Manju Mahala Wife Of Sh. Pramendra ... vs State Of Rajasthan ...
2023 Latest Caselaw 5712 Raj/2

[2023:RJ-JP:27657]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 2218/2023

1.     Manju Mahala Wife Of Sh. Pramendra Singh
       Kudi, Daughter Of Sh. Nand Lal, Aged About
       23 Years, Residence Of Ward No. 2, Shyam
       Nagar Pachar, Police Station Dataramgarh
       District Sikar, At Present Residence Of Samota
       Ki     Dhani,          Chainpura,           Police       Station
       Dataramgarh, District Sikar (Raj).
2.     Pramendra Singh Kudi Son Of Sh. Suwa Lal
       Kudi, Aged About 28 Years, Residence Of
       Samota Ki Dhani, Chainpura, Police Station
       Dataramgarh, District Sikar (Raj).
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     The Superintendent Of Police, District Sikar
       (Raj).
3.     The Sho, Police Station Dataramgarh, District
       Sikar (Raj).
4.     Nand Lal Son Of Sh. Pitha Ram, Residence Of
       Ward No. 2, Shyam Nagar Pachar, Police
       Station Dataramgarh District Sikar (Raj).
                                                   ----Respondents

For Petitioner(s) : Mr. B.R. Choudhary, Adv.

For                      : Mr. Bhawani Shankar Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

07/10/2023

[2023:RJ-JP:27657] (2 of 3) [CRLW-2218/2023]

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, District Sikar

(Rajasthan) indicating their concern with the name(s)

of probable assailants.

[2023:RJ-JP:27657] (3 of 3) [CRLW-2218/2023]

If any such representation is moved by the

petitioners, the Superintendent of Police, District

Sikar (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 /304

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