PRIYANKA RAWAT Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the petitioner that in the year 2018 the petitioner was married to respondent No. 7 and since the petitioner was being treated with cruelty, therefore, on 12.03.2020 she left her matrimonial house and now the respondents No. 7 to 14 with the help of the Police Station Jaura District Morena are continuously harassing the petitioner and, therefore, the present petition has been filed.

(3.) Per contra, it is submitted by the counsel for the State that the petitioner has annexed the copies of the representations, which were made to the different police authorities as Annexure P-2 and in the said representations, except by mentioning that Jaura Police Station is unnecessarily harassing the petitioner, no specific details have been mentioned. It is submitted that if the petitioner has any grievance against her in-laws, then she has an efficacious remedy under the Protection of Women from Domestic Violence Act .