SUNIL YADAV Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr. Deep Prakash Bhatt, the learned counsel for the petitioner, Mr. J.S. Virk, the learned Deputy Advocate General, and Mr. D.K. Sharma, the learned Senior Counsel appearing for the respondent Nos.3 to 6.

(2.) In this writ petition, the petitioner has prayed for issuance of a writ in the nature of mandamus directing the respondent Nos.1 and 2 to provide adequate police protection to the petitioner and his family members in view of the perception of threat to their lives and liberty from respondent Nos.3 to 6.

(3.) It is no disputed that the petitioner and his family members are witnesses in a Sessions Trial, as they, allegedly, were threatened by the accused persons, i.e. respondent Nos.3 to 6, they approached this Court and by virtue of an interim order, already police protection has been granted to the petitioner and his family members.