MALA DEVI Vs. STATE OF M P

JUDGEMENT

(1.) This petition filed under Article 226 of Constitution of India, seeks protection of the Police Authorities of life, liberty and dignity of the petitioner from offenders who are accused of charge of murder of the husband of the petitioner. A further prayer for grant of arms license for self-defence has also been sought. Learned counsel for the rival parties are heard on the question of admission.

(2.) From the perusal of the request letter dated 15-10-2013 vide P-5 written by the petitioner, it appears from Para. 3, that a police guard has already been provided to the petitioner. The petitioner has lodged an FIR that her husband was murdered by the offenders leading to registration of an offence bearing Crime No. 77/13 at Police Station Barohi, Distt. Bhind. Seven accused have been alleged in the FIR lodged on 4-10-2013.

(3.) It is further alleged that on 7-10-2013, certain unknown persons have tried to assault and threaten the petitioner and it is also alleged that no one has yet been arrested in regard to the incident of threatening which took place on 7-10-2013 and the petitioner and her family is being threatened and are unable to exercise their right to life and liberty in a free and fair manner. It is contended that the representation given to the Superintendent of Police, Distt. Bhind dated 7-10-2013 P4 has been of no avail.