ANUP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 482 CrPC is for issuance of direction to official respondents to take action in FIR No.0091 dtd. 14/7/2021 and providing security to the petitioner.

(2.) State report has been filed on behalf of the State, whereby it has been pointed out that in the preliminary investigation, nothing has surfaced in the FIR and as such, cancellation report has been prepared. There is no such danger to the life and liberty of the petitioner. However, the SHO has asked the petitioner to approach the police in case of any security threat.

(3.) However, learned counsel for the petitioner submits that there is still apprehension of threat to the petitioner.