LAWS(DLH)-2026-2-124

CHANDNI Vs. STATE NCT OF DELHI

Decided On February 11, 2026
Chandni Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) Petitioners, who got married against wishes of father of petitioner no.1 have filed this petition seeking directions to the local police to provide them protection.

(2.) Learned ASC appearing on behalf of police authorities Respondents no.1 and 2 accepts notice.

(3.) Respondent no.3, identified by SI Satish of PS Prashant Vihar also accepts notice.