Rajasthan High Court
Muskan D/O Aasu Khan W/O Prince vs State Of Rajasthan ... on 7 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:27550]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No.
2974/2021
1. Muskan D/o Aasu Khan W/o Prince, Aged
About 19 Years, R/o Shri Ram Nagar Colony
Village Desoola At Present R/o Krishna Colony
Dairy Village Desoola Tehsil And District Alwar
Rajasthan
2. Prince S/o Ashok Kumar, Aged About 25
Years, R/o Krishna Colony Dairy Village
Desoola Tehsil And District Alwar Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary
Department Of Home Affairs And Justice
Secretariat Rajasthan Jaipur
2. Superintendent Of Police, Alwar
3. The Station House Officer, Police Station M.i.a.
(Udhyog Nagar) District Alwar Rajasthan
4. Aasu Khan S/o Abhay Singh (Father Of
Petitioner No. 1), R/o Shri Ram Colony Village
Desoola Tehsil And District Alwar
5. Janni W/o Aasu Khan (Mother), R/o Shri Ram
Colony Village Desoola Tehsil And District
Alwar
6. Idrish S/o Abhay Singh, R/o Shri Ram Colony
Village Desoola Tehsil And District Alwar
7. Nazir S/o Rahmat Khan, R/o Shri Ram Colony
Village Desoola Tehsil And District Alwar
8. Mosam S/o Rahmat Khan, R/o Shri Ram
Colony Village Desoola Tehsil And District
Alwar
9. Vaseem S/o Jamalu, R/o Shri Ram Colony
Village Desoola Tehsil And District Alwar
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[2023:RJ-JP:27550] (2 of 4) [CRLMP-2974/2021]
10. Sahun S/o Chajju, R/o Shri Ram Colony
Village Desoola Tehsil And District Alwar
11. Israil S/o Fajru, R/o Lala Ka Bas Village
Ghegoli Dist. Alwar
12. Fateh Khan S/o Fajru, R/o Lala Ka Bas Village
Ghegoli Dist. Alwar
----Respondents
For Petitioner(s) : Mr. Aslam S. Khan, Adv.
For : Mr. Ganesh Saini, P.P.
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
07/10/2023
The petitioners have preferred the present
petition under Section 482 Cr.P.C. 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.
[2023:RJ-JP:27550] (3 of 4) [CRLMP-2974/2021]
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, Alwar indicating
their concern with the name(s) of probable
assailants.
If any such representation is moved by the
petitioners, the Superintendent of Police, Alwar 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 misc.
petition is disposed of.
[2023:RJ-JP:27550] (4 of 4) [CRLMP-2974/2021]
The stay application also stands disposed of
accordingly.
(UMA SHANKER VYAS),J
DANISH USMANI /137
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