Dilkhush vs State Of Rajasthan
2022 Latest Caselaw 706 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 117/2022

1. Dilkhush W/o Pradhuumna Singh Rajpurohit, Aged About 22 Years, Chewado Ki Pol Village Kherwa Dist. Pali (Raj.).

2. Pradhuumna Singh Rajpurohit S/o Sh. Ratan Singh, Aged About 28 Years, 398 Purohito Ka Vaas Kherwa Pali (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Pali.

3. The Station House Officer, P.s. Sadar, Pali (Raj.).

4. The Chowki Incharge, Khera Police Chowki, Pali (Raj.).

5. Bhanwar Singh S/o Devi Singh, Purohito Ka Baas Village Kherwa Dist. Pali (Raj.).

6. Gordhan Singh S/o Bhanwar Singh, Purohito Ka Baas Village Kherwa Dist. Pali (Raj.).

7. Jeevraj Singh S/o Heer Singh, Purohito Ka Baas Village Kherwa Dist. Pali (Raj.).

8. Gabar Singh S/o Hari Singh, Purohito Ka Baas Village Kherwa Dist. Pali (Raj.).

----Respondents

For Petitioner(s) : Mr. Kaushal Gautam (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 13/01/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been filed by the petitioners with the following prayers :-

"It is, therefore, most respectfully prayed that this Misc Petition may kindly be allowed and provide adequate protection by the respondent no 1-3 against the respondent no. 4 to 08 as they are ready to assault or criminal agony to the petitioners.

Any other appropriate relief, which this Hon'ble Court deems just and proper in favour of the petitioner, may kindly be passed."

(2 of 2) [CRLMP-117/2022]

Learned counsel for the petitioners has submitted that the

petitioners are major and as per their own free will have married

with each other, but their family members are annoyed with their

marriage and threatened them with dire consequences, therefore,

adequate police protection be provided to them.

After considering the arguments advanced by learned

counsel for the petitioners and 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 life

and liberty from their relatives, they may move appropriate

representation before the Superintendent of Police, Pali narrating

their grievances.

It is expected that if any such representation is moved on

behalf of the petitioners, the Superintendent of Police, Pali shall

consider the same and after analysing the threat perceptions may

pass necessary orders, if so required.

It is made clear that this order is not a proof of age and the

marriage of the petitioners and any observations in this 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 80-mohit/-

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