Khushi Kumari & Another vs State Of H.P. & Others
2023 Latest Caselaw 17128 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                                         SHIMLA
                                                CWP No.8199 of 2023
                                                Decided on: 30.10.2023




                                                                       .
    Khushi Kumari & another                                   ...Petitioners





                                          Versus





    State of H.P. & others                                             ...Respondents

    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    1





     Whether approved for reporting?
    For the petitioners: Mr. Hirdaya Ram, Advocate.

    For the respondents: Mr. Rupinder Singh Thakur, Additional
                  r     Advocate General, with Mr. Sumit
                        Sharma, Deputy Advocate General and

                        Mr. Rajat Chauhan, Law Officer, for
                        respondents No.1 to 4-State.


    Ajay Mohan Goel, Judge (Oral)

With the consent of the parties, notice confined to

respondents No.1 to 4 only. Notice is not being issued to

respondents No.5 to 8 in view of the order that the Court

proposes to pass.

2. The petitioners who are stated to have married

each other, have approached this Court for issuance of a

direction to respondents No.2 to 4 to provide them security/

police protection against the private respondents as they

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

apprehend danger from them.

3. Without making any observation on the averments

made in the petition, as agreed this petition is disposed of with

.

the direction that in the event of the petitioners approaching

respondent No.4, appropriate action be taken on the

complaint/request of the petitioners in accordance with law and

taking into consideration the alleged threat perception. It is

made clear that this Court has not made any observation on the

merit of this petition. Pending miscellaneous applications, if

any, also stand disposed of.

(Ajay Mohan Goel)

Judge

October 30, 2023 (Rishi)