MOHAN LAL NAMA S/O LATE SHRI MURLIDHAR NAMA SECRETARY Vs. STATE OF RAJASTHAN THROUGH ITS SECRETARY DEPARTMENT OF HOME

JUDGEMENT

(1.) Deputy Commissioner of Police Shri Kunwar Rashtradeep is present.

(2.) Learned Public Prosecutor submitted that on the complaint of the petitioner an inquiry was carried out but on finding the apprehension of the petitioner unfounded, the complaint was filed. However, the Deputy Commissioner Police stated that despite of the above, if the petitioner is yet apprehending any threat to his life or liberty, the Police is ready to extend the security. He has also stated that they are time and again providing safety and security to senior citizens as per provisions of The Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(3.) Learned counsel for petitioner submitted that the complaint submitted earlier was a genuine one, nevertheless if the police is ready to provide him security for his life and liberty in future, the directions may be given to Police and the matter be disposed of.