LEKHA T Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) THE petitioner is the wife of the 4th respondent. The petitioner claims to have filed an application for maintenance and other connected reliefs in M.C.No. 51/2012 before the Additional Chief Judicial Magistrate, Thiruvananthapuram. The petitioner complains that respondents 4 to 6 asked the petitioner to withdraw the case and the petitioner was not amenable to the same. Because of the same, through the police, respondents 4 to 6 are harassing the petitioner, is the contention raised. The petitioner therefore seeks the following reliefs:

(2.) THE learned Government Pleader submits that on 17..4..2013, the brother of the husband of the petitioner filed a complaint to the effect that the petitioner is coming to his house and creating scenes, as a result of which nobody is coming to their house. The 6th respondent is laid up requiring the assistance of a home nurse. Because of the actions of the petitioner, home nurses are reluctant to attend to the 6th respondent at their house. It is to make enquiries regarding the complaint, the police has visited the petitioner's house, is the contention raised.

(3.) WE have considered the rival contentions in detail.