JATIN MALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK N Mohammad, learned counsel for the petitioner. Also heard Mr. D. Mozumdar, learned Addl. Advocate General, Assam.

(2.) The present matter relates to providing security guards to the petitioner, considering the threat perception against the petitioner.

(3.) The petitioner's counsel submits that the petitioner is a 4 (four) time MLA and was also an Ex-Minister. He submits that the petitioner had initially been given two PSOs and four House Guards while he was a Minister in the Government of Assam. However, after he lost the last Assembly Election in the year 2016, all his PSOs and House Guards were withdrawn. He submits that the withdrawal of the security provided to the petitioner has exposed the petitioner to immense danger to his life and liberty. He also submits that in pursuance to an interim order passed by this Court, the petitioner has now been provided with one PSO. He submits that being a four time MLA and a two time Minister in the Government of Assam, the petitioner is entitled to the earlier security arrangement provided to him.