DIMPI RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by Dimpi Rani, petitioner, under Section 482 of the Code of Criminal Procedure for issuance of direction to respondents No. 2 to 5 to protect her life and liberty and not to harass and humiliate her at the instance of respondents No. 6 and 7, who are her parents and did not like her to be Sadhvi(devotee) of Maharaj Shri Kiran Ji.

(3.) On the last date, it was submitted by the learned State counsel that in view of the application moved by this petitioner before the SSP, four male and one female Constables were deputed for her protection. He has further stated that she had made a statement that she does not require any such security. In order to ascertain the correctness of the contentions so made in the petition, the petitioner was ordered to be produced in person in the Court.