Shobinaz & Another vs State Of Hp & Others
2021 Latest Caselaw 647 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                         .
                                            CWP No. 516 of 2021





                                 Date of Decision 21.01.2021
_________________________________________________________________





Shobinaz & another                                ....Petitioners

                                         Vs.
State of HP & others                                                  ....Respondents





Coram:
The Hon'ble Mr. Justice Anoop Chitkara, Judge
Whether approved for reporting?1

For the petitioners:                 Mr. Sunil Kumar, Advocate.

For the respondents:                Mr. Vikas Rathore and Mr. Narender
                                    Guleria, Additional Advocates General,
                                    with Mr. Bhupender Thakur and


                                    Ms. Divya Sood, Deputy Advocate
                                    General, for respondents No.1 to 4.




                                    Through Video Conferencing

Anoop Chitkara, Judge (Oral):

The present petition has been filed by the petitioners for

providing them police protection.

2. A newly marriage couple has come up before this Court

seeking police protection because the husband is apprehending threat

from the father of his wife.

3. Status report is filed, which reveals that police has not

received any complainant. However, in the status report, it is mentioned

1 Whether the reporters of the local papers may be allowed to see the Judgment?

that in case there is a direction to provide police security to the

.

petitioenrs, then the local police has no objection to that.

4. Mr. Sunil Kumar, learned counsel for the petitioners,

submits that on 18th, 5th respondent, father of the girl, had visited Shimla

and threatened his parents. It would be a disclosure of separate cause of

action and it is always open for such persons to lodge complaint, in case,

they think so appropriate. As far as protection is concerned, in case the

petitioners feel any real threat to their lives, then they would approach

the nearest police post/police station or give telephonic information to the

police and in such a situation, necessary police protection for the

duration such threat exists, would be provided.

5. Mr.Vikas Rathore, learned Additional Advocate General, is

also consenting to such order.

Given above, the petition stands disposed, so also the

pending miscellaneous application(s), if any.

Copy dasti.

(Anoop Chitkara) Vacation Judge January 21, 2021 (R.Atal/Parihar)