- (1.) Heard learned counsel for the petitioner and the learned counsel for the State.
(2.) The petitioner has filed this application for issuance of writ in the nature of mandamus directing upon the respondents to provide security to the petitioner, who happens to be the only injured eye witness in Sadar P.S. Case No. 967 of 2013, corresponding to G.R. No. 4447 of 2013, for the offence under Sections 307, 302 / 34 of the Indian Penal Code and Section 27 of the Arms Act. Presently the case is pending before the Court of learned Chief Judicial Magistrate, Hazaribag.
(3.) From the F.I.R. it appears that one person was murdered and the petitioner was injured in the said occurrence. The F.I.R. was lodged by the father of this petitioner while the petitioner was undergoing treatment in the hospital, in which four persons were named as accused, as disclosed by this petitioner to his father. The occurrence is of 16.3.2013. It appears that subsequently the statement of this petitioner was recorded under Section 164 of the Cr.P.C., in which he has named two more persons as the accused. The investigation was taken up, but it has not yet been concluded. It is stated that those two persons subsequently named by the petitioner in his statement recorded under Section 164 of the Cr.P.C., are still roaming free in the town, and the petitioner being the only eye witness to the occurrence, and his family members are being threatened by them, and accordingly, the present writ application has been fled with a prayer for providing adequate security to the petitioner.;