Delhi High Court - Orders
Protection In Fir) Ms Swati Tyagi & Anr vs Gnct Of Delhi & Anr on 23 March, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 676/2021
CRL.M.A. 4961/2021 (for grant of interim protection & stay of
protection in FIR)
MS SWATI TYAGI & ANR. ..... Petitioner
Represented by: Mr.Varun K.Bhala, Advocate
for the petitioners with
petitioners in person (through
video conferencing).
versus
GNCT OF DELHI & ANR. ..... Respondent
Represented by: Mr.Piyush Singhal, Advocate
for Mr.Ashish Aggarwal, ASC
for the State with SI Rajendra
Kumar, P.S. Govindpuri.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 23.03.2021
1. Petitioners who are present through video conferencing and identified by the learned counsel state that they are major and have married of their own free will contrary to the wishes of the parents and family members of the petitioner No. 1 and thus, seek protection.
2. On the oral request of the learned counsel for the petitioners, the parents of the petitioner No. 1 namely Mr.Sunil Kumar Tyagi and Ms.Poonam Tyagi are impleaded as respondent Nos. 3 and 4.
3. Amended memo of parties be filed within one day.
4. Notice. Learned counsel appearing on behalf of the learned ASC accepts notice for respondent Nos. 1 and 2.
W.P.(CRL) 676/2021 page 1 of 2 5. Status report be filed.
6. Notice be now issued to the newly added respondent Nos. 3 and 4 on the petitioner taking steps through Email, SMS, Whatsapp, Speed Post and Courier, returnable before this Court on 7th April, 2021.
7. Learned counsel for the petitioners informs that Mr.Sunil Kumar Tyagi, father of the petitioner No. 1 is Assistant Sub-Inspector of Police in Delhi Police and is residing in the complex adjoining Govindpuri Police Station. The concerned DCP will look into the matter and ensure protection to the petitioners through Beat staff and Division staff and in case of any specific complaint, action thereon be taken in accordance with law.
8. Order be uploaded on the website of this Court.
MUKTA GUPTA, J
MARCH 23, 2021/akb
W.P.(CRL) 676/2021 page 2 of 2