SALMAN SHAHID Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioner claims that he is a social worker and is Secretary of the Yuvajan Sabha Samajwadi Party, U.P. The petitioner applied for a security cover fearing threat on his life by one criminal, named, Munir.

(2.) The Deputy Superintendent of Police by his letter dated 16.3.2017 informed the Deputy Inspector General of Police, Aligarh recommending that the petitioner should be provided a security cover for a period of six months as there could be a possible threat perception upon the petitioner from the criminal, Munir. Based on the said letter of the Deputy Superintendent of Police, the matter was considered by the Regional Level Committee on 14.5.2017 and recommended that a security cover should be provided to the petitioner. Pursuant to the said recommendation, the matter was considered by the State Level Committee on 26.5.2017 and came to the conclusion that no security cover is required to be given. Such decision of the State Government was intimated by the Under Secretary by his letter dated 2.6.2017. The petitioner, being aggrieved, has filed the present writ petition.

(3.) This Court entertained the writ petition and by an order dated 18.7.2017, the Court found that there was some contradiction with regard to the threat perception in the recommendation made by the Regional Level Committee and the decision of the State Level Committee and, accordingly, directed the State Government to produce the record. Since the record was not produced, the Court by an order dated 31.7.2017 directed the District Magistrate to provide a security cover to the petitioner.