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Judgment
Anoop Chitkara, J
Fearing for life and liberty at the hands of the private respondents, the petitioner, invoking the fundamental right of life guaranteed under Article 21 of the Constitution of India, has come up before this Court seeking protection through the State.
Notices served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.
2(a) Counsel for the State on instructions submits that after filing of the present petition, they have recorded the statements of the petitioner as well as the private respondents and threat perception is vanished.
Given above, the present petition is disposed of with the liberty to the petitioner to approach the concerned Superintendent of Police, SHO, or any officer to whom such powers have been delegated or have been authorized in this regard, in case of threat perception arises in future, who shall provide appropriate protection to him on day to day analysis.
This order shall eclipse after fifteen days from today.
There would be no need for a certified copy of this order, and any Advocate for the Petitioner and State can download this order and other relevant particulars from the official web page of this court and attest it to be a true copy. The concerned officer can also verify its authenticity and may download and use the downloaded copy for immediate use.
Petition is allowed to the extent mentioned above. All pending applications, if any, stand disposed.