AJIT HALDHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of this writ petition under Article 226 of the Constitution of India, the petitioner has prayed for issuing a writ in the nature of mandamus commanding the respondents to ensure adequate and necessary protection to the petitioner in order to safeguard his life and liberty.

(2.) Heard Sri Lalit Sharma, learned counsel for the petitioner, Sri S.S. Adhikari, learned A.G.A. for the State/respondent nos. 1 to 3 and perused the material available before us.

(3.) It appears from the petition that petitioner runs a Bidi factory and some antisocial elements are trying to grab the property of the petitioner therefore, he has frequent danger for his life and liberty. As at one occasion, the anti- social elements managed to set fire on the factory as well as vehicle of the petitioner, which resulted a huge loss to the petitioner. Petitioner lodged a first information report against certain persons but nothing has been done by investigating agencies. Hence, the writ petition.