Rajasthan High Court - Jodhpur
Ajit vs The State Of Rajasthan on 5 October, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13910/2021
1. Ajit S/o Dula Ram Raliya, Aged About 23 Years, R/o Ward
No. 2 Village Dharna Post Tarnau District Nagaur.
2. Smt. Pooja Rinwa W/o Ajit Raliya D/o Kishana Ram, Aged
About 21 Years, R/o Jaton Ka Bas, Khari Jodha, Dugoli,
District Nagaur. Presently R/o Ward No. 2 Village Dharna
Post Tarnau District Nagaur.
----Petitioners
Versus
1. The State Of Rajasthan, Through Chief Secretary, Ministry
Of Home Affairs, Jaipur (Rajasthan).
2. The Superintendent Of Police, Nagaur.
3. The Station House Officer, Jayal, District Nagaur.
4. Kishana Ram S/o Nimba Ram, R/o Jaton Ka Bas Khan
Jodha Dugoli District Nagaur.
5. Sampat Ram S/o Munsi Ram, R/o Village And Post
Dugastao District Nagaur.
6. Rakesh Lamror S/o Bhanwara Ram, R/o Village And Post
Jayal District Nagaur.
7. Suresh S/o Sohana Ram, R/o Village And Post Loroli Kala
District Nagaur.
----Respondents
For Petitioner(s) : Mr. Niranjan Patel
Mr. Ajit, Smt. Pooja Rinwa,
petitioners, present in person
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
05/10/2021
This writ petition has been filed by the petitioners
with the following prayers :-
(2 of 3) [CW-13910/2021]
"A. by an appropriate, writ, order or
directions, the respondents No.2 and 3 be
directed to provide police protection to the
petitioners.
B. By an appropriate writ, order or
directions, if any FIR is lodged against the
petitioners by the respondent No.4 to 7, the
official respondents be directed to give
notice to the petitioners before taking any
action on the said FIR and they be further
restrained from taking any coercive action
against the petitioners.
C. Such other and further order/orders as
this Hon'ble Court may deems fit and proper
in the facts and circumstances of the
present case and in the interest of justice."
Learned counsel for the petitioners has submitted
that the petitioners are major and as per their own free,
they have married to each other, but their family
members are annoyed with their marriage and had
threatened them with dire consequences, therefore,
adequate police protection be provided to them.
After considering the arguments advanced by
learned counsel for the petitioners and taking into
consideration the facts and circumstances of the case,
this Court is of the opinion that if the petitioners are
having any apprehension regarding their life and liberty
from their relatives, they may move appropriate
(3 of 3) [CW-13910/2021]
representation before the Superintendent of Police,
Nagaur narrating their grievance.
It is expected that if any such representation is
moved on behalf of the petitioners, the Superintendent of
Police, Nagaur shall consider the same and after
analysing the threat perceptions, may pass necessary
order, if so required.
It is made clear that this order is not a proof of age
and the marriage of the petitioners and any observations
in this order shall not affect any criminal and civil
proceedings initiated against the petitioners at the
instances of their relatives.
With these observations, this writ petition is
disposed of.
Stay petition also stands disposed of.
(VIJAY BISHNOI),J
258-msrathore/-
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