HILARY Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners are the daughter and wife of the 4th respondent. It is alleged that the 4th respondent is alcoholic and he used to harass the petitioners. It is also alleged that on 17.9.2016, certain incidents took place in the house and on a petition filed by the petitioners, crime No.967 of 2016 was registered under sections 354A, 323, 324 and 427 IPC, by the police against the 4th respondent. The relief prayed for by the petitioners in this writ petition is to issue a direction to respondents 1 and 2 to afford adequate and meaningful police protection to the peaceful life of the petitioners.

(2.) The learned Government Pleader submitted that the 4th respondent was arrested and he was released on bail. According to the petitioners, the 2nd petitioner was admitted in the hospital as she sustained injuries on her right eye. It is alleged that in spite of a petition having been filed before the police, no protection is being granted to the petitioners against the illegal acts of the 4th respondent.

(3.) To a query by us, the learned counsel for the petitioners submitted that the house is situated in the property belonging to the 4th respondent. According to the petitioners, the house in the property was built with the money belonging to the petitioners.