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Himachal Pradesh High Court

Sadanand Sharma And Others vs State Of Himachal Pradesh And Others on 11 May, 2017

Bench: Sanjay Karol, Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 968 of 2017 Decided on: May 11, 2017

--------------------------------------------------------------------------------------------------- Sadanand Sharma and others ................Petitioner Versus State of Himachal Pradesh and others ..........Respondents

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Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?

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For the petitioner : Mr. Kunal Sharma and Ms. Vidushi Sharma, Advocates.

For the respondents : Mr. Shrawan Dogra, Advocate General with Mr. M.A. Khan, Additional Advocate General and Mr. J.K. Verma & Mr.Kush Sharma, Deputy Advocate Generals, for respondents No. 1 to 3.

Nemo for respondents No. 4 to 7.

--------------------------------------------------------------------------------------------------- Sanjay Karol, Acting Chief Justice (oral):

Learned Advocate General, representing respondents No.1 to 3, under instructions, makes a statement that upon receipt of any request from the petitioners, the State shall ensure providing adequate security for protection of life and property of the petitioners, in accordance with law.

2. We see no reason as to why the State, which is otherwise duty bound to protect the life and property of the citizens, would not ensure considering the petitioners' request, in accordance with law.

3. Taking the statement on record, without touching the merits, we dispose of the present petition, reserving liberty to the petitioners to approach this Court on the same and/or subsequent cause of action. Pending application(s), if any, also stand disposed of.

Copy dasti.

(Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge May 11, 2017 (vikrant)

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