Kalpana Devi vs State Of Rajasthan
2022 Latest Caselaw 779 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 126/2022

1. Kalpana Devi D/o Puran Chand, Aged About 31 Years, W/o Prithi Singh, B/c Choudhary, R/o Village Dreak Lahar, Tehsil Dehra, Bedoli, Kathog Dera Gopipur, Distt. Kangra (Himachal Pradesh) At Present Reside At Bhooni, Nagaur, District Nagaur (Raj.).

2. Nema Ram S/o Hanuman Ram, Aged About 22 Years, B/c Jat, R/o Bhooni, Nagaur, District Nagaur (Raj.).

----Petitioners Versus

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

2. The Superintendent Of Police, Nagaur (Raj.).

3. Station House Officer, P.s. Marot, Dist. Nagaur (Raj.).

4. Prithi Singh S/o Shri Chint Ram, B/c Choudhary, R/o Village Dreak Lahar, Tehsil Dehra, Bedoli, Kathog Dera Gopipur, Dist. Kangra (Himachal Pradesh)

----Respondents

For Petitioner(s) : Mr. Akash Goyal (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

14/01/2022

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

been filed by the petitioners with the following prayers :-

"It is, therefore, most humbly and respectfully prayed that this criminal misc. petition may kindly be allowed and;

(i) the respondents-authorities be directed to provide Police protection to the petitioners.

(ii) the respondent no.4 to 7 also be bound to they will be not interfere the peaceful life of the petitioners.

(iii) Such other and further order/orders as this Hon'ble Court may deems fit and proper in the facts

(2 of 2) [CRLMP-126/2022]

and circumstances of the present case and in the interest of justice."

Learned counsel for the petitioners has submitted that the

petitioners are major and they are living in live-in-relationship as

per their own free will, but their family members are annoyed with

their relationship 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, Nagaur

narrating their grievances.

It is expected that if any such representation is moved on

behalf of the petitioners, the Superintendent of Police, Nagaur

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

relationship of the petitioners and any observation 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 85-Arun/-

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