MUJEEB Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection. Without expressing any opinion regarding the merits of the civil disputes, if any, between the parties and without prejudice to the rights of the parties in approaching the civil court, we direct the police to see that law and order is maintained and lives of both parties are not endangered. However, complaints, if any, received from the petitioner should be looked into by the police and if allegations are correct police shall take appropriate action. With the above directions this writ petition is disposed of.