Divya Verma D/O Shri Rambabu, Wife ... vs State Of Rajasthan
2021 Latest Caselaw 6878 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7458/2021

1.      Divya Verma D/o Shri Rambabu, Wife Of Shri Khushwant
        Singh Rathore, Aged About 18 Years, Resident Of 138
        Raigaro Ka Mohalla, Niwaru, Jhotwara, Police Station
        Kardhani, Jaipur (Raj). At Present R/o 41, Govind Nagar-
        Ii, Niwaru, Police Station Kardhani, Jaipur (Raj).
2.      Khushwant Singh Rathore Son Of Late Shri Amar Singh,
        Aged About 21 Years, Resident Of 41, Govind Nagar-Ii,
        Niwaru, Police Station Kardhani, Jaipur (Raj).
                                                                     ----Petitioners
                                      Versus
1.      State Of Rajasthan, Through P.p.
2.      Commissioner Of Police, Jaipur Metropolitan (Raj).
3.      S.h.o Police Station Kardhani, Jaipur (Raj).
4.      Mahendra Kamal Son Of Shri Gigaram Kasotiya, Resident
        Of Jamnapuri Colony, Murlipura, Jaipur (Raj).
5.      Raj Jhaginiya Son Of Shri Chhitarmal Jhaginiya, Resident
        Of Raigaro Ka Mohalla, Niwaru, Police Station Kardhani,
        Jaipur (Raj)
                                                                   ----Respondents

For Petitioner(s) : Mr. Ankur Singh Tomar For State : Mr. F.R.Meena, PP Investigating Officer : Mr. Banwari Lal, CI, S.H.O. Kardhani, Jaipur.

Mr. Balveer Singh, ASI, P.S. Kardhani, Jaipur

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

24/11/2021

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking protection of life and liberty.

(2 of 2) [CRLMP-7458/2021]

2. It is contended by counsel for the petitioners that a

protection order was passed by this Court on 17.11.2021.

Petitioner No.1 was sent to her parental home and thereafter,

under pressure, complaint has been lodged against Petitioner

No.2.

3. Investigating Officer is present in the Court alongwith the

record.

4. I have considered the contentions and have perused the

record.

5. From perusal of the statement recorded under Section 164

Cr.P.C., it is evident that Petitioner No.1 has gone to her parental

home on her own free will. The contention of counsel for the

petitioner that he should be protected from arrest, cannot be

entertained in the present Petition. No substance lies in the

present petition as Petitioner No.1 is now with her parental family.

6. Accordingly, Criminal Misc. Petition is dismissed. Stay

application also stands disposed of.

(PANKAJ BHANDARI),J

ARTI SHARMA /188

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