SHRI VINODBHAI SOMABHAI PATEL Vs. POLICE COMMISSIONER

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for following reliefs:

(2.) In view of the relief prayed for by the petitioners, learned APP Ms. M.D. Mehta states that, that perception is required to be examined every six months and considering the fact that the petition was preferred in the year 2016, there is all the probability that at present, the petitioners may not require police protection. If the petitioners still of the view that they need police protection, then they may apply afresh and any fresh application that the petitioners may make, shall be considered in accordance with law and prevailing practice.

(3.) In view of that, considering the fact that the petition is of the year 2016, at the relevant point of time, the petitioners had asked for police protection, which has not been provided till date and yet there is no grievance about any untoward incident occurred during this interregnum period, the present petition is disposed of with a liberty in favour of the petitioners to apply afresh for police protection. If such application is made, the authority is directed to consider the same in accordance with law and prevailing practice.