SHIVANI Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Present petition has been filed under Article 226 of the Constitution of India read with section 482 Cr.P.C. seeking directions thereby directing respondent no.2 to provide protection to the petitioners from the hands of respondent nos.5 and 6 and their associates.

(2.) Si Ramratan Laur, IO appeared on behalf of respondent no.4 states that FIR No.58/2021 has been registered against petitioner no.2 before Police Station Pratapur, Meerut, UP for the offence punishable under section 366 IPC for kidnapping/abduction of petitioner no.1 on the complaint of respondent no.5, father of petitioner no.1.

(3.) Petitioners are present today before this Court through video conferencing. As per the documents placed on record, the date of birth of petitioner no.1 is 17.03.1999 and she is graduate in Commerce and date of birth of petitioner no.2 is 28.01.2000 and studied upto 12th class.