GEETA SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner who is a married woman of 43 years of age, has come up with the above writ petition, seeking police protection to enable her to meet her father, who according to the petitioner, is in the custody of respondents No. 6 and 7, who are none else than the brother and sister-in-law of the writ petitioner.

(2.) Heard Ms. Kiran Dhiman, learned Legal Aid Counsel for the petitioner, Mr. J.K. Verma, learned Additional Advocate General appearing for respondents No. 1 to 5 and Mr. Sita Ram Sharma, the 6th respondent appearing in person.

(3.) The petitioner's father, by name Shri Bhagat Ram Sharma, is stated to be an octogenarian. The petitioner's mother died on 2nd of August, 2019.