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Judgment
4 paragraphs · 125 wordsG. Narendar, CJ
The matter was mentioned on 20.06.2025, in view of some undesirable activity by the private respondents, which resulted in the High Court security interfering, and also counseling the private respondents. Thereafter, in view of the apprehension expressed, the petitioners were also escorted to their native town.
Today, the learned DAG submits that the SHO, after assessing the threat perception, has continued the protection, and the learned DAG assures that, as long as there is a perceivable threat to the life and limb of the petitioners, the SHO would continue monitoring the situation and also ensure security. The submission of learned DAG is placed on record.
The Writ Petition stands disposed of, on the basis of the submission recorded above.