[2023:RJ-JP:20598]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1985/2023
1. Akanksha Dadhich D/o Kirti Kumar, Aged
About 20 Years, R/o Behru Ji Mohalla,
Luhawad, Kota, Rajasthan.
2. Nakul Sharma S/o Rajendra Sharma, Aged
About 21 Years, R/o Dr. Foji Ki Gali, Ward No.
3, Itawa, Kota, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. The Superintendent Of Police, Kota,
Rajasthan.
3. Station House Officer, Police Station Itawa,
Kota, Rajasthan.
4. Kirti Kumar S/o Brij Mohan Dadhich, R/o
Behru Ji Mohalla, Luhawad, Kota, Rajasthan.
5. Lokesh Dadhich S/o Pradhuman Dadhich, R/o
Behru Ji Mohalla, Luhawad, Kota, Rajasthan.
6. Pradhuman Dadhich S/o Ramkaran Dadhich,
R/o Behru Ji Mohalla, Luhawad, Kota,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Babu Lal Saini, Adv. For : Mr. Yashwant Kankhediya, P.P. Respondent(s) HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 02/09/2023 (Downloaded on 11/11/2023 at 07:44:55 PM) [2023:RJ-JP:20598] (2 of 3) [CRLW-1985/2023] The petitioners have preferred the present writ petition under Article 226 of the Constitution of India for issuance of necessary directions to the respondent authorities to provide adequate security and protection to them, as they are facing grave threat of life and liberty at the hands of private respondent(s).
Learned counsel for the petitioners submits that the petitioners are of major age and they solemnized their marriage of their own free will. However, their family members are not agreeable to their marriage and have threatened them of dire consequences.
He prays that adequate police protection be provided to them.
Though no specific instance or imminent threat has been pleaded but considering the submissions made by learned counsel for the petitioners and having regard to the facts and circumstances of the case, this Court is of the opinion that if the petitioners are having any apprehension or threat perception about their life and liberty from their relatives, they may move appropriate representation before the Superintendent of Police, Kota, Rajasthan indicating their concern with the name(s) of probable assailants.
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[2023:RJ-JP:20598] (3 of 3) [CRLW-1985/2023] If any such representation is moved by the petitioners, the Superintendent of Police, Kota, Rajasthan shall consider the same and after analysing the factual situation pass necessary orders or take action to ward off any untoward incident.
It is hereby clarified that this order may not be construed to be a validation of petitioners' marriage and proof of their age. Any observation made herein shall not affect any criminal or civil proceedings initiated against the petitioners, at the instance of their relatives.
With these observations, this criminal writ petition is disposed of.
The stay application also stands disposed of accordingly.
(UMA SHANKER VYAS),J DANISH USMANI /562 (Downloaded on 11/11/2023 at 07:44:55 PM) Powered by TCPDF (www.tcpdf.org)