MANTU KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. B.P. Singh, learned counsel for the petitioner. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate appearing for respondents No. 1 to 5, Mr. Jitendra Shukla and Mr. Priyanshu Gupta, learned counsel for respondents No. 6 and 8 and Mr. Kanwaljeet Singh Saini, learned counsel for respondent No. 9 and 10.

(2.) On 9/12/2021, this Court had passed the following order :

(3.) The respondent No.8 has filed an application, being I.A. No.02/2021, wherein it is stated that the respondent No.8 and the detenue wish to live together at the residence of respondent No.8. The uncle of the detenue and the other family members have made serious threats to the life of the respondent No.8 as well as to the life of the detenue and therefore, in the event the detenue is allowed to go along with respondent No.8, appropriate directions may be issued to the police authorities for providing adequate police protection to the respondent No. 8 and the detunue in their journey to reach the residence of respondent No. 8.