Sarika And Another vs State Of H.P. And Others
2021 Latest Caselaw 1913 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.
                                                                    CWP No. 429 of 2021




                                                                                   .
                                                                  Decided on: 09.03.2021





                 Sarika and another                                             ...Petitioners.
                                 Versus





            State of H.P. and others                 ...Respondents.
    ___________________________________________________________________
          Coram:
          Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





               Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
               Whether approved for reporting? 1 No

               For the Petitioners:               Mr. Jagat Pal, Advocate.

               For the Respondents:               Mr. Ashok Sharma, Advocate General, with

                                                  Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.
                                                  Shiv Pal Manhans, Addl.A.Gs., Mr. J.S.
                                                  Guleria and Mr. Bhupinder Thakur, Dy.
                                                  A.Gs., for respondents No. 1 to 4/State.



                                                  Mr. Ashok K. Tyagi,                    Advocate,        for
                                                  respondents No. 5 to 9.
               _________________________________________________________




               Justice Tarlok Singh Chauhan, J.(Oral)

Learned counsel for the petitioners fairly

states that there is no threat perception from the

private respondents.

2. Once that be so, obviously then the instant

petition which has been filed for providing

security/police protection to the petitioners has been

rendered infructuous and is disposed of as such.

Whether reporters of the local papers may be allowed to see the judgment? yes

3. However, it is made clear that in the

petitioners still have threat perception from the private

.

respondents, they are always at liberty to approach this

Court for redressal of their grievances. Pending

application(s), if any, also stands disposed of.

                                          (Tarlok Singh Chauhan)





                                                     Judge

    9th March, 2021                    (Chander Bhusan Barowalia)
        (GR)                                       Judge