MANISHA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Apprehending danger to their lives, petitioners, who are legally wedded husband and wife, have filed instant petition under Art. 226 of the Constitution of India, praying therein for issuance of a direction to the respondents to provide them adequate security/police protection.

(2.) Notice.

(3.) Mr. B.C. Verma, learned Additional Advocate General accepts notice on behalf of the respondents. He fairly states that in view of prayer made in the petition, no formal reply is required to be filed by the respondents and, as and when a request is made to Police Station concerned by the petitioners for providing police protection, same shall be provided to them.