RAJAN SINGH Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner with following prayers:

(2.) Issue notice. Learned ASC for the State/respondent Nos.1, 3 and 4 and learned Standing Counsel for ECI/respondent No.2 appear on advance notice and accept notice.

(3.) Learned counsel for the petitioner submits that petitioner is a member of transgender community and intends to file his nomination for Lok Sabha Election, 2024 from South Delhi Parliamentary Constituency, supported by Rashtriya Bahujan Congress Party. He further states that petitioner suffered a life threatening attack on 12/4/2024 in his office at Badarpur, whereupon a complaint was lodged with the Commissioner of Police, Delhi. Further, a request was made by the petitioner to Election Commission of India on 14/4/2024 for providing security to contest the upcoming Lok Sabha Election, 2024 but no response has been received.