Suman Gurjar Daughter Of Ramdev ... vs State Of Rajasthan
2021 Latest Caselaw 6710 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 7517/2021

                                    Suman Gurjar Daughter Of Ramdev Gurjar
                                                                                                            ----Petitioner
                                                                            Versus
                                    State Of Rajasthan
                                                                                                          ----Respondent

For Petitioner(s) : Mr. Hanish Khan 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. It is contended by counsel for the petitioners that both

petitioners are major. They are living in live-in-relationship.

3. Issue notice.

4. Learned Public Prosecutor accepts notices on behalf of the

Respondents No. 1 to 3.

5. Office is directed to issue notice to remaining Respondents

No. 4 to 7.

6. In the meantime, Respondent No. 3 is directed to keep vigil

so that no harm is caused to the petitioners from their relatives.

7. List this matter after service.

(PANKAJ BHANDARI),J

Nikhil Kr. Yadav / 160

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