Smt. Swati Choudhary Daughter Of ... vs State Of Rajasthan
2021 Latest Caselaw 6768 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7651/2021

1.      Smt. Swati Choudhary Daughter Of Shri Shankar Swaroop
        Choudhary, Wife Of Shri Mahendra Singh Godara, Aged
        About 19 Years, Resident Of Village Ghathwara (Jatanwali
        Via Samod, Teshil Amer, District Jaipur, At Present
        Resident Of Ward No. 07, Dulha Singh Ki Dhani, Chomu,
        District Jaipur (Raj.)
2.      Mahendra Singh Godara Son Of Shri Shrawan Lal Godara,
        Resident Of Ward No. 07, Dulha Singh Ki Dhani, Chomu,
        District Jaipur (Raj.)
                                                                ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through P.p.
2.      The Director General Of Police, Jaipur (Raj.)
3.      Superintendent Of Police, Jaipur Rural, District Jaipur
        (Raj.)
4.      Commissioner Of Police, Jaipur Commissionrate, Jaipur
        (Raj.)
5.      The Station House Officer, Police Station Samod, District
        Jaipur (Raj.)
6.      The Station House Officer, Police Station Chomu, District
        Jaipur (Raj.)
7.      Shankar Swaroop Choudhary Son Of Un Known, Resident
        Of Village Ghathwara (Jatanwali Via Samod, Teshil Amer,
        District Jaipur (Raj.)
8.      Heera Devi Wife Of Shri Shankar Swaroop Choudhary,
        Resident Of Village Ghathwara (Jatanwali Via Samod,
        Teshil Amer, District Jaipur (Raj.)
9.      Kailash Chand Choudhary Son Of Unknown, Resident Of
        Village Ghathwara (Jatanwali Via Samod, Teshil Amer,
        District Jaipur (Raj.)
10.     Srawan Lal Godara Son Of Shri Sadhu Ram, Resident Of
        Ward No. 07, Dulha Singh Ki Dhani, Chomu, District
        Jaipur (Raj.)
11.     Rama Devi Wife Of Shri Srawan Lal Godara, Resident Of
        Ward No. 07, Dulha Singh Ki Dhani, Chomu, District


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                                            Jaipur (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Suresh Kumar For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/11/2021

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 and their marriage is registered, the misc. petition is

allowed. Respondent No.6 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 /120

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