Rajasthan High Court - Jodhpur
Kanchan vs State Of Rajasthan on 10 January, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 26/2022
1. Kanchan D/o Jeet Ram, Aged About 18 Years, B/c Jaat,
R/o Manniwali, Teh. Sadulshahar, Dist. Sriganganagar
(Raj.).
2. Rakesh S/o Mohanlal, Aged About 21 Years, B/c Jaat, R/o
Ward no. 6, Ratanpura, Teh. Sangaria, Dist.
Hanumangarh (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Dept. Of Home
Affairs, Govt. Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Hanumangarh (Raj.).
3. The Superintendent Of Police, Sriganganagar (Raj.).
4. The S.H.O., P.S. Sadulshahar, Dist. Sriganganagar (Raj.).
5. Jeet Ram S/o Mani Ram, B/c Jaat, R/o Manniwali, Teh.
Sadulshahar, Dist. Sriganganagar (Raj.).
6. Raman S/o Jeet Ram, B/c Jaat, R/o Manniwali, Teh.
Sadulshahar, Dist. Sriganganagar (Raj.).
7. Fataa Ram S/o Mani Ram, B/c Jaat, R/o Manniwali, Teh.
Sadulshahar, Dist. Sriganganagar (Raj.).
8. Neeraj S/o Anil Saharan, B/c Jaat, R/o Choutala, Teh.
Dabwali, Dist. Sriganganagar (Raj.).
----Respondents
For Petitioner(s) : Mr. Suryadeep Bishnoi (through VC)
For Respondent(s) : Mr. Mukhtiyar Khan, PP
Present in Person(s) : Ms. Kanchan (through VC)
Mr. Rakesh (through VC)
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
10/01/2022
This criminal misc. petition has been filed by the petitioners
with the following prayers :-
(2 of 3) [CRLMP-26/2022]
Therefore, it is humbly and most respectfully prayed
that the criminal misc. petition may kindly be allowed and
the respondents may kindly be directed to provide police
protection and safety to the petitioners by restraining the
respondent Nos.5 to 8 and other family members of the
petitioners.
Any other appropriate order or direction which is
favourable to the petitioners in the facts and circumstances
of the case may kindly be granted to the petitioners.
Learned counsel for the petitioners has submitted that the
petitioners are major and as per their own will, they have married
to each other but the family members of the petitioner No.1 are
annoyed with their marriage and have threatened them with dire
consequences, therefore, adequate police protection be provided
to the petitioners.
After considering the arguments advanced by learned
counsel for the petitioners and after taking into consideration the
facts and circumstances of the case, this Court is of the opinion
that if the petitioners are having any apprehension regarding their
lives and liberty from the relatives of the petitioner No.1, they
may move appropriate representation before the Superintendent
of Police, Hanumangarh narrating their grievance. It is expected
that if any such representation is moved on behalf of the
petitioners, the Superintendent of Police, Hanumangarh shall
consider the same and after analysing the threat perception, if
required so, may pass necessary orders.
It is made clear that this order is not a proof of age and the
marriage of the petitioners and any observations made in this
(3 of 3) [CRLMP-26/2022]
order shall not affect any criminal and civil proceedings initiated
against the petitioners at the instances of their relatives.
With these observations this criminal misc. petition is
disposed of.
Stay petition also stands disposed of.
(VIJAY BISHNOI),J
38-Arun/-
Powered by TCPDF (www.tcpdf.org)
