CRWP/2/2021
2021 Latest Caselaw 1131 HP

Cr.WP No.2/2021

19.2.2021 Present: Mr. Rakesh Chauhan, counsel for the petitioner.

.

Mr. Dinesh Thakur, Additional Advocate General, for respondents No.1&2-State, through Video Conferencing. Mr. Ramakant Sharma and Mr. Arun Raj, counsel for

respondent No.3.

Petitioner Sanjeev Kumar, alongwith his sister Smt. Pooja Devi w/o Shri Mukesh Kumar, R/o Village Jalari Sokheyan, P.S. Nadaun, District Hamirpur, Himachal Pradesh, in

person.

Ms Komal Parmar alongwith LC Reena No.1584, Police Station Dhalli and LC Babita No.649, Police Station Mashobra.

Mr. Ashwani Kumar, respondent No.3, in person.

(father of Ms Komal Parmar)

Petition is disposed of vide separate judgment passed in

today's date, with liberty to Ms Komal Parmar to go and reside wherever

she wants, including house of Pooja Devi, as desired by her, and also

her parental house, if desired so by her, and with direction to

respondents No.1 and 2 to ensure safety of lives and property of

petitioner and his family and also Ms Komal Parmar and to provide rapid

help/assistance to ensure that whenever required.

2. At this stage, Ms Komal Parmar has submitted that

instead of going to the house of her parents or petitioner Sanjeev

Kumar, she would like to stay with Ms Pooja Devi, sister of petitioner

Sanjeev Kumar. However, she has submitted that it would not be

possible for her to start for village Jalari today itself and, therefore,

tonight she would be staying with Ms Pooja Devi at Shimla and would

like to go to village Jalari, P.S. Nadaun, District Hamirpur, Himachal

Pradesh tomorrow (20.2.2021) in the morning.

3. As requested by Ms Komal Parmar, Superintendent of

Police Shimla and Hamirpur, SHOs Sadar (Shimla), District Shimla and

Nadaun, District Hamirpur, Himachal Pradesh, are directed to depute

Police Personnel to escort her from the Court premises to the

.

destination she desires to go today and upto Jalari tomorrow

(20.2.2021). Ms Komal Parmar is also directed to intimate the time of

her departure from Shimla to the SHO of Police Station Sadar, District

Shimla, Himachal Pradesh, today itself.

4. Learned Additional Advocate General is directed to

communicate the aforesaid direction to all concerned for necessary

action on their part, telephonically forthwith, besides written

communication.

5. The parties are permitted to produce copy of order

downloaded from the High Court website before the authorities

concerned and the said authorities shall not insist for certified copy of

the order, however, they may verify the order from the High Court

Website or otherwise.

Authenticated copy.

                                                   ( Vivek Singh Thakur )





    February 19, 2021(sd)                              Vacation Judge.