Herbal Meena vs State Of Rajasthan
2022 Latest Caselaw 3888 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1075/2022

1. Herbal Meena W/o Rahul Purohit, Aged About 26 Years, D/o Shri Prahlad Ji Meena, B/c Meena, R/o 16/55-A, B.s.n.l. Circle, Engineering College, Kota (Raj.) . At Present Residing At 67 B Dev Kanya Mahavidhyala, Near Cisf Link Road, Patel Nagar, Deoli, Dist. Kota.

2. Rahul Purohit S/o Amarnarayan Purohit, Aged About 22 Years, B/c Brahman, R/o Sunaro Ki Ghati, Sarafa Bazar, Jodhpur (Rajasthan). At Present Resident At 67-B Shantipriy Nagar, Devnagar, Jodhpur.

----Petitioners Versus

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

2. Deputy Commissioner Of Police West, Jodhpur.

3. Deputy Commissioner Of Police, Kota.

4. Sho, Police Station Devnagar, Kota.

5. Sho, Police Station, Deoli, Kota.

6. Shri Prahlad Meena S/o Shri Moti Lal Meena, Aged About 65 Years, R/o 16/55-A, B.s.n.l. Circle, Engineering College, Kota (Raj.) . At Present Residing At 67 B Dev Kanya Mahavidhyala, Near Cisf Link Road, Patel Nagar, Deoli (Kota).

7. Kuldeep Meena S/o Shri Prahlad Meena, Aged About 65 Years, R/o 16/55-A, B.s.n.l. Circle, Engineering College, Kota (Raj.) . At Present Residing At 67 B Dev Kanya Mahavidhyala, Near Cisf Link Road, Patel Nagar, Deoli (Kota).

8. Tarun Mittal S/o Mohan Lal Mittal, Aged About 45 Years, R/o Shri Ram Vatika, Nivaru Road, Jaipur.

----Respondents

For Petitioner(s) : Mr. Rishabh Handa For Respondent(s) : Mr. Mahipal Bishnoi,PP

JUSTICE DINESH MEHTA

Judgment / Order

11/03/2022

1. The petitioners have preferred the present misc. petition

under Section 482 of the Code for issuance of necessary directions

(2 of 3) [CRLMP-1075/2022]

to the respondent authorities to provide adequate security and

protection to them, as they are facing grave threat of life and

liberty at the hands of private respondent(s).

2. Learned counsel for the petitioners submits that the

petitioners are of major age and they solemnized their marriage of

their own free will. However, their family members are not

agreeable to their marriage and have threatened them of dire

consequences.

3. He prays that adequate police protection be provided to

them.

4. Though no specific instance or imminent threat has been

pleaded but considering the submissions made by learned counsel

for the petitioners and having regard to the facts and

circumstances of the case, this Court is of the opinion that if the

petitioners are having any apprehension or threat perception

about their life and liberty from their relatives, they may move

appropriate representation before the Deputy Commissioner of

Police West, Jodhpur indicating their concern with the name(s) of

probable assailants.

5. If any such representation is moved by the petitioners, the

Deputy Commissioner of Police West, Jodhpur shall consider the

same and after analysing the factual situation pass necessary

orders or take action to ward off any untoward incident.

6. It is hereby clarified that this order may not be construed to

be a validation of petitioners' marriage and proof of their age. Any

observation made herein shall not affect any criminal or civil

proceedings initiated against the petitioners, at the instance of

their relatives.

(3 of 3) [CRLMP-1075/2022]

7. With these observations, this criminal misc. petition is

disposed of.

(DINESH MEHTA),J 73-akansha/-

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