ARUNIMA G LAL Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is aged 19 years and is studying for BCA. Her father and mother are in Abu Dhabi. On 5.5.2012 in the absence of the parents respondents 7, 8 and 9 broke open the gate of the petitioner and committed mischief using JCB. They had destroyed the cultivation and constructed a thodu. Petitioner was afraid and she was threatened by respondents 7 to 9. Ext.P1 is the petition submitted by the petitioner to the 6th respondent. A crime is registered. Ext.P2 is the FIR. Petitioner has approached this Court after filing complaint.