HIGH COURT OF JUDICATURE AT ALLAHABAD Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-1998-5-73
HIGH COURT OF ALLAHABAD
Decided on May 08,1998

HIGH COURT OF JUDICATURE Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) On 26-8-97, this Court issued the following show cause notice :-based on the news item published in N.I. Patrika, an Allahabad daily of reporter."Testing time again for Public :-1. Cops death during duty ignored.
(2.) It was a day of acid test for the Allahabad administration especially for the police who even at the cost of their life did not allow any infringement of security of Ms. Mayawati, who did not even bother to condole the death of a constable, who died on way to VIP duty for the Chief Minister's visit today. The common public too had to face a lot of inconvenience since the entire crossing of the VIP route was cordoned for the security reasons for hours on end.
(3.) The terror of Ms. Mayawati hovered above everyone - be it the common beat cop or high-ranking officials and was not dispelled till she left the city. Every effort was made to avoid any mishap as the traditional VIP route via High Court was changed and the Chief Minister was taken from the highly secured military area via Carriappa Road and Akashwani.;


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