RADHAKRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for police protection. We are not expressing any opinion regarding the merits of the allegations contained in the writ petition filed under Article 226 of the Constitution of India. If the 5th respondent has committed any offence and a complaint to the police is not acted upon, it is for the petitioner to approach the Magistrate Court by filing a private complaint. However, police is directed to see that lives of the petitioners are not endangered. With the above observations this writ petition is disposed of.