AZMEERA RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus to the respondents to provide him police protection in the form of a dedicated gunman and also direct the respondents/Police to conduct a thorough threat assessment for appropriate protection free of cost.

(2.) Heard Sri A.Velan, learned counsel appearing for the petitioner and Sri Mohammed Jaffar Shah, learned Additional Government Advocate appearing for the respondents.

(3.) Facts, in brief, germane are as follows: