Chandrakala D/O Late Prahlad ... vs State Of Rajasthan
2021 Latest Caselaw 6117 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 1559/2021

                                    Chandrakala D/o Late Prahlad Meena Wife Of Ramniwas Meena
                                    and Anr.
                                                                                                          ----Petitioner
                                                                          Versus
                                    State Of Rajasthan and Ors.
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Bhuvnesh Sharma with Mr. Girraj Sharma for Mr. Lalit Sharma For Respondent(s) : Mr. F.R. Meena, PP

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. It is contended by counsel for the petitioners that petitioners

are major and they have married to each other.

3. Issue notice to the Respondent Nos. 4-14.

4. In the meantime, Respondent No.3 is directed to keep vigil

so that no harm is caused to the petitioners.

5. List after service.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /58

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