Meru Shikha W/O Shri Kartik ... vs State Of Rajasthan
2023 Latest Caselaw 3154 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Writ Petition No. 1736/2023

1.   Meru Shikha W/o Shri Kartik Choudhary, Aged
     About 28 Years, Presently Residing At Plot No.
     25, Flat No. 202, Krishi Anusandhan Nagar,
     Sanganer, Jaipur (Raj).
2.   Kartik Choudhary S/o Shri Manoj Choudhary,
     Aged About 27 Years, R/o Plot No. 25, Flat
     No. 202, Krishi Anusandhan Nagar, Sanganer,
     Jaipur (Raj).
                                                     ----Petitioners
                            Versus
1.   State     Of       Rajasthan,           Through             Public
     Prosecutor.
2.   Commissioner               Of           Police,             Police
     Commissionerate, Jaipur.
3.   Deputy      Commissioner             Of         Police,     Police
     Commissionerate , Jaipur (East), Jaipur.
4.   Station     House         Officer,        Police          Station-
     Sanganer, Jaipur (Raj).
5.   Station House Officer, Police Station- Pratap
     Nagar, Jaipur (Raj).
6.   Shri Vinod Meena S/o Shri Babulal Meena, R/o
     33, Printers Nagar,-2, Behind Ganga Garden,
     Tonk Road, Sanganer, Ps. Sanganer, Jaipur.
7.   Smt. Kamla Meena W/o Shri Vinod Meena,
     R/o 33, Printers Nagar,-2, Behind Ganga
     Garden, Tonk Road, Sanganer, Ps. Sanganer,
     Jaipur.
8.   Shri Virat Raj Meena S/o Shri Vinod Meena,
     R/o 33, Printers Nagar,-2, Behind Ganga
     Garden, Tonk Road, Sanganer, Ps. Sanganer,
     Jaipur.
9.   Shri Ratandeep Meena S/o Shri Dilprakash



         (Downloaded on 11/11/2023 at 06:54:08 PM)
                               (2 of 3)                 [CRLW-1736/2023]


       Meena, R/o B-5, Shiv Colony, Behind Shyam
       Guest House, Sanganer, P.s. Sanganer, Jaipur.
                                                 ----Respondents

For Petitioner(s) : Mr. Dinesh Bishnoi, Adv.

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

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

04/08/2023

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

(3 of 3) [CRLW-1736/2023]

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 Station House Officer, Police Station-

Sanganer, Jaipur (Rajasthan) indicating their concern

with the name(s) of probable assailants.

If any such representation is moved by the

petitioners, the Station House Officer, Police Station-

Sanganer, Jaipur (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 /437

Powered by TCPDF (www.tcpdf.org)