R. SAKUNTHALA Vs. STATE OF TAMIL NADU AND OTHERS
LAWS(SC)-1988-1-91
SUPREME COURT OF INDIA
Decided on January 06,1988

R. Sakunthala Appellant
VERSUS
STATE OF TAMIL NADU AND OTHERS Respondents

JUDGEMENT

E.S.VENKATARAMIAH,J. - (1.) Mr. Shanti Bhushan, learned counsel for the State of Tamil Nadu states that he will have a letter addressed to the Inspector General of Police, Tamilnadu respondent No. 2 to give adequate protection to the petitioner R. Shakuntala and her son. We record the statement. The petition is disposed of.;


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