Rajasthan High Court
Ritu Bisht W/O Deepak Sharma D/O ... vs State Of Rajasthan on 3 August, 2023
Bench: Uma Shanker Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 875/2020
1. Ritu Bisht W/o Deepak Sharma D/o Pooran
Singh Bisht, Aged About 20 Years, Resident Of
Kakdighat, Suyalbadi, Suyal Bari, Nainital,
Uttarakhand, Presently Residing At E-22-A,
Near Pipleshwar Mahadev, Prem Nagar,
Jhotwara, Jaipur, Rajasthan.
2. Deepak Sharma S/o Shri Om Prakash
Sharma, Aged About 30 Years, Resident Of E-
22-A, Near Pipleshwar Mahadev, Prem Nagar,
Jhotwara, Jaipur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary,
Department Of Home Affairs And Justice,
Government Secretariat, Jaipur, Rajasthan.
2. Director General Of Police, Rajasthan, Police
Head Quarter, Lal Kothi, Tonk Road, Jaipur.
3. Commissioner Of Police, Police
Commissionerate Jaipur, Government Hostel,
M.i. Road, Jaipur, Raj.
4. S.h.o Police Station, Jhotwara, Jaipur City,
Raj.
5. Shri Pooran Singh Bisht S/o Shri Narayan
Singh, Resident Of Kakdighat, Suyalbadi,
Suyal Bari, Nainital, Uttarakhand.
6. Smt. Manju Shiradi W/o Shri Mayank Shiradi,
Resident Of Shirad, Near Chitokri Temple,
Almora, Uttatakhand.
----Respondents
For Petitioner(s) : Mr. Rakesh Prajapat, Adv., for
Mr. Akhilesh Kumar Pareek,
(2 of 3) [CRLMP-875/2020]
Adv.
For : Mr. C.G. Chopra, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
03/08/2023
The petitioners have preferred the present
criminal misc. petition under Section 482 Cr.P.C. for
issuance of necessary directions 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).
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.
He prays that adequate police protection be
provided to them.
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
(3 of 3) [CRLMP-875/2020]
perception about their life and liberty from their
relatives, they may move appropriate representation
before the Station House Officer (S.H.O.), Police
Station, Jhotwara, Jaipur City, Rajasthan indicating
their concern with the name(s) of probable
assailants.
If any such representation is moved by the
petitioners, the Station House Officer (S.H.O.), Police
Station, Jhotwara, Jaipur City, Rajasthan shall
consider the same and after analysing the factual
situation pass necessary orders or take action to
ward off any untoward incident.
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.
With these observations, this criminal misc.
petition is disposed of.
(UMA SHANKER VYAS),J
DANISH USMANI /245
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