HAMID Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition for issue of directions under Article 226 of the Constitution of India to respondents 1 and 2, police officials, to afford necessary police protection to the petitioner for the orderly conduct of his business of running of an internet cafe in the name and style "BITZ" within the jurisdiction of the 2nd respondent. According to the petitioner, the 3rd respondent, whom he describes to be a person indulging in culpable and nefarious activities in the locality, is allegedly obstructing the peaceful conduct of the internet cafe run by the petitioner. Though complaints were made before the police officials, no useful action has been taken. It is, in these circumstances, that the petitioner came to this Court with this petition.

(2.) WHEN this petition came up for hearing on 21.05.2009, the Bench which dealt with the matter had passed an interim order. We extract the same below:

(3.) WE are satisfied that the request of the petitioner supported by the learned Government Pleader can be accepted.