SANGEETA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has prayed for a direction to the respondents to provide adequate security and protection to the life and property of the petitioner which is at stake at the hands of respondent No.7 Nutan Singh.

(3.) Respondent No.7 in her detailed counter affidavit has specifically stated that petitioner is her Nanad and there is property dispute. The petitioner has already filed Partition Suit No.36 of 2013 for getting share in her father's property though joint family property was already partitioned in the year 2004 itself and at that time the daughter had no property right.