P. PACKIANATHAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) When police protection is sought for, towards the implementation of a civil court order, whether it is justifiable on the part of the police to insist upon a specific court order to give police protection. This is the issue raised in the present petition seeking direction to the Police to give police protection

(2.) The issue raised is all the more critical when there is a G.O i.e., G.O.NO.1580, Home Department dated 24.11.2008 which reads as follows:-

(3.) The question to be answered is painful when this Hon'ble Court in umpteen number of cases 10 of which are specifically relied upon by the learned counsel for the petitioner reiterate that when police protection is sought, for the implementation of a civil court order, it should be given readily. Police should not insist on a specific court direction to give police protection.