Jyoti D/O Shri Mukesh Kumar W/O ... vs State Of Rajasthan
2023 Latest Caselaw 3759 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Writ Petition No. 1869/2023

1.    Jyoti D/o Shri Mukesh Kumar W/o Shri Rajpal,
      Aged About 21 Years, R/o Village Kanuka,
      Rewari, Haryana, Presently R/o Mainaki, Tehsil
      Tijara,district Alwar, Rajasthan.
2.    Rajpal S/o Dharamveer, Aged About 21 Years,
      R/o Mainaki, District Alwar, Rajasthan.
                                                      ----Petitioners
                             Versus
1.    State    Of     Rajasthan,         Through          Secretary,
      Department Of Home Affairs, And Justice,
      Secretariat Rajasthan, Jaipur.
2.    Superintendent Of Police, Bhiwadi.
3.    Station House Officer, Police Station Tijara,
      Police District Bhiwadi.
4.    Laxman      S/o     Kaptan,        R/o     Karwad       ,tehsil
      Kotkasim, District Alwar.
5.    Kaptan Singh S/o Daulatram, R/o Karwad,
      Tehsil Kotkasim, District Alwar.
6.    Mukesh S/o Ramchand, R/o Kanuka, District
      Rewari, Haryana.
7.    Vinod W/o         Mukesh,        R/o     Kanuka,       District
      Rewari, Haryana.
                                                ----Respondents

For Petitioner(s) : Mr. Sumer Singh Ola, Adv.

For                   : Mr. Prashant Sharma, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

18/08/2023

(2 of 3) [CRLW-1869/2023]

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 Station House Officer, Police Station

Tijara, Police District Bhiwadi indicating their concern

with the name(s) of probable assailants.

(3 of 3) [CRLW-1869/2023]

If any such representation is moved by the

petitioners, the Station House Officer, Police Station

Tijara, Police District Bhiwadi 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 /461

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