Sakuntla vs State Of Rajasthan
2022 Latest Caselaw 832 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 162/2022

1. Sakuntla D/o Shri Bhani Ram, Aged About 20 Years, W/o Pawan Kumar, B/c Megwal Jasana, Teh - Nohar, Dist. - Hanumangarh, Rajasthan.

2. Pawan Kumar S/o Shri Jugla, Aged About 31 Years, B/c Megwal, R/o Village Jasana, Teh - Nohar, Dist - Hanumangarh, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Sho, Nohar Police Station, Hanumangarh.

3. Superintendent Of Police, District Hanumangarh.

4. Shri Bhani Ram S/o Shri Roop Ram, B/c Megwal, R/o Village - Kharisurera, Teh - Elanabad, Dist. - Sirsa, Haryana.

----Respondents

For Petitioner(s) : Mr. Manoj Chotia (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

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 humbly and respectfully prayed that this misc. petition may kindly be allowed the respondent police authorities may kindly be directed to provide appropriate protection to the petitioners to protect their life and liberty and the respondents No.4 and their other aides may kindly be restrained from interfering in the matrimonial life of the petitioners.

Any other appropriate order or direction which this Hon'ble Court may deem fit and proper may kindly be passed in favour of the petitioners."

(2 of 2) [CRLMP-162/2022]

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, Hanumangarh narrating their grievance. It is expected

that if any such representation is moved on behalf of the

petitioners, the Superintendent of Police, Hanumangarh 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 35-Arun/-

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