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Irom Chitra Devi vs Union of India

Supreme Court Of India · Decided on 29 May 2017 · Citation: (2017) 05 SC CK 0075

HON’BLE JUDGES
A.K.Sikri, J · Deepak Gupta, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Criminal) No.86 of 2017
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Judgment

3 paragraphs · 125 words
1.

Learned counsel for the State of Manipur states at the Bar that the petitioner shall be provided adequate protection and security for the safety of her life and liberty. We take this statement on record and are confident that the respondent shall carry out aforesaid statement and provide adequate security to the petitioner.

2.

At this stage, Ms.Kamini Jaiswal, learned counsel for the petitioner submits that at present the petitioner is staying in Delhi because of the alleged threats which have been given to her in Manipur. In these circumstances, she prays that Central Government should provide security to the petitioner in Delhi. Mr.Maninder Singh, learned Additional Solicitor General wants some time to seek instructions in the matter.

List on Monday, 5th June, 2017.