SADE MOHD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for life and liberty at the hands of the private respondents, the petitioner, invoking the fundamental right of life guaranteed under Article 21 of the Constitution of India, has come up before this Court seeking protection through the State.

(2.) Notices served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.

(3.) Given above, the present petition is disposed of with the liberty to the petitioner to approach the concerned Superintendent of Police, SHO, or any officer to whom such powers have been delegated or have been authorized in this regard, in case of threat perception arises in future, who shall provide appropriate protection to him on day to day analysis.