DAMINI SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This case has been heard through video conferencing.

(2.) Petitioners who are wife and husband respectively had filed this writ petition before this Court seeking protection as they had threat perception at the hands of private respondent no.4 who is brother of petitioner no.1.

(3.) This Court vide its order dated 11.02.2020 had passed the following order:-