MD. NASIRUDDIN KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to issue a writ of mandamus directing the respondents to reconsider and review the impugned order dtd. 5/8/2022 so that in-house security escort can be provided to the petitioner in view of the continuous threat perception to the life of the petitioner and his family.

(2.) Heard Mr. H. S Paonam, learned senior counsel for the petitioner and Mr. Niranjan, the learned Government Advocate for the respondents.

(3.) The case of the petitioner is that he was a candidate of National People's Party of 6-Keirao Assembly Constituency in the 12th Manipur Legislative Assembly Election 2022. The petitioner often received several threat from different banned organisations and he requested the Chief Secretary, Director General of Police, Superintendent of Police, Imphal East and Officer-in-Charge of Irilbung Police Station to provide well trained and physically fit security personnel on 2/6/2022. Since the said authorities have not taken any steps, he filed a writ petition in WP (C) No.446 of 2022 for considering his grievance. By the order dtd. 17/6/2022, this Court directed the Director General of Police, Manipur to consider the representation of the petitioner dtd. 2/6/2022 and pass orders within a period of one month from the date of receipt of copy of the order. This Court also observed that at the time of considering the representation, the DGP shall take into consideration the threat perception to the petitioner as reflected in the document at Annexure- 1 to the writ petition. Pursuant to the order dtd. 17/6/2022 passed in the said writ, the DGP passed the impugned order, wherein at paragraph 5, the DGP stated that the Superintendent of Police, Imphal East District to provide security coverage to the petitioner by way of police mobile patrol till further orders. Therefore, appropriate orders may be issued for providing full security escort to protect the life of the petitioner and his family by reconsidering and reviewing the order dtd. 5/8/2022.