SHIMA Vs. NAVAS AND ORS.

JUDGEMENT

(1.) This Court has noted a situation wherein a lady was thrown out of her shared household, allegedly by her in-laws, who are hand in gloves with her husband. Her husband has been watching and enjoying the procedure by sitting behind the curtain.

(2.) This is a case wherein the learned Magistrate has passed a residence order. That order was not obeyed. She again approached the learned Magistrate through Ext.P5 Crl.M.P for getting police aid for the implementation of the order. The learned Magistrate passed Ext.P6 order on 16.01.2015, thereby directing the Station House Officer concerned to give necessary police aid. It was averred in the petition that by that time the house was locked and the respondents have gone away from there for restraining the woman from gaining an entry into the house.

(3.) As the concerned police officer was not directed to open the house for enabling the woman to gain entry, the police expressed their inability. Even though she has prayed for a better order, her cries fell in deaf ears, and strangely, it invited a prolonged adjournment of the case. The petitioner has come up with a prayer for directing the learned Magistrate to pass an order in terms of Ext.P5. Initially, this Court has not passed any order; whereas a notice was ordered through special messenger. When the special messenger of this Court attempted to serve notice on the respondents, it has been reported that, they were not ready and willing to accept the notice. At that stage, this Court was convinced that the lawful orders passed by the learned Magistrate was deliberately flouted and the building was locked by the respondents and they went away from there.