Delhi High Court
Kamini & Anr vs State (Govt Of Nct Of Delhi) & Ors on 4 November, 2015
#55
IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 04.11.2015
W.P.(CRL) 2551/2015
KAMINI & ANR ..... Petitioner
Through: Mr. Akil Rataeeya and Mr. Anand
Lochan, Advocates
versus
STATE (GOVT OF NCT OF DELHI) & ORS ..... Respondents
Through: Ms. Richa Kapoor, ASC (Criminal)
with Mr. Ashish Negi, Advocate for
R-1 to R-3
CORAM:
HON'BLE MR JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J (ORAL)
CRL.M.A.16217/2015 (Exemption)
Exemption granted subject to all just exceptions.
The application is disposed of accordingly.
W.P.(CRL) 2551/2015 & CRL.M.A.16216/2015 (Stay)
1. The present is a petition under Article 226 of the Constitution of India
praying as follows:-
"(i) That a writ of prohibition/mandamus or
any other appropriate writ or order or
direction may be passed in favour of the
petitioners and against the respondents
thereby restraining the respondents or any
other person not to interfere in the
matrimonial life of the petitioners and not
to harass the petitioners in any manner
whatsoever, in the interest of justice;
(ii) That this Hon'ble Court may be pleased to
direct the respondent No.2 and 3 not to
implicate the petitioners in any false
criminal cases or complaints lodged by
respondent No.4 & 5 or any of his family
members and ensure their safety and
security from respondent No.4 & 5 or any
of his family members and ensure their
safety and security from respondent No.4
& 5, other family members, friends or any
other person in the peaceful life of the
petitioners and also to ensure the safety
and security of the petitioner from the
respondent No.4 & 5 or any of his family
members, friends or any other person, in
the interest of justice;
(iii) Any other or further order which this
Hon'ble Court deems fit and proper in the
facts and circumstances of the case may
also be passed in favour of the petitioner."
2. Notice.
3. Ms. Kapoor, learned Additional Standing Counsel (Criminal) accepts
notice on behalf of respondent Nos.1 to 3 and states that in view of the
averments made in the present petition, the police shall afford adequate
protection to the petitioners who are a newly married couple.
4. In view of the directions that are proposed to be issued and the
circumstance that no orders are being passed against respondent Nos.4 and 5,
it is neither just nor necessary to issue notice to the said respondents.
5. Ms. Kapoor, learned Additional Standing Counsel (Criminal) states
that the SHO of the concerned Police Station shall provide adequate
protection to the petitioners. 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
petitioners in order to enable them to contact the former in the event of any
threat or apprehension.
6. Ordered accordingly.
7. With above directions the writ petition is disposed of. The pending
application also stands disposed of.
8. 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
