Rajasthan High Court - Jodhpur
Sundar Gayari vs State Of Rajasthan on 14 January, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 47/2022
1. Sundar Gayari D/o Chamna Ji, Aged About 22 Years, R/o
Near Tulsidas Saray, Gudali, District Udaipur (Rajasthan)
2. Lalit Gayari S/o Mangi Gayari, Aged About 25 Years, R/o
435, South Sunder Bas, District Udaipur (Rajasthan)
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Superintendent Of Police, Udaipur.
3. Station House Officer, Police Station Dabok, District
Udaipur, Rajasthan.
4. Shankar Lal Gayari S/o Lehri Lal, R/o Gameti Basti,
Sinhada, Girva, District Udaipur.
5. Chamna S/o Shri Udai Lal Gayari, R/o Near Tulsidas
Saray, Gudali, District Udaipur (Rajasthan)
----Respondents
For Petitioner(s) : Mr. Girish Sankhala (through VC)
For Respondent(s) : Mr. Mukhtiyar Khan, 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 respectfully prayed that this
Misc. Petition may kindly be allowed and:-
i. the respondents authorities be directed to provide
police protection to the petitioners and may kindly be
directed to Superintending of Police Udaipur to provide
adequate security to the petitioners and their faimily
members.
ii. If any FIR is lodged against the petitioners by the
family members of the petitioner no. 1 and other
family members the official respondents be directed to
given notice to the petitioners before taking any
action on the said FIR and thy be further restrained
from taking any coercive action against the
petitioners.
iii. Such other and further order/orders as this Hon'ble
Court may deems fit and proper in the facts and
(2 of 2) [CRLMP-47/2022]
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, Udaipur
narrating their grievances.
It is expected that if any such representation is moved on
behalf of the petitioners, the Superintendent of Police, Udaipur
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
42-mohit/-
Powered by TCPDF (www.tcpdf.org)
