Manisha Saini W/O Surendra Saini, ... vs State Of Rajasthan
2021 Latest Caselaw 6728 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 7491/2021

                                   Manisha Saini W/o Surendra Saini, D/o Ramesh Saini,
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Arvind Sharma For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/11/2021

1. It is contended by counsel for the petitioners that petitioners

are major. They have entered into marriage.

2. Issue notice.

3. Learned Public Prosecutor accepts notices on behalf of the

Respondents No.1 to 3.

4. Office is directed to issue notice to remaining Respondents

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

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

6. List this matter after service.

(PANKAJ BHANDARI),J

ARTI SHARMA /197

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