KHUSHI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHRI Khushi Ram has filed the present petition for the issuance of appropriate directions to respondent Nos. 2 and 3 to provide him police assistance to protect his life and property from respondent Nos. 5 to 11, who, according to the petitioner, are bent upon to grab his property with the help of a respondent No. 4 who is allegedly misusing his powers as a public servant.

(2.) NOTICE of the petition was given to the respondents. Shri Sanjeev Gupta has given the appearance on behalf of respondent Nos. 4 and 5 and the learned AAG has given the appearance on behalf of respondent Nos. 1 to 3. The State has also filed an affidavit of Inspector Bhim Singh, S.H.O., Police Station Sadar Karnal. The learned counsel appearing on behalf of respondent Nos. 4 and 5 submits at the bar that his clients never threatened the petitioner nor they will do so in future. It has also been stated by the learned counsel that the liberty of the petitioner was never put in peril by the respondents. Similar is the stand of respondent Nos. 1 to 3.

(3.) THE petitioner, Shri Khushi Ram, is still feeling apprehensive that his person and property might be put in peril by the respondents. In these circumstances, directions are given to the S.H.O., Police Station Sadar, Karnal to give adequate protection to the petitioner so that his person and property may not be harmed by anybody. The S.H.O. will also ensure that even the respondents are not harassed at the hands of the petitioner. Order accordingly.