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Ajay Katara vs Union Of India on 7 May, 2019

Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna

     WP(Crl.) 113/2019
                                                           1


     ITEM NO.50                                 COURT NO.1                        SECTION X

                                     S U P R E M E C O U R T O F            I N D I A
                                             RECORD OF PROCEEDINGS

                                     Writ Petition (Criminal) No.113/2019

     SH. AJAY KATARA                                                                  Petitioner(s)

                                                       VERSUS

     UNION OF INDIA & ORS.                                                            Respondent(s)

     (With appln.(s) for exemption from filing O.T.)


     Date : 07-05-2019 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE DEEPAK GUPTA
                                 HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)                   Mr.   P.K. Dey, Adv.
                                         Ms.   Shilpi Dey, Adv.
                                         Ms.   Shreyasi Chakrabarty, Adv.
                                         Mr.   Ansar Ahmad Chaudhary, AOR

     For Respondent(s)                   Mr.   A.N.S. Nadkarni, ASG
                                         Ms.   Suhasini Sen, Adv.
                                         Mr.   Bimal Roy Jad, Adv.
                                         Ms.   Salini Sen, Adv.

                                         Ms. Sonia Mathur, Sr. Adv.

                                         Mr. Sarvesh Singh Baghel, Adv.


                               UPON hearing the counsel the Court made the following
                                                O R D E R

We have heard learned counsel for the parties.

The prayers made in this writ petition are as CHETAN KUMAR Date: 2019.05.07 16:57:55 IST Reason: follows:-

“(a) Issue appropriate writ/order/ directions to the appropriate authority to WP(Crl.) 113/2019 2 provide enhanced security round the clock for the safety of the life and liberty of petitioner against any kind of threat and victimization for his peaceful stay by any Central agency and/or Special Cell of Delhi Police.

(b) Issue appropriate writ/order/ directions, directing the respondents to, considering the imminent danger to the life of the petitioner, relocate him to a safer place;

(c) Pass such other and further orders as this Hon’ble Court may deem fit and proper in the interests of Justice, Equity and the Law.” Shri A.N.S. Nadkarni, learned Additional Solicitor General appearing for the Delhi Police and the Ministry of Home Affairs, submits that the security requirement of the petitioner has already been taken care of by providing with four Personal Security Officers (PSOs) and any further requirement of additional security will be reviewed within a period of one week from today. On such review, if the competent authority is of the view that the security of the petitioner needs to be enhanced, the same shall be done. We direct the concerned authority in the Delhi Police and Ministry of Home Affairs to act accordingly forthwith and, in any case, within a period of seven days from today.

The writ petition is, accordingly, disposed of.

Pending application(s), if any, stand disposed of.

               (Chetan Kumar)                                           (Anand Prakash)
                A.R.-cum-P.S.                                             Court Master