POOJA YADAV Vs. STATE OF M.P.

JUDGEMENT

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

(2.) It is submitted by the counsel for the petitioner that she is being harassed by her husband and she has filed a complaint against her husband and her in-laws, however, no action has been taken so far.

(3.) The moot question for consideration is that:-