SATISH KUMAR SHARMA,J. - (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 the husband and family members, who happen to be private respondents, are harassing the petitioner and they are regularly threatening the petitioner. Given that her life and liberty is in danger, police protection may be granted to her.;