DEBANGSU BASAK,J. - (1.) Affidavit of service filed in Court be kept with the record.
(2.) The petitioner is a married woman. She is an adult. She complains that, the Mumbai Police are harassing her and her husband after her marriage without just cause.
(3.) Learned advocate for the petitioner submits that, the petitioner had married voluntarily. He produces the marriage certificate in support of the claim of the petitioner. He submits that, the petitioner is educationally well qualified and is a Master of Business Administration. She was working with the ICICI bank at the Deputy Manager level. She had applied for transfer from her posting at Mumbai to a posting convenient to her in and around Kolkata. The Mumbai Police are harassing her with a proceeding initiated at the behest of her parents. Such proceedings have no basis. The Mumbai Police should stop harassing the petitioner and her husband.;