PRAKASH R.VELPULA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) Heard Sri G.V.N.R.S.S.S.Varaparasd, learned counsel for the petitioner, learned Assistant Government Pleader for Home appearing for all the respondents and perused the record.

(3.) It is the case of the petitioner that he is a contesting for Member of Legislative Assembly elections from Secunderabad-70 Assembly Constituency representing the Bahujan Samaj Party. It is further case of the petitioner that Bahujan Samaj Party is a recognized political party and nominating the candidates throughout India in the General Elections. The grievance of the petitioner is that he has received several threatening calls and in view of serious threats and apprehending physical attacks, he submitted a written representation, dtd. 18/11/2023 to the respondents-police requesting them to provide gunmen, along with police vehicle during the ensuing elections. The grievance of the petitioner is that though the petitioner had submitted a representation, dtd. 18/11/2023, the respondents-police are not providing adequate police security to the petitioner, till date.