Rajasthan High Court
Sheela Vishnoi D/O Mohan Lal W/O ... vs State Of Rajasthan on 18 August, 2023
Bench: Uma Shanker Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1867/2023
1. Sheela Vishnoi D/o Mohan Lal W/o Suresh
Kumar, Aged About 27 Years, R/o Vishanu
Nagar, Bawarla, Sanchore, District Jalore,
Presently R/o 180, Bhagwati Nagar-I,
Kartarpura, Jaipur.
2. Suresh Kumar S/o Jay Ram, Aged About 28
Years, R/o Malwara, Jalore, Rajasthan.
Presently R/o 180, Bhagwati Nagar-I,
Kartarpura, Jaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary,
Department Of Home Affairs, And Justice,
Secretariat Rajasthan, Jaipur.
2. Commissioner Of Police, Jaipur.
3. Superintendent Of Police, Jalore.
4. Station House Officer, Police Station Sarwana,
District Sanchore.
5. Station House Officer, Police Station Mahesh
Nagar, Jaipur.
6. Mohan Lal S/o Dhuda Ram, R/o Vishanu
Nagar, Bawarla, Sanchore, District Jalore.
7. Sugani Devi W/o Mohan Lal, R/o Vishanu
Nagar, Bawarla, Sanchore, District Jalore.
8. Devendra Vishnoi S/o Mohan Lal, R/o Vishanu
Nagar, Bawarla, Sanchore, District Jalore.
9. Anil Vishnoi S/o Mohan Lal, R/o Vishanu
Nagar, Bawarla, Sanchore, District Jalore.
10. Savita W/o Dr. Ashok Vishnoi, R/o Village And
Post Karada, Tehsil Raniwara, District Jalore.
11. Dr. Ashok Vishnoi S/o Not Known, R/o Village
And Post Karada, Tehsil Raniwara, District
(Downloaded on 11/11/2023 at 07:17:46 PM)
(2 of 4) [CRLW-1867/2023]
Jalore.
12. Pramila W/o Narayan Vishnoi, R/o Vilage
Dhamana, Sanchore, District Jalore.
13. Narayan Vishnoi S/o Not Known, R/o Vilage
Dhamana, Sanchore, District Jalore.
----Respondents
For Petitioner(s) : Mr. Brajash Sharma, Adv.,
with Mr. Anand Sharma, Adv.
For : Mr. Prashant Sharma, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
18/08/2023
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.
(3 of 4) [CRLW-1867/2023]
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
Mahesh Nagar, Jaipur 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
Mahesh Nagar, Jaipur 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.
(4 of 4) [CRLW-1867/2023]
With these observations, this criminal writ
petition is disposed of.
(UMA SHANKER VYAS),J
DANISH USMANI /459
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