Delhi High Court
Abhay Kumar And Ors. vs Union Of India And Ors. on 19 December, 2019
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 19th December, 2019
+ W.P.(C) 13419/2019
ABHAY KUMAR AND ORS. ..... Petitioners
Through: Petitioner no.1 in person
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Ms. Maninder Acharya, ASG with
Mr. Anil Soni, CGSC for R-1/UOI with Mr. Ajit
Singh Samyal, Asstt. Commandant-CISF
Mr. Gautam Narayan, ASC-GNCTD with Ms.
Shivani Vij and Ms. Dacchita Shahi, Advs.
Mr. Amresh Anand, Adv. for R-6/Bar Council of
Delhi
Mr. Dhan Mohan, Adv. for R-7/Delhi High Court
Bar Association
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 19.12.2019
D.N. PATEL, CHIEF JUSTICE (ORAL)
W.P.(C) 13419/2019
1. This Public Interest Litigation has been preferred with the following
prayers :
"1. Pass order/ orders for removal of Delhi Police from all
district courts of Delhi and immediately deployment of CISF or
any other appropriate Security forces in all district courts of
Delhi at all level.
2. Direct The NCT of Delhi Or Ministry of Home Affair of India
to make immediate necessary arrangements including fund
arrangements for deployment of CISF or any other Security
Forces in all District Courts of Delhi within the stipulated period
of time as fixed by the Hon'ble Court.
3. Direct The District Judges of all district courts of Delhi to
submit all records pertaining to incidents such as attack by the
police officials on advocates or any other un -wanted
incidence/incidences, which has happened in -side the court
campus of Delhi District Courts since January 1988 till date.
4. Frame a guideline in the respect of deployment of Security
forces in the court campus at all level in District Courts of Delhi.
5. Pass order to formulate appropriate Security Protocol for
protection of the entire court campus including court rooms
jointly by the Govt. of NOT of Delhi & Ministry of Home affair of
India.
6. Any other order/ orders as Hon'ble Court deems fit and proper
in the interest of Justice."
2. Having heard petitioner no. 1 who appeared in person and learned
counsel for the respondents and looking to the facts and circumstances of the
case, it appears that basically this petition has been preferred for removal of
the police from all district Court Complexes at Delhi and for deployment of
Central Industrial Security Force.
3. We see no reason to entertain this writ petition because the existing
system with the help of police which is going on in the District Courts is
sufficient enough to protect the visitors in the District Courts at this stage.
Moreover, previously also similarly situated writ petition being W.P.(C)
12103/2019 was also dismissed by this court vide order dated 18th
November, 2019.
4. Hence, there is no substance in this writ petition and the same is
therefore dismissed.
CHIEF JUSTICE
C.HARI SHANKAR, J.
DECEMBER 19, 2019/kr
