On Thursday, in a sudden security scare, the Punjab and Haryana High Court witnessed heightened alert after a bomb threat was reported, prompting immediate precautionary measures. Authorities swiftly diverted traffic around the court complex, underlining the seriousness of the situation and the need to ensure public safety in a high-security judicial zone.
The situation unfolded when information regarding a possible threat reached authorities, leading to rapid coordination between law enforcement and traffic officials. Access to the court premises was regulated, and movement in surrounding areas was rerouted to avoid congestion and minimise risk. Officials urged advocates, litigants, and visitors to cooperate with the temporary arrangements, as security protocols were activated to handle the potential threat while maintaining order in the vicinity.
Responding to the alert, authorities maintained that the steps taken were strictly preventive in nature. Emphasising caution, it was conveyed that the arrangements were being implemented “purely as a precaution” until the situation is fully assessed. While no confirmation has yet emerged regarding the authenticity of the threat, security agencies remain on high alert and continue to monitor developments closely.
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