Kamla vs State Of Rajasthan
2021 Latest Caselaw 16082 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5761/2021

1. Kamla D/o Shri Hari Singh, Aged About 19 Years, B/c Rajput, R/o Vishala, Detakalan, District Jalore At Present Residing At Bhartawa Ka Bera, Daman, Tehsil Bagora, District Jalore (Raj.).

2. Kalyan Singh S/o Shri Hadmat Singh, by caste Rajput, Aged About 22 Years, R/o Bhartawa Ka Bera, Daman, Tehsil Bagora, District Jalore (Raj.).

----Petitioners Versus

1. State of Rajasthan, Through The Superintendent of Police, Jalore (Raj.)

2. State of Rajasthan, Through The Superintendent of Police, Sayala, District Jalore (Raj.)

----Respondents

For Petitioner(s) : Mr. M.K. Dudi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

23/10/2021

1. The petitioners have preferred this criminal misc.

petition under Section 482 Cr.P.C. for issuance of necessary

directions to the official respondents to provide adequate security

and protection to the petitioners on the ground that they are

facing grave threat of life and liberty at the hands of their family

members, in view of solemnization of their marriage with each

other on 16.10.2021.

2. After hearing the learned counsel for the parties and on

an overall consideration of the facts and circumstances of the

case, this Court is of the view that nobody can be permitted to

(2 of 2) [CRLMP-5761/2021]

take law in his own hands merely because marriage is not

acceptable. Thus, this Court deems it proper to direct the

petitioners to appear before the Superintendent of Police, Jalore

(Rajasthan) who shall hear the grievance of the petitioners and

after analysing the threat perceptions, if required so, may pass

necessary orders.

3. Consequently, the present misc. petition stands

disposed of by issuing direction to the Superintendent of Police,

Jalore (Rajasthan) to ensure necessary vigil that no harm is

caused to the life and liberty of the petitioners at the hands of

those, who are opposed to the marriage.

4. 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.

(VINIT KUMAR MATHUR),J

73-/Praveen/-

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