Tarun Agarwala and Rajan Roy, JJ. - (1.) HEARD learned Counsel for the petitioner as well as Sri Ravi Prakash Srivastava, the learned Standing Counsel. The petitioner is an Advocate in Sonebhadra. On 1.5.2012, the petitioner's son was murdered, in which the petitioner is an eye -witness. For this incident a first information report was lodged and upon investigation, charge -sheet was filed. A Special Operation Group (S.O.G.) arrested certain persons on 30th September, 2012 and during interrogation, it was found that these persons were planning to kill the petitioner. Another first information report was lodged and based on this information, security was provided to the petitioner from October, 2012 which continued till December, 2013, when it was withdrawn. The petitioner being aggrieved by the withdrawal of the security has filed the present writ petition praying for restoration of the gunner facility, which was provided by way of security measure.
(2.) THE petitioner contends that the threat perception is still existing and as per Government orders issued from time to time, it is the obligation of the State to protect its citizens and provide security. The State filed a counter -affidavit admitting the averments made in the writ petition and submitted that as on date, security is provided to the petitioner to take him from his residence to the Civil Court and back. This new arrangement was however, denied by the petitioner in his rejoinder.
(3.) A supplementary affidavit has been filed by the petitioner intimating the Court that he possesses two weapons, namely, a double barrel gun and a revolver, which was given to him for his protection when the plan to kill him surfaced and became known to the police authorities.;