Sh. Pulkit Vij vs State And Ors.

Manoj Jain, J

Petitioner, who is engaged into business of real estate seeks direction to respondents to provide him with personal security (PSO) round the clock, as he apprehends threat from a gangster.

He also prays that the respondents may also be directed to process his request for arm license and allow the same without any further delay. According to him, he has already moved an application to the abovesaid effect which is registered as application No.ARML2025070194.

It is noticed that on the basis of the complaint made by the petitioner herein, P.S. Dwarka North has already registered FIR No.0186/2025 on 16.05.2025 under Section 308 of Bharatiya Nyaya Sanhita (BNS), 2023 and such FIR is against Kapil Sangwan @ Nandu. The matter is still pending investigation.

Every District in Delhi is having a Witness Protection Committee and, therefore, the petitioner is directed to approach such Witness Protection Committee for immediate redressal of his grievance with respect to the providing of round the clock protection/security.

As far as his second request for expediting the processing of his arms license is concerned, Mr. Sanjay Lao, learned Standing Counsel (Crl) for the State submits that the concerned Competent Authority i.e. Joint Commissioner (Licensing) can be requested to expedite and dispose such application in a time-bound manner.

While directing the petitioner to approach Witness Protection Committee, the present petition is disposed of with request to concerned Joint Commissioner (Licensing) to consider the application of petitioner as expeditiously as possible and preferably within eight weeks from today, in accordance with law.

The petition stands disposed of in aforesaid terms.

Pending applications also stand disposed of.

A copy of this order be given dasti under the signatures of Court Master.

A copy of this order be also sent to Joint Commissioner (Licensing) for information and compliance.