Geeta Rani & Anr. vs State & Ors.
2019 Latest Caselaw 5044 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                        Date of decision: 18.10.2019

+      W.P.(CRL) 2097/2019
       GEETA RANI & ANR.                                  ..... Petitioner
                     Through:            Mr. Satish Sharma, Advocate

                           Versus

       STATE & ORS.                                         ..... Respondent
                           Through:      Mr. Ranbir Singh Kundu,
                                         Additional Public Prosecutor for
                                         State with Mr. Shivom Soharan
                                         with SI Pramod Kumar

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                           JUDGMENT

BRIJESH SETHI, J (ORAL)

1. Petitioners are said to be senior citizens. Vide this petition, they are

seeking protection from respondent No.2- Kapil Kumar, who happens to

be their son, as they apprehend threat to their life from him.

2. Notice. Ld. APP for the State accepts notice.

3. Learned Additional Public Prosecutor for State submits that

protection required will be provided to the petitioners.

4. Let Mobile number of Beat Constable, Division Officer as well as

SHO be provided to the petitioners forthwith so that in case of exigency,

petitioners can contact the concerned officials.

5. In view of above directions, learned counsel for petitioners does

not press this petition.

6. This petition is accordingly disposed of as not pressed.

(BRIJESH SETHI) JUDGE OCROBER 18, 2019 r