Farheen & Ors. vs The State (Nct Of Delhi) & Ors.
2019 Latest Caselaw 5358 Del

$~9
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: November 01, 2019

+      W.P.(CRL) 2336/2019
       FARHEEN & ORS                               ..... Petitioners
                       Through:         Ms. Neha Gupta, Advocate

                            versus

       THE STATE (NCT OF DELHI) & ORS      ..... Respondents
                     Through: Mr.Rahul Mehra, Standing
                               Counsel with Mr.Amanpreet
                               Singh, Advocate with SI Vineet
                               Kumar, PS Dayalpur

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI
                            JUDGMENT

BRIJESH SETHI, J (oral)

1. Learned counsel for petitioners state that the petitioners No.1 to 5 are residing at H.No. 427, Gali No.6, Old Gali No.7, New Mustafabad, Rajiv Gandhi Nagar, North East Delhi-110094 and the petitioner No.6 residing at H.No. 241, Street No.3, Moonga Nagar Karawal Nagar, Sher Pur North East Delhi-110094.

2. Learned ASC states that as per their information they were residing in Mustafabad. Since they are residing in Delhi, protection will be provided to them. Mobile number of Beat Constable, W/SI, Division Officer as well as SHO have been provided to the petitioners, so that in

case of exigency, petitioners can contact the concerned officials. Learned ASC assures protection to the petitioners.

3. In view of the above submissions, the present petition stands disposed of.

4. Copy be given Dasti as prayed.

(BRIJESH SETHI) JUDGE NOVEMBER 01, 2019 v