Kanta Swami vs State Of Rajasthan
2021 Latest Caselaw 16268 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5835/2021

1. Kanta Swami W/o Sh. Dula Ram D/o Sh. Rajender Kumar, Aged About 23 Years, At Present Resident Of Ward No. 09, 3 KND-A, PO-7 KND, PS Rawla, Dist. Sri Ganganagar.

2. Dula Ram D/o Sh. Omprakash, Aged About 28 Years, At Present Resident Of Ward No. 09, 3 KND-A, PO-07 KND, PS Rawla, Dist. Sri Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary, Ministry Of Home Affairs, Jaipur (Raj.).

2. The Superintendent Of Police, Sri Ganganagar.

3. The Station House Officer Of Police Station Rawla, Dist.

Sri Ganganagar.

4. Rajender Swami S/o Mukhram Das Swami, Ward No. 13,R/o 3 KND, Po-10 KD, PS Rawla, Dist. Sri Ganganagar.

5. Himanshu Swami S/o Rajender Swami, Ward No. 13, 3 KND, Po-10 Kd, PS Rawla, Dist. Sri Ganganagar.

6. Mahendra Swami S/o Mukhram Das Swami, Ward No. 13, 3 KND, Po-10 Kd, Ps Rawla, Dist. Sri Ganganagar.

7. Tinku Swami S/o Ved Prakash Swami, Ward No. 13, 3 KND, Po-10 Kd, Ps Rawla, Dist. Sri Ganganagar.

8. Durga Dutt Swami S/o Devi Lal Swami, Ward No. 13, 3 KND, Po-10 Kd, Ps Rawla, Dist. Sri Ganganagar.

9. Jaipal Swami S/o Badridas Swami, Ward No. 13, 3 KND, Po-10 Kd, Ps Rawla, Dist. Sri Ganganagar.

10. Anil S/o Jaipal Swami, Ward No. 13, 3 KND, Po-10 Kd, Ps Rawla, Dist. Sri Ganganagar.

11. Krishna Siyag S/o Bihari Lal Swami, Jhuniyawali Abohar, Punjab.

12. Veprakash S/o Badri Das Swami, R/o Loonkaransar, Dist.

Bikaner.

13. Vinod Swami S/o Not Known, Psd, P.s. Rawla, Dist. Sri Ganganagar.

                                                              ----Respondents




                                      (2 of 3)                   [CRLMP-5835/2021]


For Petitioner(s)        :     Mr. Vijay Kumar Gaur
For Respondent(s)        :     Mr. Mool Singh 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 respondent

nos. 4 & their family members, in view of solemnization of their

marriage with each other on 20.10.2021.

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

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

petitioners to appear before the Superintendent of Police, Sri

Ganganagar, 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,

Sri Ganganagar 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.

(3 of 3) [CRLMP-5835/2021]

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

110-Praveen/Shahenshah/-

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