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The Apex Court awarded urgent hearing on the petition filed by Bindu and Kanaka Durga, who had entered Sabarimala on January 2 in compliance with the decision of Supreme Court in Landmark Sabarimala case. It was mentioned by the Senior Advocate Indira Jaising that these women are leaving under constant fear as there is agitated mob protesting the entry of women entry in Sabarimala.
The Counsel for State of Kerala Mr. Vijay Hansaria submitted that the women have already given security and till now 51 women devotees have entered the temple and also submitted DCP note regarding the same.To which chief justice observed: - “Excellent then! Give them full protection! You are responsible for their life and safety! We will direct that the petitioners be given security, if you are already doing that without the court's intervention, then keep doing it".
Ms. Jaising requested to deliver the addresses in sealed cover, requesting that the same should not be shared. And also, prayed that this petition be tagged with the pleas for the review of the September, 2018 constitution bench verdict of the apex court in the Sabarimala Temple Entry case but court decline the to allow the tagging as in the opinion of the court it is appropriate to close the present petition as direction as to adequate security to the petitioners round-the-clock is sufficient.
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