KOMMA SIVA CHANDRA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, seeking the following relief:-

(2.) Heard Sri Jada Sravan Kumar, learned counsel for the petitioner and Sri K.M.Krishna Reddy, learned Government Pleader representing the State.

(3.) Sri Jada Sravan Kumar, learned counsel for the petitioner would submit that the petitioner was provided 1+1 security as per the orders dtd. 9/10/2023 of the Competent Authority rendered under Witness Protection Scheme, 2018. He would further submit that later the Superintendent of Police, Kadapa, withdrawn the security on 19/7/2024 unilaterally without following the procedure laid down under the above scheme. He would further submit that the petitioner presented an application to the learned Principal District and Sessions Judge, Kadapa, under the above scheme on 20/7/2024 for providing security to the writ petitioner.