Roshan Lal vs State Of Rajasthan

Dr. Nupur Bhati, J

The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. for issuance of necessary directions to the respondent-State to provide adequate security and protection to the petitioner on the ground that he is facing grave threat of life and liberty at the hands of a group of people known as ‘Byaz Mafia’, who extort money from people.

Learned counsel for the petitioner submits that Article 21 of the Constitution of India provides for right to life and personal liberty under the ambit of fundamental rights and any threat to the same amounts to violation of the same.

After hearing the arguments advanced by learned counsel for the petitioner as well as perusing the record of the case, this Court disposes of the present petition with a direction to the respondent-State to intimate the ‘Superintendent of Police, Rajsamand’, about the grievance of the petitioner. The petitioner shall appear before the Superintendent of Police, Rajsamand alongwith appropriate representation regarding his grievance to which, the Superintendent of Police, Rajsamand, shall hear the grievance of the petitioner, and after analyzing the threat perceptions, shall provide adequate security and protection to the petitioner. It is made clear that any observation in this order shall not affect any criminal and civil proceedings initiated against the petitioner.

Stay petition also stands disposed of.