Chandrakanta @ Manju Gupta W/O ... vs State Of Rajasthan
2021 Latest Caselaw 6223 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7084/2021

1.      Chandrakanta @ Manju Gupta W/o Shri Sitaram Gupta,
        Aged About 55 Years, R/o S-58, Mahaveer Nagar, Behind
        Jaipur Hospital, Tonk Road, Jaipur.
2.      Sitaram Gupta S/o Ramswaroop Gupta, Aged About 58
        Years, R/o S-58, Mahaveer Nagar, Behind Jaipur Hospital,
        Tonk Road, Jaipur.
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      The Director General Of Police, Rajasthan, Jaipur.
3.      The Commissioner Of Police, Police Commissionerate,
        Govt. Hostel, M.i. Road, (Raj.).
4.      The Deputy Commissioner, Jaipur (South), Jaipur.
5.      The Station House Officer, Police Station Bajaj Nagar,
        District Jaipur (Raj.).
6.      Deepak Brahambhatt S/o Ramlal Brahambhat, Resident
        Of 100, Goverdhan Colony, New Sanganer Road, Sodala,
        Jaipur.
7.      Geeta Rao W/o Ramlal Brahambhatt, Resident Of 100,
        Goverdhan Colony, New Sanganer Road, Sodala, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Ms. Kripa Kumari Gurjar For State : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/11/2021

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking protection against Respondents No.6 &

7.

(2 of 2) [CRLMP-7084/2021]

2. It is contended by counsel for the petitioner that petitioners'

son was married to the daughter of Respondent No.7. Respondent

No.7 concealed the fact of prior marriage of her daughter and

after concealing the said fact, got her daughter married to

petitioners' son. When this fact came to the notice of petitioners,

they talked to Respondent No.7, but she in turn threatened the

petitioners. It is further contended that petitioners have filed a

criminal complainant and a complaint to the S.H.O., Police Station

Bajaj Nagar, Jaipur.

3. I have considered the contentions and have perused the

complaint as well as the report which was sent to the Police

Station, Bajaj Nagar, Jaipur.

4. From perusal of the complaint and the said report, there

appears to be a matrimonial dispute between the son of

petitioners and the daughter of Respondent No.7. As such, there is

no allegation with regard to threat of life or liberty. The proper

course available to the petitioners is to approach the concerned

Magistrate, where they have filed the complaint. The petition is

wholly frivolous and misconceived, hence, misc. petition is

dismissed.

5. Accordingly, Criminal Misc. Petition is dismissed. Stay

application also stands disposed of.

(PANKAJ BHANDARI),J ARTI SHARMA /152

Powered by TCPDF (www.tcpdf.org)