Supreme Court - Daily Orders
In Re: vs Punjab Cops Beat Up Woman In Public on 7 December, 2015
Bench: Madan B. Lokur, S.A. Bobde
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ITEM NO.2 COURT NO.8 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO. 14 in Writ Petition(s)(Civil) No(s).139/2013
IN RE: PUNJAB COPS BEAT UP WOMAN IN PUBLIC
(for directions and office report)
Date : 07/12/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) By Courts Motion
For Respondent(s)
applicant(s) Mr. P.S. Patwalia, ASG
Mr. S. Wasim A. Qadri, Adv.
Mr. S.A. Haseeb, Adv.
Mr. D.L. Chidananda, Adv.
Mr. Amit Sharma, Adv.
Mr. Zaid Ali, Adv.
Ms. Sushma Suri, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Ajay Bansal, AAG
Mr. Gaurav Yadava, Adv.
Mr. Tapesh Kumar Singh, Adv.
Mohd. Waquas, Adv.
Mr. Sunil Fernandes, Adv.
Ms. Astha Sharma, Adv.
Mr. Puneeth Gowda, Adv.
Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
Mr. Riku Sarma, Adv.
Mr. Navnit Kumar, Adv.
Signature Not Verified
Digitally signed by
Mr. Rajeev Dubey, Adv.
Sanjay Kumar
Date: 2015.12.07
17:05:04 IST
Mr. Ravi Prakash Mehrotra, AOR
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
According to learned Additional Solicitor General, the victims have been provided security not only by the CRPF but also by the Union Territory of Chandigarh. It is submitted that there is no need to have two security forces protecting the victims.
We do not comment on this, but leave it open to the Union of India to approach the High Court for an appropriate order by way of an appropriate application. The High Court may pass an order in this regard after hearing the victims.
Application is accordingly disposed of.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER