J ANTONY Vs. SUPERINTENDENT OF POLICE KOLLAM

JUDGEMENT

(1.) THE case of the petitioner is that he is a septuagenerean citizen of India having crossed the age of 70 years and he is quite unable to deal with the law and order situation that is likely to arise tomorrow because of the apprehended action stated as being pursued by the persons at the instance of respondents 4 and 5 to see that the marriage of the youngest son of the petitioner scheduled on 6. 5. 2005 is disrupted in some way or the other. It is pointed out by the petitioner that the cause of action is because of the hatred and ill-will against another son of the petitioner who allegedly raped the 3rd respondent (who in fact has not been named or shown in the party array as evident from the cause title to the above proceeding ). It is also stated that the said accused son of the petitioner had undergone trial and was acquitted by the Additional Sessions Court, Kottayam; despite which the persons acting under the instructions of the respondents 4 and 5, are waiting for an opportunity to retaliate. The petitioner submits that the petitioner and the youngest son are of course law-abiding citizen and the respondents 4 and 5 nor anybody under them can take law into their hands. It is stated that the petitioner is badly in need of police protection for the marriage to be scheduled on 6. 5. 2009.

(2.) IT is evident from Ext. P1 proceedings dated 22. 4. 2009 that the petitioner had already approached the 1st respondent seeking for his intervention and to meet the situation. In view of the proposed relief to be granted in the matter, we do not think it necessary to issue notice to the respondents 4 and 5.

(3.) CONSIDERING the facts and circumstances of the case, we direct the respondents 1 and 2 to ensure that no law and order situation is resulted in connection with the marriage of the youngest son of the petitioner scheduled on 6. 5. 2009 at neendakara Church at 10. 30 a. m. The writ petition is disposed of accordingly.