SHRI VIVEK CHAND SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner seeks directions of this Court apprehending his arrest in the non -bailable offence on the allegations contained in the petition. S.I. Ram Sarup, Investigating Officer is present and states that petitioner is not required in this case nor he wants to arrest him in case in a non -bailable offence. The counsel for petitioner submits that the petitioner apprehends his arrest on account of political vendetta and referred to certain newspaper reports in this regard that CID of the State has been asked to look into the allegations against the petitioner. It is the duty of the Court to protect a citizen from illegal arrest and harassment on account of political rivalry. It is, therefore, directed in case police wants to arrest the petitioner in a non -bailable offence he shall be given seven days clear notice in writing.

(2.) WITH these observations the petition stands disposed of. Ordered accordingly.