Rekha vs State Of Rajasthan
2022 Latest Caselaw 833 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 91/2022

1. Rekha D/o Madan Lal, Aged About 22 Years, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

2. Sunil Kumar S/o Kishna Ram, Aged About 31 Years, Silanwad, Dist. Nagaur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Nagaur.

3. Sho, P.s. Ladnun, Dist. Nagaur.

4. Madan Lal S/o Lt. Bherubhagat, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

5. Damodar S/o Madan Lal, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

6. Ramesh S/o Madan Lal, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

7. Dinesh S/o Madan Lal, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

8. Manish S/o Madan Lal, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

9. Sonu S/o Madan Lal, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

10. Praveen S/o Madan Lal, Dhariwalo Ka Mohalla, Khatu Khurd, Choti Khatu, Dist. Nagaur.

----Respondents

For Petitioner(s) : Mr. Abhijeet Sharma (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP Ms. Rekha, Mr. Sunil Kumar, petitioners (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/01/2022

(2 of 3) [CRLMP-91/2022]

This criminal misc. petition has been filed by the petitioners

with the following prayers :-

"It is, therefore, most humbly and respectfully prayed :-

This misc. criminal petition of the petitioner may very kindly be allowed authorities may be directed to provide police protection to the petitioners and may also be directed to restrain private respondent from infringement upon the life and personal.

By an appropriate order or direction, the respondents authorities may be directed to restrain private respondents to harass, threaten or commit any act of violence against 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, 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.

(3 of 3) [CRLMP-91/2022]

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 76-Arun/-

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