SOUDHAMANI Vs. SUPERINTENDENT 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's father and mother are aged 88 and 78 years and the petitioner is aged 52 years. The petitioner is unmarried. On the northern side of the property, the 5th respondent is constructing a residential house. On the northern boundary of the petitioner's property there is a way to the Panchayath road. This way is there for the last several years. On 12.9.2012, the 5th respondent and his henchmen came to close the petitioner's way to the Panchayath road. When the petitioner's father enquired with the 5th respondent, the 5th respondent caught hold of the neck of the petitioner's father and pushed down. The petitioner and her parents were beaten by the 5th respondent and his henchmen. petitioner and her parents were admitted in the hospital. A statement was taken by the 4th respondent. No crime was registered against the 5th respondent. A copy of the statement was not given to the petitioner. The 5th respondent is an influential person and the police are acting on the basis of the instruction given by the respondents. Since the police is not taking any action against the 5th respondent, the 5th respondent is threatening the petitioner and her parents every day. The life of the petitioner and her parents are in danger due to the threat of the 5th respondent. Hence, the petition.

(3.) LEARNED Government Pleader would submit that, crimes have been registered both against the petitioner and party respondent on the basis of complaints filed by each other.