MISS G. Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India ("Constitution" hereinafter) read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The brief facts that led to the filing of the instant petition are as follows:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the petitioner herein is a victim of atrocities and criminal acts committed by the accused and his family including a serious offence under Sec. 377 of the IPC committed by the accused, therefore, an urgent intervention of this Court is required to direct the police to take strict actions against the accused.