AYSHA KHAN 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 nos.4, 5 and 6 who are father and brothers of petitioner no.1.

(3.) This Court vide its order dated 06.08.2020 had passed the following order:-