Police must assess threat perception within 24 hours and provide protection if required.

The petitioner sought a writ directing the police authorities to assess threats to him and his family and provide protection.

He claimed that private respondents, including the Mutawalli of Dargah Shah Wilayat, suspected him of being behind an FIR filed by another person and had consequently developed enmity towards him.

The petitioner had submitted a representation to the Senior Superintendent of Police, Haridwar, on 3 October 2026 seeking action on the perceived threat.

Whether the police should be directed to consider the petitioner’s representation and assess the threat perception to him and his family.

Whether protection should be provided to the petitioner and his family if the threat assessment warrants it.

The judgment cites no particular statute, precedent, or substantive legal test.

The Court exercised its writ jurisdiction to direct the competent police authority to consider the petitioner’s representation, assess the alleged threat, and provide protection if required.

The petitioner sought a time-bound decision on his representation and an assessment of the alleged threat arising from the private respondents’ suspected hostility.

The State did not oppose the requested direction.

In these circumstances, the Court disposed of the petition by directing the Senior Superintendent of Police to decide the representation, examine and assess the threat, and provide protection if required.

The Senior Superintendent of Police, Haridwar, was directed to decide the petitioner’s representation dated 3 October 2026 within 24 hours of receiving a certified copy of the order, assess the threat to the petitioner and his family, and provide effective and adequate protection if required.