JESNA RACHEL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader. Having regard to the nature of the directions being issued hereunder, notice to private respondents is dispensed with, reserving their right to seek re-hearing of this writ petition, if needed.

(2.) Petitioner complains about something that can be called as an offshoot of a civil dispute. The private respondents are allegedly violating orders of injunction and attempting to trespass. It is also stated that an FIR has been registered for offences punishable under Sections 447, 427, 354 and 506(ii) Indian Penal Code.

(3.) Obviously, the police has to ensure that law and order is maintained and any threat to life, upon complaint, is immediately looked into and dealt with in accordance with law. With this direction, this writ petition is disposed of.