Smt. Komal Bai Prajapat Daughter ... vs State Of Rajasthan
2021 Latest Caselaw 6687 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7315/2021

1.      Smt. Komal Bai Prajapat Daughter Of Shri Rajendra
        Prajapat, Wife Of Shri Bhore Lal, Aged About 21 Years,
        Resident Of Maharajpur, Police Station Malakheda, Distrit
        Alwar, At Present Resident Of 44, Khanpur Kalan, Tehsil
        Ramgarh, District Alwar (Raj.)
2.      Bhore Lal Son Of Shri Lala Ram, Aged About 28 Years,
        Resident Of Resident Of 44, Khanpur Kalan, Tehsil
        Ramgarh, District Alwar (Raj.)
                                                                    ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through P.p.
2.      The Director General Of Police, Jaipur (Raj.)
3.      Superintendent Of Police, Alwar, District Alwar (Raj.)
4.      The   Station House Officer,              Police        Station Ramgarh,
        District Alwar (Raj.)
5.      The Station House Officer, Police Station Malakheda,
        District Alwar (Raj.)
6.      Rajendra Prajapat Son Of Shri Mangal Ram Prajapat,
        Resident Of Village Maharajpur, Police Station Malakheda,
        District Alwar (Raj.)
7.      Yagraj Kumar Son Of Unknown, Aged About 38 Years,
        Resident Of Village Punkhar, Police Station Malakheda,
        District Alwar (Raj.)
8.      Hitesh Kumar Son Of Shri Hari Ram Prajapat, Aged About
        23 Years, Resident Of Village Maharajpur, Police Station
        Malakheda, District Alwar (Raj.)
9.      Vijendra Kumar Son Of Shri Mangalram, Aged About 41
        Years, Resident Of Village Maharajpur, Police Station
        Malakheda, District Alwar (Raj.)
10.     Lalaram   Son     Of    Shri     Kaluram,        Resident      Of   Village
        Khanpur Kalan, Police Station Ramgarh, District Alwar
        (Raj.)
11.     Pushpendra Kumawat Son Of Unknown, Aged About 60
        Years, Resident Of Jawahar Nagar, 200Ft. Road, Opposite
        Star Resort, Alwar (Raj.)


                    (Downloaded on 26/11/2021 at 09:29:09 PM)
                                                                               (2 of 2)                    [CRLMP-7315/2021]


                                                                                                         ----Respondents

For Petitioner(s) : Mr. Bheem Sain Bairwa For Respondent(s) : Mr. F. R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/11/2021

1. Petitioners have preferred this misc. petition seeking

direction of protection of life and liberty.

2. Petitioners are present in person in the Court. As per the

documents annexed, both are major. Certificate of Registration of

marriage is also annexed with the petition.

3. Co-ordinate Bench of this Court in "Smt. Nisha Tanwar vs.

State of Raj." (S.B. Criminal Writ No.493/2016), decided on

30.11.2016 allowed the petition and directed the S.H.O.

concerned to ensure necessary vigil so that no harm is caused to

the life and liberty of the petitioner at the hands of those who are

opposing the marriage.

4. I have considered the contentions.

5. In view of the fact that petitioners are major and have

married, the misc. petition is allowed. Respondent No.4 is directed

to keep vigil so that no harm is caused to the petitioners from

their relatives.

6. Stay application stands disposed.

(PANKAJ BHANDARI),J

Nikhil Kr. Yadav / 142

Powered by TCPDF (www.tcpdf.org)