SUMEET SOFAT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer made in the petition reads as under :- For taking action against respondents No. 3 and 4 as per law or in the alternative this Court may direct respondents No. 1 and 2 to initiate departmental proceedings and criminal proceedings against respondents No. 3 and 4 as per the complaint dated 23.02.2010 (Annexure P-18) for acting contrary to letter and spirit of orders passed by this Court in CRM No. 40730 M of 2007 and CRM No. M 24322 of 2008; and for criminally conniving with the private respondents to kill/eliminate the petitioner by making him defenceless, firstly, by now recommending Arms Licence to him with absolutely mala fide intentions and secondly by illegally withdrawing the police security provided to petitioner without holding any enquiry into threat perception to the petitioner in order to wilfully, deliberately and intentionally jeopardise the life and liberty of the petitioner at the private respondents on four separate occasions.

(2.) THE petitioner had earlier filed CRM No. M 40730 of 2007 before this Court which was disposed of on 26.07.2007 with the following orders: This petition is disposed of with the observation that let respondent No. 3 to 5 i.e. SSP, Ludhiana, SP, City II, Ludhiana and SHO, Police Station Division No. 5, Ludhiana look into the matter and see that the life and liberty of the petitioners is not unnecessarily jeopardised by respondents No. 6 and 7. THEreafter, the petitioner filed a contempt petition i.e. COCP No. 339 of 2008 on the ground that the orders passed by this Court had not been complied with. Accordingly, the said contempt petition was disposed of with the following orders: Reply affidavit filed by respondents has been perused. THEre appears to be sufficient compliance with directions issued by this court. No further actin is required to be taken in these contempt proceedings and the same are accordingly disposed of. Still dis-satisfied, the petitioner moved CRM No. M 24322 of 2008 with the following prayers which are evident from para 11 of the petition itself :

(3.) ON the asking of the Court, Mrs. Manjari Nehri, Deputy Advocate General, Punjab accepts notice on behalf of the State.