CHITRANK SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by petitioner seeking protection of his life and liberty guaranteed by virtue of Sec. 21 of the Constitution of India.

(2.) Counsel for petitioner submits that petitioner is a lawyer and on 14/6/2022, in the mid night at about 1-1:30 AM few persons came in white colour renault Tribber Car and threw stones at his house, due to which glass of car and room of first floor of his house were damaged. The incident is recorded in CCTV Camera installed at the house of petitioner. Counsel for petitioner further submits that petitioner received a threat call on his Mobile No.9772222521 from another mobile No.+9414111111 from a person named Mridul. The person claimed himself to be confined in Barrack No.6 of jail and gave a threat of killing the petitioner and disclosed that the incident in the night of 14/6/2022 was committed on his instructions.

(3.) Counsel for petitioner further submits that the petitioner does not have any animosity with any person, however, in aforesaid facts and circumstances, a serious and immediate threat to his life and liberty has occurred. Petitioner lodged FIR No.340/2022 on 14/6/2022 at Police Station Kho-Nagoriyan which has been registered for offences under Sec. 427, 336 and 384 of IPC. However, respondents have not taken any effective steps to protect life and liberty of petitioner and his family members. Hence, in such circumstances, the petitioner is constrained to file this petition.