- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The writ petition is completely silent about the number of criminal cases which have been registered against the petitioner himself. This Court after examining the writ petition yesterday required the counsel for the petitioner to disclose the information as aforesaid. Today a statement has been made that the petitioner is out of country and, therefore, such statement cannot be made.
(3.) We see no reason in the facts of the case to direct any security being provided to the petitioner.;