Mustkeen & Anr vs State Of H.P. & Ors
2024 Latest Caselaw 13074 HP

Himachal Pradesh High Court

Mustkeen & Anr vs State Of H.P. & Ors on 4 September, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Decided on: 04.09.2024

.

    Mustkeen & Anr.                        ...Petitioners





                                 Versus





    State of H.P. & Ors.                  ....Respondents.

........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner:

For the respondents:

                          r               to  Mr. Mohar Singh, Advocate.

                                              Mr. L.N.
                                              Advocate
                                                          Sharma,
                                                           General,
                                                                                  Additional
                                                                                    for

                                              respondents No.1 & 2.

    Jyotsna Rewal Dua , J

Notice confined to respondents No.1 & 2, which is

waived by learned Additional Advocate General.

In view of the order being passed hereinafter, notice of

this petition is not required to be issued to respondents No.3 to 8.

2. Heard learned counsel for the parties.

3. Learned counsel for the petitioners on the basis of

pleadings submitted that the petitioners are major and are living

together. That they are living together out of their own free volition.

Learned counsel further submitted that the petitioners are

apprehending threat to their lives from respondents No.3 to 8, who

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

are their relatives. In that regard, petitioners have already moved an

application to respondent No.2-Supeintending of Police, Shimla on

.

03.09.2024 (Annexure P-2).

4. Looking to the grievances of the petitioners, this writ

petition is disposed of by directing respondent No.2-Superintending of

Police to take action in accordance with law upon the

representation/complaint dated 03.09.2024 (Annexure P-2) of the

petitioners, expeditiously, after perceiving the threat being faced by

the petitioners as also after analyzing the factual position. By way of

abundant caution, it is clarified that contents of petition have not been

examined on merits. The above order has been passed in view of the

allegations of threat to their lives levelled by the petitioners. The

observations made above shall not be construed an opinion on merits

of the matter. Pending miscellaneous application(s), if any, shall also

stand disposed of.

Jyotsna Rewal Dua Judge 04th September, 2024(rohit)