Retd.Lt.Col.Attar Singh vs Union Of India & Ors.
2019 Latest Caselaw 5194 Del

$~42
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of decision:- 23.10.2019
+     W.P.(CRL) 3028/2019
      RETD. LT. COL. ATTAR SINGH                            ..... Petitioner
                          Through       Mr. Deepak K. Tyagi, Advocate
                                        alongwith petitioner in person

                          versus

      UNION OF INDIA & ORS.                                ..... Respondents
                    Through             Ms. Shubhra Parashar and Mr. U.P.S.
                                        Charak and Mr. Shreyans Jain,
                                        Advocates for R-1/UOI
                                        Mr. Rajesh Mahajan, ASC for the
                                        State with Inspector Dinesh Tejwan
                                        and SI Niraj Kumar

      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J(Oral)

1. Vide this petition, the petitioner is seeking issuance of directions for their protection from respondent Nos. 5 to 8 as he apprehends threat to his life from them.

2. Learned ASC for State submits that there are two factions fighting over the property in question.

3. The petitioner has however only prayed for protection so that respondents do not threat him or indulge in illegal activities.

4. Learned ASC submits that protection required will be provided to the petitioner.

5. Let mobile number of Beat Constable, Division Officer as well as Additional SHO be provided to the petitioner forthwith, so that in case of exigency, petitioner can contact the concerned officials.

6. In view of the above directions, learned counsel for the petitioner does not press this petition.

7. This petition is disposed of accordingly.

BRIJESH SETHI, J OCTOBER 23, 2019 savita