(1.) THIS writ petition raises a very interesting but vexed question for consideration which is not easy to resolve. The writ petition pertains to the duty of the State to provide protection and security to the life of a person, consequence of the failure to do so and the remedy available to the aggrieved person for the breach of right to life and security.
(2.) IT will be only appropriate to refer to the facts first.
(3.) FINDING it hard to pull on at Coimbatore, Rasina and Balakrishnan returned to Kasaragod and Balakrishnan resumed his courier business. One Abdulla, uncle of Rasina, visited the couple giving the impression that he was meeting them to enquire about the welfare of Rasina. The allegation is that Abubacker Haji and other close relatives of Rasina conspired to do away with Balakrishnan under the leadership of one person by name Atha who is a notorious criminal and the execution was carried out.