SHAH BHAVIK SHAILESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Yogesh Kanade for the petitioner and learned APP Ms.Mehta for the respondent State.

(2.) By way of this petition, the petitioner has prayed for issuing necessary directions to the respondents for grant of Z+ protection "in view of the present dangerous threat situation to the petitioner".

(3.) The perusal of the petition as well as the documents annexed therewith while it reveals that the present petitioner might have been the complainant in few police complaints, registered at the relevant point of time, and whereas with regard to the some threat perception against the present petitioner, the Police Authorities have granted him police protection, but it appears that the present petitioner is not satisfied by such police protection and he wants protection by Security Agencies of the highest category. The threat perception as against the present petitioner had been reviewed by the office of Director General of Police, CID (Intelligence) vide a Communication dtd. 3/7/2021, the Additional Director General of Police (L & O) had given a negative opinion with regard to grant of protection of Z+ category security. The petitioner in spite of filing voluminous documents before this Court, running into more than a thousand pages, is not able to point out any error committed by the authority concerned, in giving the negative opinion about the threat to the life of the petitioner requiring protection of the highest category.