LEENA DILEEP Vs. SECRETARY C I T U

JUDGEMENT

(1.) THIS is a petition for police protection. An interim order of protection was granted on 18.1.2007. The allegations made against the 1st respondent are denied. We are not going into the merits of the allegations but only direct the police to give adequate protection provided loading and unloading works are done by petitioner, her husband and brother-in-law. Hence interim order dated 18.1.2007 is made absolute and writ petition is disposed of accordingly.