RAI SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The provision of security to very important persons and very very important persons, is complex one, which is being reviewed by the State Government from time to time on the basis of threat perception, which such persons are subjected to.

(2.) Besides the above, the provision of security depends on many other factors, resources of the State, strength of the police personnel etc. In the recent times, the provision of the security to political personalities as well as Officers and other persons, have become a status symbol. A man without two gunners behind him, is considered to be a common or if he moves under the umbrella of the security then he is considered a distinguished and very important person. Whenever life of a person is under threat and he comes to the Court for providing him security, the Courts often direct the State Government to consider the perception of threat and thereafter pass appropriate orders.

(3.) The petitioner, who is the Principal Secretary and whose wife is an important political functionary, was getting 2 + 8 house guard security (P.A.C.) 1+ 4 A.P. Guard, 1 + 4 ecscort, 2 gunners and one Sub-Inspector shadow.