Laxmi D/O Shri Ramjilal W/O Vinod ... vs State Of Rajasthan ...
2023 Latest Caselaw 6143 Raj/2

[2023:RJ-JP:30506]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 2348/2023

1.     Laxmi D/o Shri Ramjilal W/o Vinod Kumar
       Veshnav, Aged About 21 Years, R/o Doongri
       Sawaimadhopur              Rajasthan         Presentaly         R/o
       With Her Husband At Bara Gahnoli Chak No-
       02 Sawai-Madhopur Rajasthan
2.     Vinod Kumar Veshnav S/o Shri Purushotam,
       Aged About 31 Years, R/o Barh Gahnoli Chak
       No.02 Sawai-Madhopur Rajasthan
                                                         ----Petitioners
                                 Versus
1.     State Of Rajasthan, Through P.p
2.     The     Director        General         Of        Police,    Police
       Headquarter, Lalkothi, Jaipur
3.     The      Superintendent              Of      Police,        Sawai-
       Madhopur Rajasthan
4.     The      Superintendent             Of       Police,        District
       Gangapurcity Rajasthan
5.     S.h.o         Police      Station         Kundera,          District
       Sawaimadhopur Rajasthan
6.     Smt. Manbhar Devi W/o Lt . Shri Ramjilal
       Vaishnav, Aged About 60 Years, R/o Village
       Doongari         Police     Station        Kundera          District
       Sawai-Madhopur Rajasthan
7.     Jitendra Vaishnav S/o Lt. Shri Ramjilal, Aged
       About 23 Years, R/o Village Doongari Police
       Station        Kundera       District        Sawai-Madhopur
       Rajasthan
                                                    ----Respondents

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv.

For                      : Mr. Bhawani Shankar Sharma,





 [2023:RJ-JP:30506]              (2 of 3)                 [CRLW-2348/2023]


Respondent(s)                P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

18/10/2023

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

[2023:RJ-JP:30506] (3 of 3) [CRLW-2348/2023]

perception about their life and liberty from their

relatives, they may move appropriate representation

before the Superintendent of Police, Sawai-Madhopur

Rajasthan indicating their concern with the name(s)

of probable assailants.

If any such representation is moved by the

petitioners, the Superintendent of Police, Sawai-

Madhopur 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 /614

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