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Judgment
Vipin Sanghi, CJ
1) Issue notice.
Counsel appears and accepts notice on behalf of respondent Nos. 1 to 3.
2) The petitioner has preferred the present petition to seek a direction to the respondent authorities to provide him adequate police protection.
3) The case of the petitioner is that he has gathered information under the Right to Information Act from the different departments of the Government regarding S.N. Sharma, Government Inter College, Sultanpur, Bazpur, Udham Singh Nagar, which point to serious corruption and irregularities being committed in the said college. He claims that his other applications under the said Act, are still pending response. The petitioner claims that on account of the aforesaid exercise, he is receiving threats from the private respondents, namely, respondent Nos. 4 to 12, so as to dissuade him from unearthing further information, or utilizing the same for exposing them. He further claims that some cases have also been registered against him.
4) We are not going into the issues of correctness of the allegations made by the petitioner. However, every citizen is entitled to live in an environment of peace and safety.
5) We dispose of this petition with a direction to the state authorities to make an assessment of the threat perceived by the petitioner, and take steps, as are considered necessary, for his safety.
6) We, however, make it clear that this order shall not be used by the petitioner in any proceedings for any other purposes whatsoever, and no court shall be influenced by this order, while dealing with the cases, wherein the petitioner is involved.
7) Petition stands disposed of in the aforesaid terms.