Rajasthan High Court
Lalita Yadav D/O Sh. Braj Mohan ... vs State Of Rajasthan ... on 5 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:26913]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 2204/2023
1. Lalita Yadav D/o Sh. Braj Mohan Yadav, R/o
Village Dahra, Tehsil Thanagazi, District Alwar,
Raj.
2. Man Mohan Yadav S/o Sh. Baluram Yadav, R/o
Garh Basai, District Alwar, Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary
Department Of Home Affairs And Justice,
Secretariat Rajasthan Jaipur.
2. The Director General Of Police, Jaipur,
Rajasthan
3. Superintendent Of Police Alwar, District Alwar,
Rajasthan
4. Station House Officer, Police Station
Thanagazi, Dist. Alwar, Rajasthan.
5. Brij Mohan Yadav S/o Sh. Umrao Yadav, R/o
Dehra, Tehsil Thanagazi, District Alwar, Raj.
6. Mohan Yadav S/o Sh. Arjun Ram, R/o
Kishorepura, P.s. Ajeet Garh Distrit Neem Ka
Thana, Raj.
7. Chittar Yadav S/o Sh. Mothu Ram Yadav, R/o
Govadi, Tehsil Thanagazi, Dist. Alwar, Raj.
8. Arjun Ram, R/o Chapda, P.s. Ajeetgarg,
District Neem Ka Thana, Raj.
----Respondents
For Petitioner(s) : Mr. Nikhil Saini, Adv.
For : Mr. Bhawani Shankar Sharma,
Respondent(s) P.P.
[2023:RJ-JP:26913] (2 of 3) [CRLW-2204/2023]
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
05/10/2023
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
[2023:RJ-JP:26913] (3 of 3) [CRLW-2204/2023]
before the Superintendent of Police Alwar, District
Alwar, Rajasthan indicating their concern with the
name(s) of probable assailants.
If any such representation is moved by the
petitioners, the Superintendent of Police Alwar,
District Alwar, 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.
The stay application also stands disposed of
accordingly.
(UMA SHANKER VYAS),J
DANISH USMANI /576
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