K SITHAMALAI Vs. SUPERINTENDENT OF POLICE SALEM

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of writ in the nature of mandamus directing the respondents to give police protection to Mr.Senthil Sithamalai and Mrs.Rukmani Sithamalai during their visit to India from United States of America based on the complaint given by the petitioner to the respondents on 11.10.2010.

(2.) IN the affidavit it is stated as follows:

(3.) IN view of the ratio laid down by the Hon'ble Supreme Court, it can safely be said that the case of the petitioner does not fall under the guidelines laid down by the Hon'ble Supreme Court. The averments made in the affidavit show that it is the presumption of the petitioner, with no positive evidence. The basis of threat is also E-mail sent by close friend and not by any stranger, such evidence is not difficult to create. No ground is made out for grant of police protection. The writ petition is dismissed. No costs.