Mukesh Son Of Shri Ghanshyam vs The State Of Rajasthan
2021 Latest Caselaw 6091 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6816/2021

1.     Mukesh Son Of Shri Ghanshyam, Aged About 21 Years, At
       Present Residing At House No. 236-A, Shubham Vihar,
       Sumel Road, Agra Road, P.s. Kanota, Jaipur , Raj.
       Permanent Resident Of Hathi Darwaza, Bada Bazar,
       Goverdhan      Brahmin,         Goverdhan,          Mathura    -    281502
       ( U.p ).
2.     Smt. Rakhi Wief Of Shri Mukesh, Aged About 21 Years,
       House No. 236-A, Shubham Vihar, Sumel Road, Agra
       Road, P.s. Kanota, Jaipur, Raj. Permanent Resident Of
       Hathi      Darwaza,      Bada        Bazar,       Goverdhan        Brahmin,
       Goverdhan, Mathura - 281502 ( U.p ).
                                                                   ----Petitioners
                                      Versus
1.     The State Of Rajasthan, Through Secretary, Department
       Of Home , Govt. Of Rajasthan, Secretariat, Jaipur.
2.     Director     General      Of    Police,      Rajasthan,      Police   Head
       Quarter, Jaipur.
3.     Commissioner Of Police, Jaipur District Jaipur.
4.     S.h.o, Police Station Kanota, Distt. Jaipur, Raj.
5.     Naresh Son Of Shri Netram, Resident Of Hathi Darwaza,
       Goverdhan Brahmin, Goverdhan, Mathura- 281502 ( U.p )
       ( Father Of Petitioner No. 2 ).
6.     Smt. Shakuntla W/o Shri Naresh, Resident Of Hathi
       Darwaza,      Goverdhan          Brahmin,        Goverdhan,        Mathura-
       281502 ( U.p ) ( Mother Of Petitioner No. 2 ).
7.     Sonu Son Of Shri Naresh, Resident Of Hathi Darwaza,
       Goverdhan Brahmin, Goverdhan, Mathura- 281502 ( U.p )
       ( Brother Of Petitioner No. 2 ).
8.     Ghanshyam Son Of Shri Jagannath, Resident Of Hathi
       Darwaza, Bada Bazar, Goverdhan Brahmin, Goverdhan,
       Mathura- 281502 ( U.p ) ( Father Of Petitioner No. 1 ).
                                                                 ----Respondents

For Petitioner(s) : Mr. Ram Manohar Sharma For Respondent(s) : Mr. F.R. Meena, PP

(2 of 2) [CRLMP-6816/2021]

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

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 /207

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