LAWS(KER)-2012-11-656

PULIKKAPARAMBIL RAJULA Vs. SUB INSPECTOR OF POLICE, TIRURANGADI

Decided On November 30, 2012
Pulikkaparambil Rajula Appellant
V/S
Sub Inspector Of Police, Tirurangadi Respondents

JUDGEMENT

(1.) THIS Original Petition under Article 227 of the Constitution is instituted by the petitioner alleging that the 1st respondent, the S.I. of Police is not keen on executing the warrant given to him by the Family Court for arresting the 2nd respondent, the petitioner's former husband, in execution of a claim for maintenance passed in favour of the petitioner by the family court. Considering the seriousness of the allegations, we on 17.11.2012 passed the following order:

(2.) WE are convinced that the first respondent is not guilty of any willful dereliction of duty in the matter of executing the warrant The petitioner or any of her representatives are given liberty of pointing out the whereabouts of the 2nd respondent if her case that the 2nd respondent is very much present in the locality is correct. The first respondent should permit the petitioner or her authorised representative to accompany the police officers who are going to execute the warrant against the petitioner. The Original Petition is disposed of with the above directions.