HEMANT GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this Criminal Writ Petition, the petitioner being a Doctor has prayed for the issuance of a writ of mandamus directing the respondents to provide adequate police protection to the petitioner and his family. It is stated by the petitioner that because of the nature of work, i.e. being a Doctor in public service, he has to come across various unknown persons, and he is also getting continuous threatening calls. So, it is submitted that he should be given protection by the Senior Superintendent of Police, District Haridwar. The petitioner has already made a representation to the respondent no. 2 in this regard.

(2.) The Senior Superintendent of Police, District-Haridwar, is, therefore, directed to immediately provide police protection to the petitioner. He shall also take inputs from the Superintendent of Police, Roorkee Rural, District Haridwar and the Station House Officer, P.S. Kotwali Gangnahar, and shall take a decision whether further police protection should be granted to the petitioner, or not.

(3.) The learned counsel for the petitioner undertakes that within three days, he will produce a copy of this order, along with a copy of the Writ Petition, before the respondent no. 2.