B A KASIM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONERS have approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioners is as follows: A theft occurred in the house of the 2nd petitioner. He made a complaint. FIR is registered. The 2nd petitioner suspected certain persons. Their names were furnished. On account of inaction, a writ petition was filed by the 2nd petitioner. Ext.P1 is the judgment which was disposed of by recording the submission of the 2nd respondent that investigation is continuing. It is stated that there are threats from respondents 4 and 5. Petitioner submitted Ext.P2 representation. After Ext.P1 judgment the 2nd petitioner used to get threats from the 5th respondent and his men. The 5th respondent even threatened the 2nd petitioner to withdraw the theft case. The 2nd petitioner submitted Ext.P3 petition. Ext.P5 is yet another complaint. It is stated that there are threats to the petitioners and their family members.

(3.) LEARNED counsel for the petitioners prays that protection for the lives of the petitioners may be ordered in view of their apprehension. We dispose of the Writ Petition (Civil) as follows: If the petitioners complain of any threat to their lives from respondents 3 to 10 before the second respondent, the second respondent will look into the same and if the complaint is found to be genuine, he shall afford necessary protection to the lives of the petitioners as against respondents 3 to 10 as and when required.