KAVITA YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under Section 482 Cr.P.C. for protection of life and personal liberty of the petitioner.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that owing to regular harassment and pressure of the husband i.e. respondent No.4 and his family members the petitioner has been compelled to leave the matrimonial house and she is living alone with one NGO i.e. Pragatisheel Mahilia Sansthan. All the respondents are regularly threatening her. Given that her life and liberty is in danger, police protection may be granted to her.