Joginder Singh & Ors. vs State & Anr.
2019 Latest Caselaw 5043 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: October 18, 2019

+      W.P.(CRL) 2324/2019
       JOGINDER SINGH & ORS.                 ..... Petitioners
                    Through: Mr. Himanshu Thakur &
                             Ms. Manokamna, Advocates
                    Versus

       STATE & ANR.                                  ..... Respondents
                          Through:      Mr. R.S.Kundu, Additional
                                        Standing Counsel
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

1. In this petition, the first relief sought by petitioners is for protection from second respondent and the second relief is to transfer the investigation to some other investigating agency.

2. Learned counsel for petitioner submits that he does not press the second prayer. He states that he presses his application seeking protection.

3. Learned Additional Standing Counsel for State submits that DCP concerned will assess the threat perception in this case.

4. Let mobile number of Beat Constable, Division Officer as well as SHO be provided to the petitioners so that in case of any exigency, they can contact the concerned officials and in the meanwhile, the SHO concerned will ensure safety of petitioners round the clock.

5. In view of above directions, learned counsel for petitioners does not press this petition.

6. This petition is disposed of accordingly.

(BRIJESH SETHI) JUDGE OCROBER 18, 2019 r