Rajasthan High Court
Smt. Jyotsana Kumari Daughter Of ... vs State Of Rajasthan on 22 November, 2021
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 7649/2021
1. Smt. Jyotsana Kumari Daughter Of Shri Vagata Ram, Wife
Of Shri Shubham Purohit, Aged About 21 Years, Resident
Of Ramdevji Ki Seri, Kawtara, Jalore, At Present Resident
Of Plot No. 19, Secotor-9, Vaishali Nagar, Jaipur (Raj.)
2. Shubham Purohit Son Of Shri Pratap Bhai Purohit, Aged
About 21 Years, Resident Of 104, Yogi Darshan
Apartment, Near Vidya Bharti School, Bhatar Road, Surat
City, Surat (Gujrat) At Present Resident Of Plot No. 19,
Secotor-9, Vaishali Nagar, Jaipur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. The Director General Of Police, Jaipur (Raj.)
3. Superintendent Of Police, Jalore District Jalore (Raj.)
4. Commissioner Of Police, Jaipur Commissionrate, Jaipur
(Raj.)
5. The Station House Officer, Police Station Vaishali Nagar,
District Jaipur (Raj.)
6. The Station House Officer, Police Station Bheenmal,
District Jalore (Raj.)
7. Vagata Ram Purohit Son Of Shri Peeraji, Resident Of
Ramdevji Ki Seri, Kawtara, Jalore (Raj.)
8. Mahadev Purohit Son Of Shri Peeraji, Resident Of
Ramdevji Ki Seri, Kawtara, Jalore (Raj.)
9. Rekha Purohit Wife Of Shri Mahadev Purohit, Resident Of
Ramdevji Ki Seri, Kawtara, Jalore (Raj.)
10. Mansha Purohit Son Of Shri Saila Ji, Resident Of Ramdevji
Ki Seri, Kawtara, Jalore (Raj.)
11. Narpat Purohit Son Of Shri Saila Ji, Resident Of Ramdevji
Ki Seri, Kawtara, Jalore (Raj.)
12. Moolji Purohit Son Of Shri Saila Ji, Resident Of Ramdevji
Ki Seri, Kawtara, Jalore (Raj.)
13. Chhagna Purohit Son Of Shri Samelaji, Resident Of
Ramdevji Ki Seri, Kawtara, Jalore (Raj.)
14. Mowan Devi Wife Of Shri Saila Ji, Resident Of Ramdevji Ki
(Downloaded on 26/11/2021 at 09:35:19 PM)
(2 of 2) [CRLMP-7649/2021]
Seri, Kawtara, Jalore (Raj.)
15. Devu Devi Wife Of Shri Mansha Purohit, Resident Of
Ramdevji Ki Seri, Kawtara, Jalore (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.5 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 /119
Powered by TCPDF (www.tcpdf.org)
