Ramjan vs State Of Haryana And Others

The prayer of the writ petitioner in this case is to direct the police authorities of the State of Haryana, to protect his life and liberty. He apprehends a threat thereto from respondents No. 4 to 16.

Mr. Rajesh Gaur, learned Additional Advocate General, Haryana, appearing for the authorities, filed his written statement today. The same is taken on record.

Mr. Mazlish Khan, learned counsel, entered appearance for the unofficial respondents and stated that he does not wish to file any reply on their behalf.

Perusal of the reply filed by the authorities through the Deputy Superintendent of Police, Headquarter Nuh, District Nuh, reflects that the Station House Officer, Police Station Tauru, District Nuh, Haryana, was already directed to ensure the safety and security of the petitioner. The Deputy Superintendent of Police, Headquarter Nuh, District Nuh, further stated that the petitioner was at liberty to seek such protection as and when required.

In the light of the stand of the authorities concerned, there is no need for further adjudication in this writ petition. The writ petition is accordingly disposed of directing the Station House Officer, Police Station Tauru, District Nuh, Haryana, the third respondent, to take appropriate action for protecting the life and liberty of the petitioner, as and when warranted, in accordance with law.

No order as to costs.