PANKAJ TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) THE petitioner's father was a Civil Surgeon and was murdered on 25.05.1980 at Mirzapur. A first information report was lodged and upon investigation a charge sheet was filed in which respondent no.6 Vijay Kumar Mishra an accused. The trial in case crime no. 157 of 1980 is pending for the last 34 years. This respondent no.6 is presently a sitting Member of the Legislative Assembly from the ruling party. The petitioner fearing threat of his life was provided a security by the State for the period 28.04.2011 to 27.10.2011 which was subsequently withdrawn by an order dated 06.04.2012. The petitioner thereafter moved several applications before the Senior Superintendent of Police, Allahabad praying that he should be provided security, which has remained pending.

(2.) ON the other hand, by an order dated 25.10.2013 respondent no.5, Smt. Seema Mishra, daughter of Vijay Kumar Mishra was granted 'X' category security and, by another order dated 31.10.2013 'Y' category security was provided to respondent no.6, Vijay Kumar Mishra. The petitioner being aggrieved by the grant of such kind of security to respondent nos. 5 and 6 filed the present writ petition praying that such security cover should be withdrawn.

(3.) BASED on the said direction of the Court, the State Government, by an order dated 01.03.2013 withdrew the 'X' and 'Y' category security granted to Smt. Seema Mishra and Vijay Kumar Mishra and, in lieu thereof, provided a gunner security to Vijay Kumar Mishra on the basis of the post which he was holding and also provided a gunner security to his daughter Smt. Seema Mishra. The said order has also been challenged by way of an amendment application, which was allowed by the Court. The State has filed a short counter affidavit, a supplementary counter affidavit and a counter affidavit to the amendment application. Respondent nos. 5 and 6 have also filed counter affidavit and a supplementary counter affidavit. The Court heard at length Sri U.N.Sharma, the learned Senior Counsel assisted by Sri Chandan Sharma for the petitioner, learned Standing Counsel for the State and Sri L.K.Dwivedi, the learned counsel appearing for respondent nos. 5 and 6. At an early point of time, the Court also heard Sri G.S.Chaturvedi, the learned Senior Counsel for respondent nos. 5 and 6. The counter affidavit of respondent nos. 5 and 6 reveals that the uncle of the petitioner Dr. Rakesh Dhar Tripathi was an accused in the murder of the father of Vijay Kumar Mishra on 05.03.1985. The Court finds that there appears to be rivalry between the family of the petitioner and the family of Vijay Kumar Mishra, wherein the father of respondent no.6 and the father of the petitioner were murdered.