Neetu Bairwa Daughter Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6052 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6019/2021

                                    Neetu Bairwa Daughter Of Shri Bhairu Lal Bairwa and Anr.
                                                                                                          ----Petitioner
                                                                          Versus
                                    State Of Rajasthan and Ors.
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Raj Kumar Kasana 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. It is contended by counsel for the petitioners that petitioners

are major and they are living in live-in-relationship.

3. Issue notice to the Respondent Nos. 6-8.

4. In the meantime, Respondent Nos. 4 & 5 are directed to

keep vigil so that no harm is caused to the petitioners from their

relatives.

5. List after service.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /74

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