NISAR Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioners are man and wife residing along with their school going minor children. THEy alleged that the respondents 3 to 6 are residing in the very same flat and on 09.02.2007 the petitioners were attacked by the respondents causing serious injuries to the 1st petitioner. Two private complaints were filed and FIR has been registered under Sections 143,144, 147, 148, 149, 326, 452, 506(ii) and 323 IPC. THE petitioners apprehend that they are under threat of life from the respondents 3 to 6. THEy are particularly afraid because there is two minor children who are particularly stated to be threatened by the respondents 3 to 6 to persuade the petitioners to withdraw the complaint against the respondents. Accordingly, the petitioners have filed Ext. P4 complaint before the 1st respondent praying for protection for their life. Since there was no result they have approached this Court seeking protection for their life. THE respondents 3 to 6 appeared through counsel and submitted before us that they have no intention to cause any threat to the petitioners in any way. This is recorded. In view of the above circumstances, we dispose of this writ petition directing the 2nd respondent to give adequate protection to the petitioners and their family if any request is made for by them in that regard. THE writ petition is disposed of as above.