AMIT KUMAR JAIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed seeking following reliefs:-

(2.) The facts of the case are disturbing. We direct the description of parties to be anonymized. Names of the parties to the present petition henceforth shall be referred to as X vs. State.

(3.) The First Information Report under challenge is contained in Annexure-1 to the writ petition. The informant happens to be the wife of a Judicial Officer and claims to be receiving threats from the named accused whose matter is pending in the court of her husband. Various instances of such threats have been referred to in the report. Prayer has thus been made to investigate the crime and to provide appropriate protection to the family members of the judicial officer concerned.