LALITA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners, who are major, have solemnized inter­religion marriage. Apprehending threat to their lives Whether reporters of the local papers may be allowed to see the judgment? and liberty at the instance of father of first petitioner, the instant petition has been filed. Interim protection was granted by this Court vide order dated 13.3.2019. The police Authority has today filed a status report stating that the petitioners have now shifted to District Una and adequate security has been provided to them there. Learned counsel

(2.) to for the petitioner also does not dispute this fact. The learned counsel representing the father of petitioner No.1, states that neither any harm has been attempted to be caused nor he will cause any harm to the petitioners. In view of the fair stand taken before the Court, we do not think that there is any necessity to issue any further direction.

(3.) Respondent No.6, father of the girl, has a very genuine and legitimate expectation that his daughter should meet him in Court premises, so that he may enquire about her well being. Learned counsel for the petitioners undertakes that a meeting between the first petitioner and her father will be arranged immediately in the Court compound. The writ petition is disposed of in above terms, so also pending miscellaneous application(s), if any.