Rajasthan High Court
Neetu Sharma D/O Shri Lal Chand ... vs State Of Rajasthan ... on 18 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:30422]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 2271/2023
1. Neetu Sharma D/o Shri Lal Chand Sharma
W/o Shri Pushpendar Sharma, Aged About 25
Years, R/o Ward No. 9 Sharma Mohalla Papri
Sothana Jaipur Rajasthan At Present Residing
At Teli Mohalla Mahwa Mandawar Singh Dausa
Rajasthan.
2. Pushpendar Sharma S/o Shiv Shankar
Sharma, Aged About 24 Years, R/o Teli
Mohalla Mahwa Mandawar Singh Dausa
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. The Director General Of Police, Jaipur.
3. Superintendent Of Police, District Dausa, Raj.
4. Superintendent Of Police, District Kotputli,
Raj.
5. Station House Officer, Police Station Mahwa,
District Dausa, Rajasthan.
6. Station House Officer, Police Station
Viratnagar, District Kotputli, Rajasthan.
7. Lal Chand S/o Shri Matadeen, Aged About 50
Years, R/o Ward No. 9 Sharma Mohalla Papri
Sothana Viratnagar District Kotputli Rajasthan
8. Sushila Devi W/o Lal Chand, Aged About 48
Years, R/o Ward No. 9 Sharma Mohalla Papri
Sothana Viratnagar District Kotputli Rajasthan
9. Abhishek Sharma S/o Lal Chand, Aged About
23 Years, R/o Ward No. 9 Sharma Mohalla
Papri Sothana Viratnagar District Kotputli
Rajasthan
10. Mukesh S/o Gulab Cahand, Aged About 48
(Downloaded on 11/11/2023 at 08:54:23 PM)
[2023:RJ-JP:30422] (2 of 3) [CRLW-2271/2023]
Years, R/o Sagar City Colony Viratnagar
District Kotputli Rajasthan.
----Respondents
For Petitioner(s) : Mr. Sumer Chand Sharma,
Adv.
For : Mr. Bhawani Shankar Sharma,
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
[2023:RJ-JP:30422] (3 of 3) [CRLW-2271/2023]
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 Dausa,
Rajasthan indicating their concern with the name(s)
of probable assailants.
If any such representation is moved by the
petitioners, the Superintendent of Police, 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 /609
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