Lalta Meena Wife Of Shri Amit Kumar ... vs State Of Rajasthan ...
2023 Latest Caselaw 6043 Raj/2

[2023:RJ-JP:29636]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 2316/2023

1.     Lalta Meena Wife Of Shri Amit Kumar Meena
       D/o Shri Kishori Lal Meena, Aged About 28
       Years,     Resident          Of    Thekdeen         Balloopura,
       Alwar,        Rajasthan,          Presently        Residing   At
       Jhalatala,          Tehsil        Lakshmangarh,           Alwar,
       Rajasthan.
2.     Amit     Kumar         Meena        S/o     Shri      Ramniwas
       Meena, Aged About 22 Years, Resident Of
       Jhaalatala, Tehsil Lakshmangarh, Distt. Alwar,
       Rajasthan.
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through Secretary, Home
       Department, Government Secretariat, Jaipur.
2.     Director General Of Police, Rajasthan, Jaipur,
       Phq, Lalkothi, Jaipur.
3.     Superintendent Of Police, Alwar, Distt. Alwar.
4.     Station House Officer, Police Station Rajgarh,
       Distt. Alwar, Rajasthan.
                                                   ----Respondents

For Petitioner(s) : Mr. Prakash Chand Choudhary, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

16/10/2023

The petitioners have preferred the present writ

petition under Article 226 of the Constitution of India

for issuance of necessary directions to the

[2023:RJ-JP:29636] (2 of 3) [CRLW-2316/2023]

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, Alwar, Distt.

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, Distt.

Alwar shall consider the same and after analysing the

[2023:RJ-JP:29636] (3 of 3) [CRLW-2316/2023]

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 /582

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