Delhi High Court
Deepika Bansal vs The State And Ors on 4 November, 2015
#59
IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 04.11.2015
W.P.(CRL) 2536/2015 & CRL.M.A.16203/2015
DEEPIKA BANSAL ..... Petitioner
Through: Mr. M.P. Sharma, Advocate
versus
THE STATE AND ORS ..... Respondent
Through: Ms. Megha Bahl, Advocate for Mr.
Avi Singh, ASC (Criminal) and SI
Amit Nara, PS- Mangol Puri, Delhi
for R-1 to R-3
CORAM:
HON'BLE MR JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J (ORAL)
1. The present is a petition under Article 226 of the Constitution of India
praying as follows:-
"A. Issue a writ, order and/or direction in the nature
of Mandamus and/or any other appropriate writ,
order and/or direction in the like nature in
favour of the petitioner and against the
respondents thereby directing the respondents
No.1 to 3 to protect the lives and properties of
the petitioner and her husband from the hands
of the respondents No.4 to 6 and their
associates, who are bent upon to kill the
petitioner and her husband and to provide them
all sorts of assistance and help to enable them to
lead a happy married life;
B. The respondents No.4 to 6 and their associates
may also be restrained from entering the house
of the petitioner and from creating any
hindrance in the peaceful matrimonial lives of
the petitioner and from causing any harm and
injury to the petitioner as well as her husband."
2. Counsel appearing on behalf of the petitioner limits the relief in the
present petition to the issuance of a direction to the police to provide
protection to the petitioner and her husband who are a newly married couple.
3. Notice.
4. Ms. Megha Bahl, learned counsel appearing on behalf of Mr. Avi
Singh, learned Additional Standing Counsel (Criminal) accepts notice on
behalf of the official respondent and fairly does not oppose this petition in
view of the circumstance that the petitioner Deepika Bansal, who is an adult,
has married Prem Chand, of her own free will and desire.
5. In view of the directions that are proposed to be issued and the
circumstance that no orders are being passed against the respondent Nos.4 to
6, it is neither just nor necessary to issue notice to the said respondents.
6. Ms. Bahl, learned counsel appearing on behalf of Mr. Avi Singh,
learned Additional Standing Counsel (Criminal) states that the SHO of the
concerned Police Station shall provide adequate protection to the petitioner
and her husband. The beat constable of the concerned area shall also be
sensitized in this behalf. The telephone number of the SHO of the concerned
police station as well as the beat constable shall be provided to the petitioner
and her husband in order to enable them to contact the former in the event of
any threat or apprehension.
7. Ordered accordingly.
8. With above directions the writ petition is disposed of. The pending
application also stands disposed of.
9. A copy of this order be given dasti under signatures of Court Master
to counsel for the parties.
SIDDHARTH MRIDUL, J
NOVEMBER 04, 2015/dn
