Aantro Devi vs State Of Rajasthan
2022 Latest Caselaw 711 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 110/2022

1. Aantro Devi D/o Basantgar, Aged About 26 Years, B/c Nath, R/o Setrawa, Jodhpur.

2. Deu Nath S/o Ud Nath, Aged About 34 Years, R/o Pancha Ki Dhani, Hire Ki Dhani, Barmer.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Superintendent Of Police (Rural), Jodhpur.

3. The Station House Officer, Police Station Desu, Tehsil Shergarh, District Jodhpur.

4. Basantgar S/o Guman Giri, R/o Village Setrawa, Tehsil Shergarh, District Jodhpur.

5. Om Giri S/o Guman Giri, R/o Village Setrawa, Tehsil Shergarh, District Jodhpur.

6. Dev Giri S/o Guman Giri, R/o Village Setrawa, Tehsil Shergarh, District Jodhpur.

7. Narpat Giri S/o Guman Giri, R/o Village Setrawa, Tehsil Shergarh, District Jodhpur.

8. Rampuri S/o Shri Vishan Puri, R/o Aagolai, District Jodhpur.

9. Shyam Puri S/o Shri Vishan Puri, R/o Utambar (Jodhpur)

10. Bhagirath Puri S/o Shri, R/o Utambar, District Jodhpur.

11. Rahul Bharti S/o Madan Bharti, R/o Village Chamu, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Manohar Singh Rajpurohit (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 :-

(2 of 3) [CRLMP-110/2022]

"It is, therefore, most humbly and respectfully prayed that this misc. petition may kindly be allowed and the respondent police authority may kindly be directed to provide protection for life and liberty of the petitioners.

Any other appropriate order which deems fit in the facts and circumstances of the present case may kindly be passed in favour of 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 (Rural), Jodhpur narrating their grievance. It is expected

that if any such representation is moved on behalf of the

petitioners, the Superintendent of Police (Rural), 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.

(3 of 3) [CRLMP-110/2022]

With these observations this criminal misc. petition is

disposed of.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 62-Arun/-

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