BALDEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fearing for life and liberty at the hands of the private respondents, the pe oner, invoking the fundamental right of life guaranteed under Article of the Cons tu on of India, has come up before this Court seeking protec on through the State.

(2.) No ces served upon the o?cial respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of o?cial respondents nor the issuance of no ces to the private respondents is required

(3.) If the allega ons of apprehension of threat to life turn out to be true, it might lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall be appropriate that the concerned Superintendent of Police, SHO, or any o?cer to whom such powers have been delegated or have been authorized in this regard, provide appropriate protec on to the pe oner for one week from today. However, if the pe oner no longer requires the protec on, then at their request, it may be discon nued even before the expiry of one week. A er that, the concerned o?cers shall extend the protec on on day-to-day analysis of the ground reali es or upon the oral or wri en request of the pe oner.