CHANDRA PANDIT @ AALIYA ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners Chandra Pandit @ Aaliya Ansari and Waseem Ahmad have filed this petition seeking proper and adequate protection and security for their life and liberty from the private respondents. When the matter was taken up on 23.04.2019, this Court passed the following order:-

(3.) The matter was again taken up on 28.06.2019, when a fact was brought to the notice of the Court that in fact, petitioner no.1 Chandra Pandit @ Aaliya Ansari was already married and she has 5 years old twins. On that day the Court passed the following order:-