Shygy Sebastian vs State Of Kerala

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P.V.Kunhikrishnan, J

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or any other appropriate writ, direction or order, commanding respondents 2 and 3 to accord adequate protection to the life of the

petitioner and her family members from the acts of threat and other intimidations of the 4th respondent and his associates.

ii. Issue such other further reliefs as are necessary in the interest of justice.

When this writ petition came up for consideration before this Court on 10.03.2020, this Court passed the following order:

“The police shall take action on the complaint of the petitioner. The police shall ensure that no obstruction is caused to the life of the petitioner as well as the

property of the petitioner.â€​

Today, when the matter came up for consideration, the Government Pleader submitted that there is some civil dispute between the petitioner and

the 4th respondent. Admittedly the petitioner is a widow. The apprehension raised in the writ petition is that there is threat to the life of the petitioner.

If there is any threat to the life of the petitioner, the Police is bound to protect her life.

Therefore, the writ petition is disposed, retaining the interim order dated 10.03.2020, with the following further directions:

If there is any threat to the life of the petitioner, the petitioner is free to approach the Station House Officer concerned with a representation/complaint.

If such a representation /complaint is received, the Station House Officer will do the needful, in the light of the interim order of this Court dated 10.03.2020.