SHIV MOHAN SINGH KUSHWAH Vs. STATE OF M.P

JUDGEMENT

(1.) THIS Public Interest Litigation has been filed under Article 226 of the Constitution of India for the following reliefs. : -

(2.) IT is submitted that there is rapid increase in the incidents of robbery, loot, murder, rape, theft, chain snatching and causing physical harm in the city of Gwalior. The citizens of Gwalior are not safe. The criminals have completely hijacked the Gwalior city. Under the nose of the Police authorities the citizens of Gwalior are facing serious threats of their security. Respondents have totally failed in discharging their public duty. Respondent No.6 has further provided facilities to the criminals and robbers by not providing the proper lighting facilities on the public roads, streets, Chauraha and other public places.

(3.) IN return respondents No.1 to 5 have denied that crimes like theft, robbery are increasing day -by -day in the city. It is stated that city Police right from the highest rank to the Constables are sincerely discharging their duties to prevent and control crimes and to effectively investigate crimes as and when any cognizable offence is reported. On 25.1.2012 direction has been issued by the SP, Gwalior for monitoring of the crimes and pending criminal cases. SP, Gwalior has also issued directions for formation of three checking points and to make night patrolling. The said checking is still going on. The Gwalior Police is leaving no stone unturned to nail the culprits. Because of the effective Police action and arrest of the various gangs offences like chain snatching from the ladies has almost stopped. Crimes like murder, dacoity, robbery, house breaking and theft have shown a persistent decline. Habitual offenders have been booked under preventing sections of law including National Security Act. It is prayed that petition be dismissed.