Abdul Latif Mughal S/O Mohammad ... vs State Of Rajasthan
2021 Latest Caselaw 6801 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 7502/2021

                                    Abdul Latif Mughal S/o Mohammad Siraj,
                                                                                                          ----Petitioner
                                                                          Versus
                                    State Of Rajasthan
                                                                                                        ----Respondent

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

petitioners are major. They have entered into Nikah.

3. Issue notice.

4. Learned Public Prosecutor accepts notices on behalf of the

Respondents No. 1-4.

5. Office is directed to issue notice to remaining Respondents

No. 5-6.

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 /89

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