Rajasthan High Court
Chanchal Chandrawat S/O Kuldeep ... 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. 1859/2023
1. Chanchal Chandrawat S/o Kuldeep Singh
Chandrawat, Aged About 24 Years, R/o 100
Ridhi Sidhi Nagar, Harnathpura, Kalwar Road,
Jaipur, Rajasthan.
2. Abhinandan Chhabra S/o Rajesh Kumar
Chabra, Aged About 21 Years, R/o Villa No. 41
B 253 Arcadia Greens Vaishali Estate, Gandhi
Path West, Jaipur, Rajasthan. (Both The
Petitioner At Present Residing At Plot No 4-A
Ram Nagar A, Kund Road, Jaisinghpura, Khor,
Jaipur, Rajasthan)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal
Secretary, Home Department, Government
Secretariat, Jaipur.
2. The Director General Of Police, Rajasthan,
Jaipur.
3. Superintendent Of Police, Jaisinghpura, Khor,
North, Jaipur, District Jaipur.
4. S.h.o., Police Station, Jaisingpur, Khor,
Rajasthan.
5. Aman Chandrawat S/o Kuldeep Singh
Chandrawat, R/o 42/43, Riddhi Siddhi Vatika
Near Dmart, Jaipur, Rajasthan.
6. Kuldeep Singh Chandrawat S/o Bajrang Singh
Chandrawat, R/o 42/43, Riddhi Siddhi Vatika
Near Dmart, Jaipur, Rajasthan.
7. Hemlata Kanwar W/o Kuldeep Singh
Chandrawat, R/o 42/43, Riddhi Siddhi Vatika
Near Dmart, Jaipur, Rajasthan.
8. Gopal Singh Rajawat S/o Man Singh Rajawat,
(Downloaded on 11/11/2023 at 07:17:43 PM)
(2 of 4) [CRLW-1859/2023]
R/o - Near Skit College, Ramnagriya Colony,
Jagatpura, (Raj.)
9. Uma Maheswer Singh Rajawat S/o Man Singh
Rajawat, R/o - Near Skit College, Ramnagriya
Colony, Jagatpura, (Raj.)
10. Bhupendra Singh Rajawat S/o Uma Maheswer
Singh Rajawat, R/o - Near Skit College,
Ramnagriya Colony, Jagatpura, (Raj.)
11. Nagendra Singh Rajawat S/o Uma Maheswer
Singh Rajawat, R/o - Near Skit College,
Ramnagriya Colony, Jagatpura, (Raj.)
12. Yuvraj Singh Rajawat S/o Gopal Singh
Rajawat, R/o - Near Skit College, Ramnagriya
Colony, Jagatpura, (Raj.)
13. Yograj Singh Rajawat S/o Gopal Singh
Rajawat, R/o - Near Skit College, Ramnagriya
Colony, Jagatpura, (Raj.)
14. Pradeep Singh Chandrawat S/o Bajrang Singh
Rajawat, R/o Gav Palri.
15. Rajesh Kumar Chhabra S/o Birbal Dass
Chhabra, R/o Villa No. 41 B 253 Arcadia
Greens Vaishali Estate, Gandhi Path West,
Jaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Vinod Badgujar, Adv.
For : Mr. Prashant Sharma, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
18/08/2023
(3 of 4) [CRLW-1859/2023]
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, Jaisinghpura,
Khor, North, Jaipur, District Jaipur indicating their
concern with the name(s) of probable assailants.
(4 of 4) [CRLW-1859/2023]
If any such representation is moved by the
petitioners, the Superintendent of Police,
Jaisinghpura, Khor, North, Jaipur, District 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.
With these observations, this criminal writ
petition is disposed of.
(UMA SHANKER VYAS),J
DANISH USMANI /455
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