ARUN KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Pursuant to the order of this Court dated 08.02.2018, a reply by way of an affidavit of Sh.Jashandeep Singh Randhawa, Superintendent of Police, Karnal, has been filed in Court today by learned State counsel, copy of which has been given to learned counsel for the petitioner.

(2.) As per the affidavit of the SP, even the Deputy Superintendent of Police, Gharaunda, has recommended that the petitioner be provided with security, as he is possibly under threat from those against whom he has made a complaint. Therefore, the SP has stated that the petitioner can be provided a paid gunman for a limited period, till the threat perception is reviewed after three months.

(3.) Learned counsel for the petitioner submits that though he is not in a position to pay for the security, all that he is asking for at this stage, is that he be provided security till the time he can remove the shuttering in his house which has just been constructed, after which he would in fact sell the house.