VARUN MANIAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed for a direction directing the respondent to provide the petitioner with requisite Personal Security at his cost.

(2.) The learned Senior Counsel appearing for the petitioner would submit that the petitioner is a businessman having business in Mining and Real Estate. In the course of his business he received numerous threats to his life and property. There were instances during which some persons attempted to physically harm and intimidate the petitioner. Fortunately, he escaped from injuries. Those attacks were motivated by his business rivals through their henchmen. He would further submit that he also tried to make private security arrangements but they were inadequate considering the scale of threats and dangers posed to him. Therefore he lodged a complaint before the Commissioner of Police on 27.04.2017 seeking for adequate protection. Considering his complaint, the Commissioner of Police conducted discreet enquiry and revealed that the petitioner was facing threats from his business rivals and ordered to provide personal security on payment of charges. It was extended until 30.11.2017. Thereafter it was withdrawn without appreciation of the fact that the petitioner was under threat continuously. Therefore, he approached this Court in Crl.O.P.No.27021 of 2017 for direction and this Court by an order dated 09.01.2018 directed the Commissioner of Police to consider his representation and pass appropriate orders. But the Commissioner of Police, Chennai by his order dated 21.01.2018 rejected his request with unsustainable reasons.

(3.) He would further submit that the case has been registered as against the petitioner in Cr.No.2666 of 2017 and thereafter it was quashed by this Court in Crl.O.P.No.6074 of 2018 by an order dated 27.02.2018. Thereafter the petitioner was threatened by one, Loganathan who claimed to be from the Samajwadi Party making extortion demands and threatening his life for the illegal demands. Therefore, he lodged complaint and on receipt of the same, the Inspector of Police, E-3 Teynampet Police Station issued in C.S.R.No.1373 of 2018. After a detailed enquiry, they registered F.I.R. in Crime No.1159 of 2018 for the offences under Sections 294(b), 384 and 506(i) I.P.C. In spite of registration of complaint, the police failed to provide necessary police protection to the petitioner. Therefore, the petitioner submitted a detailed representation to the Union Minister for Home Affairs, Government of India and the same was forwarded to the Secretary(Home), Government of Tamil Nadu by communication dated 22.03.2019. It was forwarded to the respondent requesting to take appropriate action on the representation of the petitioner. Even after receipt of the same, no steps have been taken by the respondent and the representation is kept pending without passing any orders. Therefore, the learned Senior Counsel for the petitioner prayed for direction directing the respondent to provide adequate police protection to the petitioner.