Laxmi Kumari D/O Ranjeet W/O ... vs State Of Rajasthan
2023 Latest Caselaw 3153 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Writ Petition No. 1557/2023

1.    Laxmi      Kumari        D/o      Ranjeet         W/o    Krishan
      Kumar, Aged About 21 Years, R/o House No.
      Df 351, Shiv Sharda Colony, Ballabgarh,
      Faridabad, Haryana-121004.
2.    Krishan Kumar S/o Vijendra Kumar, Aged
      About       24      Years,       R/o       Ward         No.   11,
      Ramnathpura Bhobia, Chirawa, Jhunjhunu,
      Rajasthan.
                                                        ----Petitioners
                               Versus
1.    State Of Rajasthan, Through P.p.
2.    The     Principal        Secretary,         Department        Of
      Homes, Secretariat, Jaipur.
3.    The Superintendent Of Police, Jhunjhunu,
      District Jhunjhunu, Rajasthan.
4.    The Station House Officer, Police Station,
      Pilani, District Jhunjhunu, Rajasthan.
5.    Ranjeet S/o Suresh, House No. Df 351, Shiv
      Sharda         Colony,         Ballabgarh,           Faridabad,
      Haryana-121004.
6.    Amit S/o Ranjeet, House No. Df 351, Shiv
      Sharda         Colony,         Ballabgarh,           Faridabad,
      Haryana-121004.
                                                  ----Respondents

For Petitioner(s) : Mr. Vikas Yadav, Adv.

For                     : Mr. Mahendra Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

04/08/2023

(2 of 3) [CRLW-1557/2023]

The petitioners have preferred the present writ

petition under Article 226 of the Constitution of India

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

perception about their life and liberty from their

relatives, they may move appropriate representation

before the Superintendent of Police, Jhunjhunu,

District Jhunjhunu, Rajasthan indicating their concern

with the name(s) of probable assailants.

(3 of 3) [CRLW-1557/2023]

If any such representation is moved by the

petitioners, the Superintendent of Police, Jhunjhunu,

District Jhunjhunu, 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 writ

petition is disposed of.

(UMA SHANKER VYAS),J

DANISH USMANI /429

Powered by TCPDF (www.tcpdf.org)