Sharda vs State Of Rajasthan
2022 Latest Caselaw 8142 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3597/2022

1. Sharda W/o Ashok Rar D/o Bhanwara Ram Saran, Aged About 20 Years, R/o Vill. Barani Gogelao Dist. Nagaour Raj.

2. Ashok Rar S/o Dungar Ram, Aged About 25 Years, R/o Raro Ki Dhaniya Chuntisara Dist. Nagaour Raj.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary Dept. Of Home Affairs Govt. Of Raj. Jaipur

2. Inspector General Of Police Jodhpur Range, Ajmer

3. Superintendent Of Police, Distt. Nagaour

4. The S.h.o., Ps Sadar Dist. Nagaour Raj.

5. Birma Ram S/o Bhanwara Ram (Brother), R/o Vill. Barani Gogelao Dist. Nagaour Raj.

6. Parsa Ram S/o Ramchandra Ji Saran (Uncle), R/o Vill.

Barani Gogelao Dist. Nagaour Raj.

7. Ashok S/o Parasa Ram Saran (Cousin Brother), R/o Vill.

Barani Gogelao Dist. Nagaour Raj.

8. Uda Ram S/o Lalu Ram, R/o Vill. Alay Dist. Nagaour Raj.

9. Suresh S/o Uda Ram, R/o Vill. Alay Dist. Nagaour Raj.

----Respondents

For Petitioner(s) : Mr. Mahaveer Singh For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

13/06/2022

This criminal misc. petition has been filed by the petitioners

with the following prayers :-

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"It is therefore, most respectfully prayed that this criminal misc. Petition may kindly be allowed and the authorities may kindly be directed to provide police protection to the petitioners and may also be directed to restrain the private respondents from infringing upon lthe life and liberty of the petitioners by themselves or through any other persons and restrain them to do any act of violence like abducting or causing any damage to the petitioner. That the respondents authorities may also kindly be directed to restrain the private respondents not harass, threaten or commit any act of violence against the petitioners That the respondents authorities may also be directed to take appropriate action against the private respondents. Any other relief which Hon'ble court deems just and proper may kindly be granted in favour of the petitioners. humbly and respectfully prayed that this civil writ petition may kindly be allowed and;

Learned counsel for the petitioners submits that the

petitioners are major and as per their own will have married to

each other but the family members of the petitioner No.1 are not

in agreement and annoyed with their marriage and has 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

life 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

(3 of 3) [CRLMP-3597/2022]

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 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.

(KULDEEP MATHUR), VJ 130-Taruna/-

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