Prasanna Kumari vs Vs State Of Kerala

P.V.Kunhikrishnan, J

This Writ Petition is filed with the following prayers:

“(i). Issue a Writ of mandamus or any other appropriate writ or order directing the 2nd and 3rd respondents to provide adequate and effective police

protection to the life of the petitioner and her husband.

(ii)Â Issue a writ of mandamus or any other appropriate writ or order directing the 3rd respondent to consider the request submitted by the petitioner and to

provide adequate and effective police protection to the life and property of the petitioner and her husband.

(iii) Any other appropriate writ, order or direction as this Hon'ble Court may please to grant in the circumstances of the case.â€​

2. According to the petitioner, there is threat to the life of the petitioner from respondent Nos.4 to 10 and their men.

3. When this Writ petition came up for consideration before this Court on 31.12.2019, notice was issued to the respondents. The notice was served

but there was no appearance for the respondents. According to the petitioner, the respondent Nos.4 to 10 and their men are trespassing into the

petitioner's residence and they even attacked the petitioner and her relatives.

4. The learned Government Pleader submitted that, a case is registered as Crime No.833/2019 by the Paravoor Police against the assailants and the

matter is pending before the Magistrate court concerned. The learned Government Pleader submitted that, if there is any apprehension of danger to

the life of the petitioner, the Police will do the needful.

5. Considering the entire facts and circumstances of the case, this Writ petition can be disposed of in the following manner.

(i) If there is any apprehension of danger to the life of the petitioner, the petitioner can submit a complaint to the 3rd respondent.

(ii)If such a complaint is received, the 3rd respondent will do the needful in accordance with law.