V. KATTURAJA Vs. SUPERINTENDENT OF POLICE, DINDIGUL DISTRICT

JUDGEMENT

(1.) This Criminal Original Petition has been filed for a direction to the respondents 1 and 2 to provide adequate police protection to the petitioners' lives, by considering their representation, dtd. 22/1/2019.

(2.) The learned counsel for the petitioner would submit that the first petitioner and the second petitioner are majors. They belong to different communities and different religions and that they were in love with each other and it was stifly opposed by the third respondent, who is the father of the second petitioner. The third respondent is working as a Sub Inspector of Police in Silaiman Police Station. He would further submit that the petitioners resisting the opposition of the third respondent have married according to the Hindu Rites and that the third respondent, who is against their inter-caste and inter-religious marriage, is threatening to do away with the petitioners stating that the second respondent has brought disgrace to the family and thereby apprehending danger to their life, the petitioners had sent a representation to the second respondent, on 22/1/2019. Since the third respondent is serving as a Sub Inspector of Police, Silaiman Police Station, the petitioners have approached this Court by filing this petition.

(3.) The learned Additional Public Prosecutor appearing for the respondents would submit that the respondents 1 and 2 have not received the representation yet. However, he would submit that if the petitioners approach the first respondent, adequate and suitable protection will be provided to the petitioners.