Sneha Padhan D/O Krishna Padhan, ... vs State Of Rajasthan
2021 Latest Caselaw 5843 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6430/2021

1.      Sneha Padhan D/o Krishna Padhan, W/o Vashu Sharma,
        Aged About 21 Years, R/o Padhan Bhawan Syana Road,
        Garhmukteshwar, Garh Bridge Halt, Hapur, Uttar Pradesh.
        Presently Resident Of Gupta Girls P.g Sector 10, Pratap
        Nagar, Jaipur.
2.      Vashu Sharma S/o Naveen Sharma, Aged About 24 Years,
        R/o   Ward       No.      17,      Mirdha         Pada    Durga     Sarif,
        Garhmukteshwar,          Garh       Bridge       Halt,    Hapud,    Uttar
        Pradesh. Presently Resident Of Vijayvarigya Boys P.g
        Sector 10, Pratap Nagar, Jaipur.
                                                                   ----Petitioners
                                    Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      The Director General Of Police, Rajasthan, Jaipur.
3.      The Commissioner Of Police, Police Commissionerate ,
        Govt. Hostel, M.i Road, Jaipur.
4.      The Station House Officer, Police Station Pratap Nagar,
        District Jaipur (Raj).
5.      Krishna Padhan S/o Ramsharan Padhan, R/o Padhan
        Bhawan Syana Road, Garhmukteshwar, Garh Bridge Halt,
        Hapur, Uttar Pradesh.
6.      Mohit Baisla S/o Satpal Singh, R/o Near Ram Leela
        Ground, Ramraj, Mujaffar Nagar, U.p.
7.      Rajkumar Padhan S/o Ramsharan Padhan, R/o Padhan
        Bhawan Syana Road, Garhmukteshwar, Garh Bridge Halt,
        Hapur, Uttar Pradesh.
8.      Kamal Baisla S/o Unknown, R/o Police Line, Mujaffar
        Nagar, Uttar Pradesh.
                                                                 ----Respondents

For Petitioner(s) : Mr. Ganesh Dutt Gautam For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

(2 of 2) [CRLMP-6430/2021]

25/10/2021

1. Petitioners have preferred this misc. petition seeking

direction of protection of life and liberty.

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. Nisha Tanwar vs.

State of Raj." (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 have

married, the misc. petition is allowed. Respondent No.4 is 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 /66

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