MOUSMI SHARMA Vs. PRINCIPAL SECRETARY HOME AND ANOTHER

JUDGEMENT

(1.) In the instant petition, the petitioner seeks a mandamus with a direction to the Principal Government Medical College, Jammu to constitute a Medical Board to conduct her virginity test. It is averred that the petitioner had got married in the year 2006 and that even after the expiry of more than 12 years the petitioner's marriage was not consummated.

(2.) Besides this, it is also averred that the petitioner was subjected to the worst type of mental, physical and emotional cruelty at the hands of her husband. It is further averred in the petition that the petitioner intends to initiate legal action against her husband, but requires authentic proof to prove her case before the Court of law. It is in those circumstances, prayed for a direction to be issued as stated hereinabove.

(3.) Heard learned counsel for the petitioner.