Rajasthan High Court
Simran D/O Vimal Prakash vs State Of Rajasthan ... on 16 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:29635]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 2315/2023
1. Simran D/o Vimal Prakash, Aged About 23
Years, R/o Raigro Ka Mohalla, Tejaji Mandir Ke
Pass, Sambhar Lake, Ameepura, Jaipur. At
Present R/o- Chandsen, Tehsil Lalsot, District
Dausa (Raj.).
2. Chetan Sharma S/o Ved Prakash Sharma,
Aged About 21 Years, R/o-Chandsen, Tehsil
Lalsot, District Dausa (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Sectretary,
Department Of Home Affairs, And Justice,
Secretariat Raj. Jaipur.
2. The Comiisssioner Of Police, Jaipur, Jaipur
Police, Government Circle, M. I. Road, Jaipur.
Raj.
3. The Suprintendent Of Police, Jaipur Rural,
Jaipur, Rajasthan.
4. Station House Officer, Police Station Sambhar,
, Jaipur Rural, Raj.
5. Station House Officer, Police Station - Lalsot,
Tehsil - Lalsot, District - Dausa (Raj.).
6. Vimal Prakash Solanki S/o Shri Shital Giri,
Aged About 56 Years, R/o- Raigro Ka Mohalla,
Tejaji Mandir Ke Pass, Sambhar Lake,
Ameepura, Jaipur.
7. Ganga Devi W/o Vimal Prakash Solanki, Aged
About 52 Years, R/o- Raigro Ka Mohalla, Tejaji
Mandir Ke Pass, Sambhar Lake, Ameepura,
Jaipur.
8. Nanag Ram S/o Mukut Lal, Aged About 54
Years, R/o - Raigro Ka Mohalla, Tejaji Mandir
Ke Pass, Sambhar Lake, Ameepura, Jaipur
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[2023:RJ-JP:29635] (2 of 3) [CRLW-2315/2023]
----Respondents
For Petitioner(s) : Mr. Ghanshyam Dass, 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
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
[2023:RJ-JP:29635] (3 of 3) [CRLW-2315/2023]
petitioners are having any apprehension or threat
perception about their life and liberty from their
relatives, they may move appropriate representation
before the Station House Officer, Police Station
Lalsot, Tehsil Lalsot, District Dausa (Rajasthan)
indicating their concern with the name(s) of probable
assailants.
If any such representation is moved by the
petitioners, the Station House Officer, Police Station
Lalsot, Tehsil Lalsot, District Dausa (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 /581
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