Rakesh Kumar @ Rakesh Bhaseen vs State Of Punjab And Others
2023 Latest Caselaw 16719 P&H

SANDEEP SETHI
2023.09.29 13:36

2023:PHHC:126228
CRWP-7059-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(216)
CRWP-7059-2023
Date of Decision:-25.09.2023

Rakesh Kumar @ Rakesh Bhaseen

beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Kuldeep Kumar Sarthi, Advocate for
Mr. Deepak Arora, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed for issuance of directions to

respondent Nos.1 to 4 to take appropriate steps against terrorist organizations/gangsters, who are allegedly extending threats to the petitioner and his family members and office bearers of their organization Shiv Sena Suryavanshi.

2. Learned State counsel has filed short reply by way of affidavit of Sh. Varinder Singh Khosa, PPS, Assistant Commissioner of Police, North, Amritsar, on behalf of respondent Nos.1, 3 and 4, which is taken on record. He submits that the petitioner and his family members have been provided adequate security.

3. The averments made in parargraph 7 of the short reply read as

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2023:PHHC:126228 CRWP-7059-2023

under:-

"That it is pertinent to submit here that the petitioner has alleged that he received alleged threatening calls on facebook from gangsters Rabbi Ludhianvi, Sukha Kahlon gang and Goldy Brar. The petitioner is running Hotel 99 at City Center, near Bus Stand, Amritsar on lease. The petitioner Rakesh Bhaseen has been provided gunman namely LR/ASI Kawaljit Singh No.3248/ASR having one Carbine 9MM and 35 cartridges since 04 months and his son Sunil Bhaseen has been provided gunman namely LR/ASI Sarbjit Singh No.3292/ASR having one Carbine 9Mm with 35 cartridges since last 06 months. These police personnel are supposed to perform their duty round the clock."

4. In light of the above, the present petition is disposed of with a

direction to the respondent-Authorities to re-assess the threat perception on periodical basis and take appropriate steps, if required, in accordance with law.

5. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioner, in case, he is found involved in any illegal activity and the

respondent-Authorities shall take appropriate action, in accordance with

law.

(ALOK JAIN) JUDGE September 25, 2023.

sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2023.09.29 13:36

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