Rajasthan High Court
Smt. Jyoti Kumari Daughter Of Shri ... vs State Of Rajasthan on 22 August, 2023
Bench: Uma Shanker Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1891/2023
1. Smt. Jyoti Kumari Daughter Of Shri Puran
Chand, Wife Of Shri Anil Kumar, Aged About
28 Years, Resident Of Brij Nagar Colony,
Achhanera Road, Bharatpur (Raj).
2. Anil Kumar Son Of Shri Naresh Babu, Aged
About 29 Years, Resident Of Achnera Road,
Brij Nagar Colony, Bharatpur (Raj).
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. The Director General Of Police, Police Head
Quarter , Lal Kothi, Jaipur (Raj).
3. Superintendent Of Police, Bharatpur (Raj).
4. The Station House Officer, Police Station
Mathuragate, District Bharatpur (Raj).
5. Puran Chand Son Of Late Shri Manak Chand,
Resident Of Brij Nagar Colony, Achhanera
Road, Bharatpur (Raj).
6. Laxmi Devi Wife Of Shri Puran Chand,
Resident Of Brij Nagar Colony, Achhanera
Road, Bharatpur (Raj).
7. Arun Sharma Son Of Shri Puran Chand,
Resident Of Brij Nagar Colony, Achhanera
Road, Bharatpur (Raj).
8. Purnima Sharma Wife Of Shri Arun Sharma,
Resident Of Brij Nagar Colony, Achhanera
Road, Bharatpur (Raj).
9. Tarun Sharma Son Of Shri Puran Chand,
Resident Of Brij Nagar Colony, Achhanera
Road, Bharatpur (Raj).
10. Punam Sharma Wife Of Shri Tarun Sharma,
Resident Of Brij Nagar Colony, Achhanera
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Road, Bharatpur (Raj).
11. Suresh Chand Son Of Late Shri Manak Chand,
Resident Of Village Veerthala, Tehsil Nagar,
District Bharatpur (Raj).
12. Kesar Devi Wife Of Shri Suresh Chand
Sharma, Resident Of Village Veerthala, Tehsil
Nagar, District Bharatpur (Raj).
13. Mukesh Sharma Son Of Shri Suresh Chand
Sharma, Resident Of Village Veerthala, Tehsil
Nagar, District Bharatpur (Raj).
14. Devendra Sharma Son Of Shri Suresh Chand
Sharma, Resident Of Village Veerthala, Tehsil
Nagar, District Bharatpur (Raj).
15. Naresh Babu Son Of Late Shri Ramjilal,
Resident Of Achnera Road, Brij Nagar Colony,
Bharatpur (Raj).
16. Smt. Kamal Lata Wife Of Shri Naresh Babu,
Resident Of Achnera Road, Brij Nagar Colony,
Bharatpur (Raj).
----Respondents
For Petitioner(s) : Mr. Amitabh Jatav, Adv.
For : Mr. Bhawani Shanker Sharma,
Respondent(s) P.P.
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
22/08/2023
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
(3 of 4) [CRLW-1891/2023]
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, Bharatpur
(Rajasthan) indicating their concern with the name(s)
of probable assailants.
If any such representation is moved by the
petitioners, the Superintendent of Police, Bharatpur
(Rajasthan) shall consider the same and after
(4 of 4) [CRLW-1891/2023]
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.
The stay application also stands disposed of
accordingly.
(UMA SHANKER VYAS),J
DANISH USMANI /285
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