SAVITHRY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows :- Petitioner is a poor widow. Her only daughter Nisha Mol's marriage is fixed to be solemnized on 08.12.2012. An engagement ceremony is fixed on 25.11.2012. Ext.P1 is the Wedding Invitation. Petitioner's son "Nishanth' was earlier working along with the 3rd respondent. Now it is learnt that the 3rd respondent's daughter has eloped with petitioner's son. Petitioner's son has not been living in the petitioner's residence for a very long time. He is living astray and not keeping much relationship with petitioner's family 3rd respondent is politically and financially very much influential and a kingpin of Sand mafia and involved in several criminal activities. Petitioner's son Nishanth was also working as a close associate of 3rd respondent.

(3.) WHEN the matter came up, we heard the learned counsel for the petitioner, learned counsel for the 3rd respondent and the learned Government Pleader.