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Krupaben W/o Rajkumar Patel D/o Prakashbhai Bhagwandas Patel v. State Of Gujarat

Krupaben W/o Rajkumar Patel D/o Prakashbhai Bhagwandas Patel v. State Of Gujarat

(High Court Of Gujarat At Ahmedabad)

R/SPECIAL CRIMINAL APPLICATION NO. 11607 of 2021 | 30-11-2021

1. Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

2. By virtue of present petition under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, the Petitioners pray for protection of their lives and liberty and protection from any threats or physical assault.

3. Learned counsel for the Petitioners submits that, the Petitioners have made application dated 16.11.2021 to Police Inspector, Vijapur Police Station, Dist. Mehsana seeking police protection.

4. In view of the above, Police Inspector, Vijapur Police Station, Dist.: Mehsana, shall look into the matter and conduct preliminary inquiry to ascertain the authenticity, nature and gravity of there threat perception. On being satisfied as to the authenticity of such threats, then take necessary action to ensure that there is no danger to the lives and liberty to the Petitioners. The police authority shall follow the directions given by the Apex Court in the case of Shakti Vahini Vs. State of Madhya Pradesh (Case No.231/2010).

5. With the above observation and directions, present petition stands disposed of. Rule is made absolute to the aforesaid extent. Direct service is permitted.

Advocate List

  • MR FB BRAHMBHATT

  • MR MANAN SHAH

Bench
  • HON'BLE MR. JUSTICE ILESH J. VORA
Eq Citations
  • LQ/GujHC/2021/18292
Head Note

Constitution of India — Arts. 226 and 227 — Writ petition — Prayer for protection of lives and liberty of Petitioners from threats or physical assault — Police directed to conduct preliminary inquiry to ascertain authenticity, nature and gravity of threat perception and take necessary action to ensure that there is no danger to lives and liberty of Petitioners