RABARI RATNABHAI MANKABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India seeking following reliefs: -

(2.) This Court on 20.07.2020 passed the following order: -

(3.) With these details, we had conversed today with the corpus, who has in clear terms revealed that she has serious threat from her husband and unfortunately her father and both the siblings also have joined hands of the husband. She, on account of the threat perceived by her, could not join her service and had chosen to go away at Selvas. She is scared of all of them and also narrated the story as to how she needed to run away on account of the threat perpetrated by these persons when she was compelled to lodged the First Information Report on 11.05.2018. She has realized her mistake of not having sent any application to the superior officer, but is keen to join her service as Lok Rakshak. She urges that she be given necessary protection so that threat on her life from her husband and her parental side be taken care of.