M.M.S. Bedi, J.@mdashPetitioner seeks a direction to the police authorities for protecting his life and liberty at the hands of lady Respondent No. 5 who is working as Divisional Employment Officer, Ambala City.
2. Counsel for the Petitioner submits that the Petitioner had filed an application annexure P-1 for a information under Right to Information Act but instead of supplying the documents as mentioned in annexure P-1, Respondent No. 5 had filed a false compliant against the Petitioner regarding theft. He claims that the said application was filed with malafide intention by Respondent No. 5 after the Petitioner had filed this petition.
3. The State has filed a reply on behalf of Respondents No. 1 to 4 stating that no complaint was ever received from the Petitioner in the office of S.P., Ambala.
4. I have heard Counsel for the Petitioner as well as State Counsel. I am of the opinion that in case the Petitioner genuinely wants some information as per his application annexure P-1, he has got a remedy under the statute to seek the information. In case the said information is not supplied he has got remedy of appeal before the higher authority. Instead of availing the alternative remedy, the Petitioner has unnecessarily indulged in levelling allegation against the Divisional Employment Officer- Respondent No. 5. Even the complaint annexure P-2 has not been received in the office of S.P., Ambala as submitted in the affidavit filed before this Court.
5. This petition is dismissed with liberty to the Petitioner to avail the legal remedies available to him in accordance with law. I have carefully gone through the petition and I am of the considered opinion that there does not appear to be any threat to the life and liberty of the Petitioner warranting any direction from this Court. In case the Petitioner has been summoned by the police he has got an alternative remedy of approaching the Court concerned for protecting his rights. Besides this I am of the opinion that this petition is not maintainable u/s 482 Code of Criminal Procedure.
