LIYAQAT ALI Vs. NCT OF DELHI & ORS

JUDGEMENT

(1.) CRL.M.A. Nos.4041/2015 & 4042/2015 (Exemption) Exemption granted subject to all just exceptions.

(2.) Insofar as prayer clause 1 is concerned, the petitioner is entitled to his safety, security and well being. Resultantly, the police is directed to provide adequate protection to him. The Beat Constable of the area shall be sensitized in this behalf and telephone number of the Beat Constable as well as the SHO of the concerned Police Station shall be provided to the petitioner, in order to enable the latter to approach the former, in the event of any threat or apprehension.

(3.) Insofar as prayer clause 2 is concerned, the present petition alleges negligence on the part of the police. However, the petition is completely bereft of any details as to how the police has been negligent, insofar as the present petitioner is concerned. The same are, consequently, just bald assertions, unsupported by any material. The prayer is, therefore, devoid of merit and cannot be countenanced by this Court.