RAMINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks a direction to the police authorities for protecting his life and liberty at the hands of lady Respondent No. 5 who is working as Divisional Employment Officer, Ambala City.

(2.) Counsel for the Petitioner submits that the Petitioner had filed an application annexure P-1 for a information under Right to Information Act but instead of supplying the documents as mentioned in annexure P-1, Respondent No. 5 had filed a false compliant against the Petitioner regarding theft. He claims that the said application was filed with malafide intention by Respondent No. 5 after the Petitioner had filed this petition.

(3.) The State has filed a reply on behalf of Respondents No. 1 to 4 stating that no complaint was ever received from the Petitioner in the office of S.P., Ambala.