Himachal Pradesh High Court
Kajal Kumari And Another vs State Of Himachal Pradesh And Others on 28 September, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.2502 of 2020 Decided on: 28th September, 2020 .
__________________________________________________________________ Kajal Kumari and another ....Petitioners Versus State of Himachal Pradesh and others ......Respondents __________________________________________________________________ Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge 1 Whether approved for reporting? No. ______________________________________________________ For the petitioners: Mr. Anirudh Sharma, Advocate. For the respondents:
r Mr. Ashok Sharma, Advocate General, with Mr. Vinod Thakur Mr. Vikas Rathore and Mr.Shiv Pal Manhans,Additional Advocates General and Ms. Seema Sharma, Mr.Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocates General, for respondents No.1 to 3-State. (Through Video Conferencing) Tarlok Singh Chauhan, Judge (Oral) The petitioners had approached this Court for granting them police protection, which was granted by this Court.
2. Status report filed by the Superintending of Police, District Sirmaur at Nahan, H.P., reveals that the petitioners have been provided police protection as was required and now there is no need for continuing the same.
3. In such circumstances, we see no reason to 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 29/09/2020 20:18:14 :::HCHP -2-continue with this petition. Accordingly, the present petition is disposed of, so also the pending miscellaneous .
application(s), if any.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge September 28, 2020 (Himalvi) ::: Downloaded on - 29/09/2020 20:18:14 :::HCHP