Pooja Meena D/O Shri Kalu Ram Meena ... vs State Of Rajasthan
2021 Latest Caselaw 7042 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7803/2021

1.      Pooja Meena D/o Shri Kalu Ram Meena W/o Rinku Kumar
        Meena, Aged About 19 Years, R/o Goner Road,
        Govindpura @ Ropada, Dantali, District Jaipur, Presently
        R/o Lalgarh, Bassi, District Jaipur.
2.      Rinku Kumar Meena S/o Gomaram Meena, Aged About 22
        Years, R/o Lalgarh, Bassi, District Jaipur.
                                                                   ----Petitioners
                                    Versus
1.      State Of Rajasthan, Through Secretary, Department Of
        Home Affairs, And Justice, Secretariat Rajasthan, Jaipur.
2.      Commissioner Of Police, Jaipur.
3.      Superintendent Of Police, Jaipur Gramin.
4.      Station House Officer Police Station Tunga, District Jaipur.
5.      Station House Officer Police Station Khonagoriyan, District
        Jaipur.
6.      Sourabh S/o Kaluram Meena, R/o Goner                                 Road,
        Govindpura @ Ropada, Dantali, District Jaipur.
7.      Ramphool Meena S/o Prabhulal Meena, R/o Goner Road,
        Govindpura @ Ropada, Dantali, District Jaipur.
8.      Muskan W/o Harish, R/o Goner Road, Govindpura @
        Ropada, Dantali, District Jaipur.
9.      Shevli Meena W/o Kaluram Meena, R/o Goner Road,
        Govindpura @ Ropada, Dantali, District Jaipur.
10.     Babulal S/o    Not     Known,                   R/o      Natata,     Tehsil
        Jamwaramgarh, District Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Mohammad Aslam For State : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/11/2021

1. Petitioners have preferred this misc. petition seeking

direction of protection of life and liberty.

(2 of 2) [CRLMP-7803/2021]

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.

Ni (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 their

marriage is registered, the misc. petition is allowed. Respondents

No.4 & 5 are 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 /112

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