DIVYA DEVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jigar J. Patel, learned advocate for the applicant and Mr. HS Soni, learned APP for the respondent State.

(2.) By way of this petition, the petitioner has prayed for a direction to the respondents police authority to provide adequate police protection to the petitioner at her own cost and also to ensure that the petitioner can return to the Durbar Compound without having any fear, harassment or threats.

(3.) Brief facts of the present case can be summarized as under: