Punjab-Haryana High Court
Vaneet Mahajan vs State Of Punjab And Ors on 22 May, 2017
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(118) CWP-11105-2017
Decided on: May 22, 2017.
Vaneet Mahajan
.... Petitioner
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr. J.S. Bedi, Sr. Advocate, with
Mr. Sandeep Wadhawan, Advocate, for the petitioner.
M.M.S. BEDI, J (ORAL)
Petitioner claims that pursuant to the order passed by this Court, he had been provided security taking into consideration the threat to his life as well as the life of his family members in CWP-9156-2014 titled Punjab and Haryana High Court Bar Association Vs. State of Punjab and others.
Learned counsel for the petitioner submits that the petitioner had been given security of five personnels whereas his brother had been given two additional security personnels. On the basis of news item Annexure P-1, the security has been reduced.
It is averred in the petition that two security personnels of the petitioner, have been withdrawn whereas the remaining two security persons deputed for family, have also been withdrawn.
The petitioner appears to have filed a representation Annexure P-8 to the higher police authorities explaining the circumstances that at this juncture when the criminal case is at the sensitive stage where the injured witness (brother of the petitioner) appears to be examined in a criminal case, 1 of 2 ::: Downloaded on - 07-06-2017 02:15:11 ::: CWP-11105-2017 -2- withdrawal of security will cause a serious prejudice and would be a threat to the life and liberty of the petitioner and his family members.
Without expression of any opinion on the extent of the threat perception and the nature of the security required to be retained by the petitioner, I am of the considered opinion that unilateral decision for withdrawal of the benefit is apparently not reasonable.
Notice of motion to Advocate General, Punjab.
On asking of the Court, Ms. Harleen Kaur, AAG, Punjab, present in the Court, accepts notice. Copy given.
This petition is disposed of with a direction to the Additional Director General of Police (Security), Punjab Police Head quarters, Sector 9, Chandigarh to consider the facts and circumstances in Annexure P-8 and other attending circumstances and to re-examine the threat perception to the petitioner and his family members and pass a specific reasoned order, within a period of 15 days after the receipt of certified copy of this order.
It will be appreciated in case the order passed is communicated to the petitioner.
(M.M.S. BEDI)
JUDGE
May 22, 2017
harsha
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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