Pooja Sharma D/O Shri Mangi Lal ... vs State Of Rajasthan
2021 Latest Caselaw 6015 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 6674/2021

1.      Pooja Sharma D/o Shri Mangi Lal Sharma, Aged About 23
        Years, R/o Village Piplai, Gangapur City Road, District
        Sawai Madhopur At Present Village Umri Lalpur, District
        Sawai Madhopur.
2.      Koshal Sharma Son Of Shri Ghanshyam Sharma, Aged
        About 21 Years, R/o Village Umri Lalpur, District Sawai
        Madhopur.
                                                                        ----Petitioners
                                       Versus
1.      State      Of      Rajasthan,           Through             Secretary,   Home
        Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2.      Superintendent Of Police, Sawai Madhopur.
3.      S.h.o. Police Station Bamanwas, District Sawai Madhopur.
4.      Mangilal Sharma Son Of Shri Ramjilal, R/o Village Piplai,
        Jaipur Gangapur Road, District Sawai Madhopur
                                                                      ----Respondents

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

HON'BLE MR. JUSTICE PANKAJ BHANDARI

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.

(2 of 2) [CRLMP-6674/2021]

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 /115

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