Muskan vs State Of Rajasthan
2021 Latest Caselaw 16246 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5838/2021

1. Smt. Muskan W/o Sh. Vinod, D/o Sh. Subhash, Aged About 18 Years, R/o Village/post Borunda, Dist. Jodhpur.

2. Vinod S/o Sh. Bajrang Lal, Aged About 21 Years, R/o Village/post Borunda, Dist. Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. The Superintendent Of Police, Jodhpur Rural

3. The Station House Officer, P.S. Borunda, Dist. Jodhpur.

----Respondents

For Petitioner(s) : Mr. R.S. Rajpurohit Mr. Vinod Rajpurohit For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

26/10/2021

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 family

members and relatives of the petitioner no.1, in view of

solemnization of their marriage with each other on 21.10.2021.

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

take law in his own hands merely because marriage is not

(2 of 2) [CRLMP-5838/2021]

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

petitioners to appear before the Superintendent of Police, Jodhpur

Rural, 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,

Jodhpur Rural 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

111-Praveen/Shahenshah/-

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