Sonu Kumari vs State Of Rajasthan
2022 Latest Caselaw 831 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 166/2022

1. Sonu Kumari D/o Shri Madan Lal, Aged About 19 Years, B/c Balai, W/o Shri Hukma Ram, R/o Village Nalot, Tehsil Nawa, District Nagour.

2. Hukma Ram S/o Shri Arjun Ram, Aged About 27 Years, B/c Jat, R/o Village Raghunath Pura, Tehsil Nawa, District Nagour.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Nagour.

3. Sho, Police Station Chitawa, District Nagour.

----Respondents

For Petitioner(s) : Mr. M.R. Chodhary (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP Ms. Sonu Kumar, Mr. Hukma Ram, petitioners (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/01/2022

This criminal misc. petition 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 the respondents may kindly be directed to provide adequate police protection and to ensure the safety of the petitioners, in the interest of substantial justice.

Any other appropriate orders which this Hon'ble Court deems just and proper in the fact and circumstances of the case may kindly be passed in favour of the petitioners."

(2 of 2) [CRLMP-166/2022]

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, Nagaur narrating their grievance. 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 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 is

disposed of.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 79-Arun/-

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