MITHLESH NARAYAN TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Chief Standing Counsel.

(2.) This writ petition has been filed praying for the following relief :

(3.) Briefly stated facts of the present case are that according to the petitioner he is a witness in Case Crime No.0057 of 2018, dtd. 10/6/2018, under Ss. 147, 148, 149, 504, 302 IPC P.S. Holagarh, District Prayagraj. Earlier by Order dtd. 21/8/2020, [xxx xxx xxx], intimated the petitioner that there is no need for protection. Consequently, the petitioner filed the Writ C No.27614 of 2020 which was allowed and a direction was issued to the District Level Committee/Superintendent of Police, Prayagraj, to pass an order afresh in accordance with law in the light of the directions of Hon'ble Supreme Court in the case of Mahender Chawla and Others Vs. Union of India and Others (2019) 14 SCC 615 . Again the respondents passed almost identical order on 17/6/2021 refusing to grant protection to the petitioner. Consequently, the petitioner has filed the present writ petition.