G.P.MATHUR, J. - (1.) This writ petition under Article 226 of the Constitution has been filed praying that a writ of mandamus be issued directing the Superintendent of Police, Jaunpur to comply with the order dated 10-5-2000 passed by the learned IIIrd Addl. Sessions Judge, Jaunpur in S.T. No. 340 of 1998.
(2.) We have heard learned counsel for the petitioner, learned A.G.A. for the State and have perused the record.
(3.) It is averred in the writ petition that an incident took place in which three persons including the nephew of the petitioner were murdered. After investigation, charge-sheet was submitted against the accused and in due course, the case was committed to the Court of Sessions for trial. The trial has been registered as S.T. No. 340 of 1998 and is pending in the Court of learned IIIrd Addl. Sessions Judge, Jaunpur. The petitioner is an eye-witness of the aforesaid case. It is also averred in the writ petition that the accused are hardened criminals and they are extending threats to the petitioner not to appear as a witness in Court. It is further averred that threats have been extended to some other eye-witnesses as well. The record shows that the petitioner moved an application before the learned IIIrd Addl. Sessions Judge, Jaunpur on 10-5-2000 stating that he was receiving threats to his life and therefore security may be provided to him. The learned IIIrd Addl. Sessions Judge passed order on the same day directing the Superintendent of Police, Jaunpur to provide security to the petitioner as he had received threats and he needed protection both at home and while coming to Court for purpose of giving evidence. The D.G.C. (Criminal), Jaunpur had also written to Superintendent of Police informing him about the order passed by the Court. The grievance of the petitioner is that in- spite of clear direction by the learned IIIrd Addl. Sessions Judge, no security has been provided to thepetitioner so far.;