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Judgment
Vipin Sanghi, CJ
The petitioner seeks a direction to the Senior Superintendent of Police, Udham Singh Nagar to grant adequate police protection to the petitioner until the threat perception persists. He also seeks a direction to the respondent no.5 not to interfere in the life and liberty of the petitioner. The petitioner also seeks a mandamus, directing respondent no.2 to take appropriate action upon his complaint dated 21.06.2022, and seeks a direction to respondent nos.3 and 4 not to harass the petitioner and his family.
The case of the petitioner is that, respondent no.5 resorted to a fraud which resulted in registration of several FIRs against her. The petitioner claims that, his father, who is no more, appeared as the witness for the prosecution in those cases. The petitioner claims that due to the aforesaid background, the respondent no.5 has been threatening and pressurizing the petitioner and his family members to make statement in her favour, and it is in the aforesaid background, she has made a false complaint naming the petitioner, only with a view to pressurize him and his family members.
In the aforesaid circumstances, apart from permitting the petitioner to bring the aforesaid allegations to the notice of the trial court, where the cases against the respondent no.5 are pending, we direct that, in case, a first information report is registered on the complaint made by the respondent no.5 and her relations against the petitioner, the Investigating Officer shall give at least one week’s prior notice to the petitioner before his arrest, so that, the petitioner can avail his statutory remedies. This is, however, subject to the condition that the petitioner shall cooperate with the inquiry/ investigation that may be undertaken against him. We make it clear that we have not examined the merits of the petitioner’s case.
With the aforesaid direction, the writ petition is disposed of.
Pending application, if any, also stands disposed of.