Punjab-Haryana High Court
Gau vs Anurag Verma And Others on 20 May, 2022
Author: B.S. Walia
Bench: B.S. Walia
122 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP-271-22 (O&M)
Date of Decision : 20.05.2022
Gau ...Petitioner
versus
Anurag Verma and others ....Respondents
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. Brijesh Nandan, Advocate for the petitioner.
Mr. Aditya Sharda, AAG, Punjab
***
B.S. Walia, J. (Oral)
1. Prayer in the petition is for initiating proceedings against the respondents for intentional and willful defiance of order, Annexure P/2 dated 23.02.2021, in CRWP-852-2021.
2. Notice has not yet been issued in this case. However, on 12.05.2022, while adjourning the matter to 20.05.2022, the Station House Officer, Police Station Sadar Gurdaspur, was directed to take action on the representation, if any, submitted by the petitioner, pursuant to order Annexure R/1 and provide security in accordance with law, on assessment of threat perception, if the circumstances of the case so warranted.
3. Today, affidavit of Sub Inspector, Amandeep Singh, SHO, Police Station Sadar Gurdaspur, has been filed. As per paragraph No.3 of the affidavit it is stated that although no representation was received in Police Station Sadar Gurdaspur but in response to the order of the High Court, the matter was got inquired into through SI, Satpal Singh, Police 1 of 2 ::: Downloaded on - 24-07-2022 15:32:27 ::: COCP-271-22 (O&M) [2] Station Sadar Gurdaspur and on his recommendation, two police officials had been deputed for the security of the petitioner. The affidavit is taken on record. Copy thereof supplied to learned counsel for the petitioner, who on perusal of the same states that the petitioner does not wish to pursue the instant petition and may be permitted to withdraw the same.
4. In view of the position noted above, as well as statement of learned counsel for the petitioner, the instant petition is disposed of as not calling for any action against the respondents under the Contempt of Courts Act, 1971. However, it is made clear that it would be open to the Station House Officer to periodically review the threat perception to the petitioner and continue / discontinue the protection on the basis of assessment made and in case of decision by respondent No.3 on review of threat perception, to discontinue police protection to the petitioner, intimation in writing be given to the petitioner with ten days clear notice of the decision to discontinue protection, to enable the petitioner to take out appropriate proceedings, in accordance with law, if so advised.
(B.S. Walia)
Judge
20.05.2022
rajesh
Whether speaking/ reasoned : Yes/No
Whether reportable : Yes/No
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