ANEETA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State.

(2.) By this petition, the petitioners have prayed for following reliefs:-

(3.) Learned counsel for the petitioners submits that respondent no.4 is husband of the petitioner no.1. Petitioner no.1 Smt. Aneeta is not married to petitioner no.2 but she is having relationship with him because of apathetic and torturing behaviour of respondent no.4. As she is living with him, respondent no.4 is trying to endanger their peaceful lives. Hence, they may be protected.