SANTHA SREEDHARAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection. We have already granted protection for life on 30.11.2006. Without prejudice to the right of the petitioners in raising inter se disputes, the interim order dated 30.11.2006 is made absolute and 2nd respondent is directed to consider Ext.P1 and if the allegations are correct, take appropriate action. With the above observations this writ petition is disposed of.