MONU JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (I.A. No.1/2022) seeking amendment in the cause list.

(2.) For reasons mentioned in the application, the same is allowed.

(3.) It has been argued that the petitioner No.1-Monu Jat is a major girl and has taken shelter in the house of petitioner Nos.2, 3 and 4. The father of petitioner No.1 (respondent No.5) is harassing the petitioner and therefore petitioners seek protection.