MS. POOJA SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) BY this writ petition under Article 226 and 227 of the Constitution of India, the petitioner seeks issuance of an appropriate writ or direction, directing the respondent No. 2 to provide appropriate security to the life of the petitioner, and that her husband and in -laws and also seeks for the issuance of a direction to the respondent No. 2 and the officials of the respondent No. 2 not to harass or arrest the husband of the petitioner in any false criminal case in respect of the abduction or kidnapping of the petitioner.

(2.) THE petitioner's case as set out in the petition is that on 31.01.2009, the petitioner married one Sanjay Kumar Sharma at the Arya Samaj Mandir. On her bringing this fact to the notice of her relatives and parents, they threatened to lodge a First Information Report against her husband and other in -laws as also against the petitioner and also extended threats to the petitioner.

(3.) MR . Sanjeev Bhandari, the Additional Standing Counsel for the State has submitted status report in Court today. I have also heard the submissions made by Mr. Bhandari, the Learned Counsel for the State as well as Mr. R.N. Dubey, Advocate, the Counsel for the petitioner.