The Single Bench of Justice Dinesh Mehta of Rajasthan High Court while hearing a woman who has approached the court with the grievance that her parents are pressuring her to live with the person with whom her marriage was solemnized while she was a child, directed,to file a representation before the Superintendent of Police, Jodhpur (Rural) for appropriate security.
Brief Facts of the Case:
The petitioner approached this Court with the grievance that her parents are pressuring her to live with the person with whom her marriage was solemnized while she was a child.
It was argued that such marriage was illegal, as she was not of marriageable age at the relevant time.
It was the case of the petitioner that though she wants to pursue her studies, her family members would get her arrested or forcefully take her to her village and restrict her movement due to which she would be unable to complete her studies.
Order of the Court:
Court after taking into consideration the apprehension expressed by the petitioner that her parents and family members will intrude in her life and liberty, disposed of this petition by giving direction to the petitioner to file a representation before the Superintendent of Police, Jodhpur (Rural) for appropriate security so as to enable her to take up her examinations at Jaipur which are going to be scheduled from 11.06.2022 to 06.07.2022.
Case Details:
Case Title: Manisha Vishnoi v. State of Rajasthan & Ors.
Bench: Justice Dinesh Mehta
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