devaswom Board for conducting business in the premises of Chengannur Mahadeva Temple in connection with the Sabarimala season and Shivarathri Mahotsavam. He remitted '.4,27,777/= towards the auction money. Respondents 6 to 9 claiming to be the auction winners in the previous years, attacked the petitioner on 05.11.2012 and he sustained serious injuries including fracture. Moreover, the petitioner's daughter was assaulted and the miscreants outraged her modesty in front of the public. Due to the intervention of certain social workers and general public, the petitioner was taken to hospital and his daughter could be saved from the hands of respondents 6 to 8. Chengannur Police registered Ext.P3 crime for commission of offences punishable under Sections 324, 341, 354 and 427 and subsequently a report was filed including the offence under Section 326 IPC. Due to the intervention of the fourth respondent, the police has not arrested the culprits and even now respondents 6 to 11 are trying to do away with the petitioner and the petitioner and his daughter are facing imminent threat. Hence the petitioner is before us.

(3.) A Reply Affidavit is filed by the petitioner, wherein according to him, he denies the agreement.