Seema Sapra vs Court On Its Own Motion

I.A. NO.165983/2019

We have heard applicant-in-person.

The substance of the relief claimed in this application is to modify paragraphs Nos.15 and 25 of Order dated 14.08.2019. We accede to that request.

Accordingly, Paragraph Nos.15 and 25 be now read as under:

"15. The appellant has then prayed to give appellant a full and fair hearing in the matter. The record shows that fair hearing has been given to the appellant thus far; and it would be extended even after admission of the appeal. No formal order is required in that regard.

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This writ petition was mentioned on 1st March, 2019, when the Court passed the following order:

"Ms. Seema Sapra, Advocate, who is appearing as the petitioner-in-person in these writ petitions, has mentioned before this Court today that she has been assaulted by some policemen outside the High Court of Delhi last night.

It would be appropriate if Ms. Sapra, petitioner-in-person, files an First Information Report (FIR) to that effect in the Office of appropriate Deputy Commissioner of Police who is in-charge of the Tilak Marg Police Station, New Delhi. She may also seek police protection since she apprehends danger to her life.

As prayed for, liberty is also granted to Ms. Sapra, petitioner-in-person, to file interlocutory application for directions in the main writ petitions."

Pursuant to the aforementioned order the petitioner was free to approach the office of the concerned Commissioner of Police and seek police protection if she apprehended danger to her life. If the authorities had failed to take necessary action despite such request made by her, it was and will be open to the petitioner to pursue appropriate remedy in that regard. We grant liberty to the petitioner to pursue that remedy as per law."

The applicant has invited our attention to order dated 26.03.2018, whereby the Registry has been directed to issue notice also to the Attorney General for India. The Registry may do the needful in that behalf.

We intend to dispose of this I.A. in the above terms.However, the disposal of this application will not come in the way of the applicant to pursue such other remedies as may be permissible in law with regard to other issues raised in the accompanying application(s).

It will be also open to the applicant to pursue with the Delhi Police for appropriate arrangement in terms of order dated 01.03.2019, reproduced in paragraph 25 above. If any further representation is received from the applicant, the same be dealt with in accordance with law. If representation has already been filed, the same be considered by the concerned authority of Delhi Police in right earnest so as to ensure the safety and security of the applicant.

I.A. No.165983/2019 is disposed of accordingly.

I.A. NOS. 123155/2019, 143636/2019, 146620/2019 and 150945/2019

The reliefs claimed in these application(s) need not be and cannot be considered in pending criminal appeal No.1238 of 2019, which is directed against the judgment of the High Court relating to a contempt action against the applicant. If the applicant so desires, she is free to pursue appropriate remedy before the High Court or before this Court as may be permissible in law, which can be considered on its own merits.

Applications are accordingly disposed of.