JASVEER KANG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Ms. Prabha Noliyal, learned counsel for the petitioner and Mr. Amit Bhatt, learned Additional Government Advocate for the respondent State.

(2.) BY means of this writ petition, the petitioner has sought writ in the nature of mandamus commanding the respondents not to harass the petitioner by night surveillance. A further mandamus has been sought to close the history-sheet No. A -54, registered against the petitioner.

(3.) FROM the petition it appears that against the petitioner a Case Crime No. 216 of 1992, was registered with police station Doiwala, District Dehradun, relating to offences punishable under Section 147, 148, 149, 364, 302, 307, 120-B of I. P. C. and also under Section 3 of the Terrorist and Disruptive Activities (Prevention) Act. Though, the petitioner was acquitted of the charge framed against him vide judgment and order dated 12/4/1996, passed in Sessions Trial No. 13 of 1993; Sessions Trial No. 18 of 1993 and Sessions Trial No. 19 of 1993, by learned Sessions Judge / Judge Designated (TADA), Dehradun. It is alleged in the writ petition that still the surveillance is being conducted by the police. Hence, this writ petition.