RUKSHI KHAN Vs. STATE & ORS.

JUDGEMENT

(1.) The present petition is filed by the petitioner praying inter alia for issuance of directions to the respondent Nos. 1 and 2 to protect her life and liberty and further directions restraining the respondent Nos. 3 and 4, her parents, respondent No.5, her brother-in-law, respondent No.6, her husband, respondent No.7, her mother-in-law, respondent No.8, her brother- in-law and respondent No.9, her sister-in-law from threatening the petitioner to join the company of her husband against her wishes.

(2.) Notice. Learned APP for the State accepts notice on behalf of the respondent Nos. I and 2.

(3.) Counsel for the petitioner states that the relief in the present petition is being confined against the respondent Nos. 1 and 2 alone.