LAWYERS VOICE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Writ Petition arises out of the incident dated 5.01.2021 wherein on a visit to Hussainiwala, District Firozpur, State of Punjab the convoy of the Prime Minister was stuck on a flyover for around 20 minutes.

(2.) Petitioner, an NGO which purports to work for advocates across the country and takes up causes that are in public interest, therefore, seeks that this Court take cognizance of the above incident and has prayed for the following directions:

(3.) Petitioner contends that the incident constitutes a very grave security breach that could have had significant repercussions as it impacts the safety of the Hon 'ble Prime Minister.