Yesudas Nadar vs The Director General of Police and Others

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

i) Issue a writ of mandamus or order or direction directing respondents 2 to 4 not to harass the petitioner and his family members.

ii) Issue a writ of mandamus or order or direction directing the 1st respondent to enquire into the matter and take appropriate action against respondents 2 to 4.

iii) Issue a writ of mandamus or any other appropriate writ or order or direction directing the 1st respondent to issue necessary orders to the police to provide adequate police protection to the lives of the petitioner and his family members from the hands of respondents 5 to 7.

Today, when the matter came up, learned Government Pleader submits on instructions that the petitioner as well as his parents are accused in Crime No. 403/2010 of the Aryancode Police Station. In such circumstances, we leave it open to the official respondents to investigate the Crime in accordance with law and we also leave it open to the petitioner to work out his remedies in respect of the Crime registered, in the appropriate Forum. We also record the submission of the learned Government Pleader that apart from lawful investigation, there will be no harassment to the petitioner.

The Writ Petition is disposed of as above.