Pankaj Parihar vs State Of Rajasthan
2022 Latest Caselaw 709 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 111/2022

1. Pankaj Parihar S/o Sh. Hari Singh, Aged About 29 Years, B/c Mali, R/o Bori Wala Bera, Magra Punjala, Dist. Jodhpur (Raj.).

2. Priyanka Choudhary D/o Sh. Likhma Ram, Aged About 26 Years, Dadhimati Nagar, Bhadwasiya, Dist. Jodhpur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police, Jodhpur.

3. The Station House Officer, Ps Mata Ka Than, Dist.

Jodhpur.

----Respondents

For Petitioner(s) : Mr. Surya Prakash Sharma (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2022

This criminal misc. petition has been filed by the petitioners

with the following prayers :-

"It is therefore, most humbly and respectfully prayed that:-

(I) The respondent police authorities i.e. 1 to 3 may kindly be directed to provide appropriate protection to the petitioners to protect their life and liberty."

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

(2 of 2) [CRLMP-111/2022]

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 Police

Commissionerate, Jodhpur narrating their grievance. It is expected

that if any such representation is moved on behalf of the

petitioners, the Police Commissionrate, Jodhpur 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

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 petition

is disposed of.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 79-Arun/-

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