K. BABURAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are concerned with their safety as also of the 11th respondent. The petitioners' contention before this Court in the writ petition is that the 3rd petitioner had married the 11th respondent; who is studying at a Dental College in Kollam and the respondents 8 to 10 have levelled threats against the petitioners and are attempting to physically prevent the 3rd petitioner from visiting the 11th respondent.