Annu W/O Surjeet Kumawat D/O ... vs State Of Rajasthan
2021 Latest Caselaw 6014 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6746/2021

1.     Annu W/o Surjeet Kumawat D/o Ramprasad Kumawatt,
       Aged About 18 Years, Resident Of Nataniyo Ka Mohalla,
       Bhasu,       Todaraisingh,        District      Tonk       (Raj).   Presently
       Residing At Raghunathpura, Kharda, Tehsil Todaraisingh,
       District Tonk (Raj).
2.     Surjeet Son Of Ratan Lal Kumawat, Aged About 21 Years,
       Resident Of Raghunathpura, Kharda, Tehsil Todaraisingh,
       District Tonk (Raj). Presently Residing At Raghunathpura,
       Kharda, Tehsil Todaraisingh, District Tonk (Raj).
                                                                     ----Petitioners
                                     Versus
1.     State Of Rajasthan, Through P.p.
2.     The Superintendent Of Police, Tonk, District Tonk (Raj).
3.     Sho Police Station, Todaraisingh, District Tonk (Raj).
4.     Ramprasad Son Of Shriram, Resident Of Raghunathpura,
       Kharda, Tehsil Todaraisingh, District Tonk (Raj).
5.     Madanlal Son Of Shriram, Resident Of Raghunathpura,
       Kharda, Tehsil Todaraisingh, District Tonk (Raj).
6.     Harjilal Son Of Shriram, Resident Of Raghunathpura,
       Kharda, Tehsil Todaraisingh, District Tonk (Raj).
7.     Ramlal Son Of Madanlal, Resident Of Raghunathpura,
       Kharda, Tehsil Todaraisingh, District Tonk (Raj).
8.     Murli Son Of Ramprasad, Resident Of Raghunathpura,
       Kharda, Tehsil Todaraisingh, District Tonk (Raj).
9.     Ravi Son Of Harji Lal, Resident Of Raghunathpura,
       Kharda, Tehsil Todaraisingh, District Tonk (Raj).
10.    Gopal, Resident Of Tasvariya, Tehsil Kekari, District Ajmer
       (Raj).
                                                                   ----Respondents

For Petitioner(s) : Mr. Vijendra Yadav For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

(2 of 2) [CRLMP-6746/2021]

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.3 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 /142

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