ASHUTOSH DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Himanshu Raghave, learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the State.

(2.) This writ petition has been instituted on behalf of petitioners for providing adequate police protection by quashing the order dated 24.08.2016 passed by Senior Superintendent of Police, Lucknow on the representation dated 20.05.2016 and report dated 19.07.2016 of the District Level Committee, Lucknow.

(3.) It is pleaded by the petitioners that in Writ Petition No. 3780 (MB) of 2015 the order dated 17.05.2016 was passed by this Court. In compliance of this order representation dated 20.05.2016 was made by the petitioners before the Senior Superintendent of Police, Lucknow, which has been rejected vide order dated 24.08.2016. The District Level Committee had also reported on 19.07.2016 against the petitioners stating that there was no danger to the life of petitioners. It is further pleaded that petitioner No.1 is a student of Class-XI who presently resides with his mother, petitioner No.2. His handicapped father is keeping away from them in order to seek legal remedies and to escape the clutches of the adversaries.