LAWS(KER)-2007-5-34

SHERIEF Vs. STATE OF KERALA

Decided On May 23, 2007
SHERIEF Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THIS is a petition for police protection. We are not expressing any opinion regarding the merits of the disputes between petitioner and the 5th respondent. However, police is directed to see that law and order is maintained and lives of both petitioner and respondents are not endangered. With the above observations this writ petition is disposed of.