Smt. Laxmi Khanna Daughter Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6013 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6776/2021

1.     Smt. Laxmi Khanna Daughter Of Shri Bhanwar Lal
       Khanna, Wife Of Shri Manish Goswami, Aged About 27
       Years, Resident Of Ward No. 21, Rajgarh, District Churu
       (Raj). At Present Resident Of Flat No. 103, Yashodhara
       Residency , Harmada, Jaipur (Raj).
2.     Manish Goswami Son Of Shri Suresh Goswami, Aged
       About 26 Years, Resident Of Near Old Warter, Water
       Works, Ward No. 21, Rajgarh, District Churu (Raj). At
       Present Resident Of Flat No. 103, Yashodhara Residency ,
       Harmada, Jaipur (Raj).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     The Director General Of Police, Jaipur (Raj).
3.     Superintendent Of Police, Churu, District Churu (Raj).
4.     Commissioner Of Police, Jaipur Commissionerate, Jaipur
       (Raj).
5.     The Station House Officer, Police Station Rajgarh, District
       Churu (Raj).
6.     The Station House Officer, Police Station Hrmara, District
       Jaipur (Raj).
7.     Bhanwar Lal Khanna Son Of Shri Sant Ram Khanna, Aged
       About 50 Years, Resident Of Ward No. 21, Rajgarh,
       District Churu (Raj).
8.     Shishram Khanna Son Of Shri Sant Ram Khanna, Aged
       About 45 Years, Resident Of Ward No. 21, Rajgarh,
       District Churu (Raj).
9.     Rajkumar Son Of Shri Dharampal, Aged About 28 Years,
       Resident Of Ward No. 21, Rajgarh, District Churu (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Mohammed Zubeir For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

(2 of 2) [CRLMP-6776/2021]

Judgment / Order

27/10/2021

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.6 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 /145

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