BALKEES K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is essentially in the nature of a "police protection matter", wherein a lady has sought protection for her life and that of her two minor daughters from certain persons, who are arrayed as respondents 5 to 12 herein. In normal circumstances, all that that would have been enjoined on this Court was to consider the allegations on its face value and to thereafter make orders for the protection of the petitioner and her children.

(2.) However, in this case, right from the inception, suspicions were raised as to the mental and cogitational faculties of the petitioner and we notice that as early as on the 11th of Dec., 2017, an information was brought to the notice of this Court by the local residents of the area where the petitioner was residing that she was not allowing her minor children to be sent to school for the last two years. This Court, therefore, asked the petitioner to file an affidavit incorporating the details of the School and we notice that in spite of this, the petitioner had chosen not to make this information available to this Court.

(3.) Thereafter, by an order, dated 11.12.2017, this Court recorded the instructions obtained by the learned Government Pleader from the official respondents that the petitioner, according to the local residents, had been showing signs of acute mental illness and that a lady constable had been deputed to take her statement but that she had refused to sign it. Consequently, this Court directed the District Legal Services Authority, Kozhikode, along with the Social Justice Officer, to visit the petitioner's residence and to report on her state of affair and that of her children.