Anjali Soni vs State Of Rajasthan
2022 Latest Caselaw 4912 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1760/2022

1. Anjali Soni W/o Shri Govind Kumar Soni, Aged About 24 Years, D/o Shri Bhagirath Soni, B/c Soni, R/o Rajputo Ka Bas, Salva Khurd, Pipar Road, Jodhpur.

2. Govind Kumar S/o Shri Om Prakash Soni, Aged About 33 Years, B/c Soni, R/o Rajputo Ka Bas, Salva Khurd, Pipar Road, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary, Ministry Of Home Affairs, Jaipur (Raj.)

2. The Commissioner Of Police, Jodhpur Metropolitan.

3. The Sho Of P.s. Pipar City, Distt. Jodhpur.

4. Smt. Sohini Devi W/o Late Shri Bhagirath Soni, R/o Panchwati Colony, Silai Road, Pipar City, Distt. Jodhpur.

5. Jitendra S/o Late Shri Bhagirath Soni, R/o Panchwati Colony, Silai Road, Pipar City, Distt. Jodhpur.

                                                                 ----Respondents


For Petitioner(s)          :     Ms. Laxmi Devi
For Respondent(s)          :     Mr. Mahipal Bishnoi, PP



                     JUSTICE DINESH MEHTA

                           Judgment / Order

01/04/2022

1.   The petitioners       have preferred the present misc. petition

under Section 482 of the Code of Criminal Procedure, 1973 for

issuance of necessary directions to the respondent authorities to

provide adequate security and protection to them, as they are

facing grave threat of life and liberty at the hands of private

respondent(s).

2. Learned counsel for the petitioners submits that the

petitioners are of major age and they solemnized their marriage of

their own free will. However, their family members are not

(2 of 2) [CRLMP-1760/2022]

agreeable to their marriage and have threatened them of dire

consequences.

3. She prays that adequate police protection be provided to

them.

4. Though no specific instance or imminent threat has been

pleaded but considering the submissions made by learned counsel

for the petitioners and having regard to the facts and

circumstances of the case, this Court is of the opinion that if the

petitioners are having any apprehension or threat perception

about their life and liberty from their relatives, they may move

appropriate representation before the Commissioner of Police,

Jodhpur (Metropolitan) indicating their concern with the name(s)

of probable assailants.

5. If any such representation is moved by the petitioners, the

Commissioner of Police, Jodhpur (Metropolitan) shall consider the

same and after analysing the factual situation pass necessary

orders or take action to ward off any untoward incident.

6. It is hereby clarified that this order may not be construed to

be a validation of petitioners' marriage and proof of their age. Any

observation made herein shall not affect any criminal or civil

proceedings initiated against the petitioners, at the instance of

their relatives.

7. With these observations, this criminal misc. petition is

disposed of.

(DINESH MEHTA),J 2-akansha/-

Powered by TCPDF (www.tcpdf.org)