Shilpi Prajapati D/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6090 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6818/2021

1.     Shilpi Prajapati D/o Shri Omprakash Prajapati W/o Shri
       Ashish Kumar Swami, Aged About 20 Years, R/o 245,
       Near Devnarayan Mandir, Shivpura, Kota, At Presently R/o
       Nadauti, District Karauli.
2.     Ashish Kumar Swami S/o Shri Nand Kishore Swami, Aged
       About 23 Years, R/o Nadauti, District Karauli.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Secretary, Department Of
       Home Affairs, And Justice, Secretariat Rajasthan, Jaipur.
2.     Superintendent Of Police, Karauli.
3.     Superintendent Of Police, Kota.
4.     Station House Officer, Police Station Nadauti, District
       Karauli.
5.     Station House Officer, Police Station Dadabari, Kota.
6.     Omprakash Prajapati S/o Mathuralal Prajapati, R/o 245,
       Near Devnarayan Mandir, Shivpura, Kota.
7.     Ramavatar Prajapati S/o Mathuralal Prajapati, R/o 245,
       Near Devnarayan Mandir, Shivpura, Kota.
8.     Durgashankar Prajapati S/o Mathuralal Prajapati, R/o
       245, Near Devnarayan Mandir, Shivpura, Kota.
9.     Rahul Prajapati S/o Durgashankar Prajapati, R/o 245,
       Near Devnarayan Mandir, Shivpura, Kota.
10.    Mukesh Prajapati S/o Ramkumar Prajapati, R/o 245, Near
       Devnarayan Mandir, Shivpura, Kota.
11.    Ajay Prajapati S/o Shri Om Prajapati, R/o 245, Near
       Devnarayan Mandir, Shivpura, Kota.
                                                                ----Respondents

For Petitioner(s) : Mr. Hari Krishana Sharma For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

(2 of 2) [CRLMP-6818/2021]

28/10/2021

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 /209

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