OM PRAKASH RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as Sri Ravi Prakash Srivastava, the learned Standing Counsel.

(2.) THE petitioner is an advocate in Sonebhadra. On 1.05.2012, the petitioner's son was murdered, in which the petitioner is an eye -witness. For this incident a first information report was lodged and upon investigation, charge -sheet was filed. A Special Operation Group (SOG) arrested certain persons on 30th September, 2012 and during interrogation, it was found that these persons were planning to kill the petitioner. Another first information report was lodged and based on this information, security was provided to the petitioner from October, 2012 which continued till December, 2013, when it was withdrawn. The petitioner being aggrieved by the withdrawal of the security has filed the present writ petition praying for restoration of the gunner facility, which was provided by way of security measure.

(3.) THE State filed a counter affidavit admitting the averments made in the writ petition and submitted that as on date, security is provided to the petitioner to take him from his residence to the Civil Court and back. This new arrangement was however, denied by the petitioner in his rejoinder.