P DURGA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner seeks for issuance of writ of mandamus alleging that she married one A.Jeyaraj, S/o. Antonisamy and the marriage is an inter- caste marriage.

(2.) Mr. N.S. Karthikeyan,, learned Additional Government Pleader takes notice for the respondents 1 to 4. By consent, the writ petition itself is taken up for final disposal.

(3.) In the affidavit filed in support of the writ petition, it is stated that the petitioner is stated to be aged about 21 years and she is under the care and custody of one A.Sathyaraj at Duvaranthai, E.Velayuthapuram Post, Vilathikulam Taluk, Tuticorin District. It is stated that A.Jeyaraj, brother of A.Sathyaraj, is the husband of the petitioner. The petitioner reasonably apprehends danger to her life and the life of her husband A.Jeyaraj on the ground that it is an inter-caste marriage and there is an attempt to kill them as 'honour killing'. The petitioner is said to have completed her Diploma in Hotel Management and Catering Technology in a private college at Paramakudi and the fifth respondent is her father. With the above facts, the petitioner seeks for a direction upon the respondents 1 and 2 namely, the Superintendent of Police, Ramanathapuram District and the Superintendent of Police, Tuticorin District to grant police protection.