Muhammed Ismail vs Circle Inspector of Police and Others

K.M. Joseph, J.—The petitioner has approached this Court seeking the following reliefs:

i) issue a writ of mandamus or any other appropriate writ, order or direction directing respondents 1 and 2 to provide adequate protection to the life of the petitioner and his family as also to employees of the petitioner.

ii) issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents not to harass or obstruct the petitioner and his family and employees as also not to destroy the office of the petitioner.

Briefly the case of the petitioner is as follows. The petitioner is conducting a travel agency with partnership of the third respondent from 2005 onwards. The third respondent has another business at Ernakulam. Therefore, for the last three years he has not come to the firm. Now he is causing problems in the office of the petitioner. Respondents 4 and 5 are local political leaders. They have threatened the petitioner that they will destroy the office and manhandle the petitioner and his family members. He filed a complaint before the first respondent.

Though served, there is no appearance for the third respondent.

Today when the matter came up, learned Counsel for respondents 4 and 5 would submit that respondents 4 and 5 have no intention at all to cause any threat to the life of the petitioner or his family members. We record the said submission and direct that in case there in any threat to the life of the petitioner, his wife, children and employees from respondents 3 to 5 and which is brought to the notice of respondents 1 and 2, respondents 1 and 2 shall afford adequate protection to the petitioner, his wife, children and employees.