Ritu D/O Jagveer Singh W/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6691 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7160/2021

1.      Ritu D/o Jagveer Singh W/o Shri Babu, Aged About 23
        Years,    R/o    Village       Nahroli       Thakur,      Moroli,   District
        Bharatpur Presently R/o Village Bahaj District Bharatpur
        Rajasthan
2.      Babu S/o Shri Mohan Singh, Aged About 22 Years, R/o
        Village Bahaj District Bharatpur Rajasthan
                                                                     ----Petitioners
                                     Versus
1.      State Of Rajasthan, Through Secretary, Department Of
        Home Affairs, And Justice Secretariat Rajasthan Jaipur
2.      Superintendent Of Police, Bharatpur
3.      Station     House       Officer,    Police     Station     Deeg,    District
        Bharatpur
4.      Jagveer Singh S/o Kharag Singh, R/o Village Nahroli, Post
        Shishwada, Tehsil Deeg, District Bharatpur
5.      Balveer Singh S/o Kharag Singh, R/o Village Nahroli, Post
        Shishwada, Tehsil Deeg, District Bharatpur
6.      Lotan Habaldar S/o Kharag Singh, R/o Village Nahroli,
        Post Shishwada, Tehsil Deeg, District Bharatpur
7.      Lokesh Kumar S/o Jagveer Singh, R/o Village Nahroli,
        Post Shishwada, Tehsil Deeg, District Bharatpur
8.      Bhagwan Singh S/o Brajmohan Singh, R/o Village Nahroli,
        Post Shishwada, Tehsil Deeg, District Bharatpur
9.      Harbhan Singh S/o Lotan Singh, R/o Village Nahroli, Post
        Shishwada, Tehsil Deeg, District Bharatpur
10.     Ranveer Singh Chaudhary S/o Vijay Singh Chaudhary, R/o
        Radha Beli, Divya B 801 Mathura (Up)
11.     Jaiprakash      Choudhary          S/o    Vijay     Singh,    R/o   Colony
        Chandrapuri Mathura (Up)
                                                                  ----Respondents

For Petitioner(s) : Mr. Aniket Sharma For Respondent(s) : Mr. F. R. Meena, PP

(2 of 2) [CRLMP-7160/2021]

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.3 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 / 134

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