Rajasthan High Court
Alka Kumari D/O Raghuveer Singh vs State Of Rajasthan ... on 18 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:30416]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 2008/2023
1. Alka Kumari D/o Raghuveer Singh, Aged
About 21 Years, R/o Behind Bhagwati
Marriage Home, Ramgarh, District Dausa.
2. Jeetender Bairwa S/o Chetram Bairwa, Aged
About 24 Years, R/o Dungri Ka Bas, Ukeri,
District Alwar (Rajasthan).
----Petitioners
Versus
1. State Of Rajasthan, Through Public
Prosecutor.
2. The Director General Of Police, Rajasthan,
Jaipur.
3. The Superintendent Of Police, Alwar.
4. The Superintendent Of Police, Dausa.
5. The Station House Officer, Police Station
Mahwa, District Dausa.
6. The Station House Officer, Police Station
Mandwar, District Dausa.
7. Raghuveer Singh S/o Namoli, Residing At
Police Station Mahwa, Tehsil Mahwa, District
Dausa.
8. Mamta W/o Raghuveer Singh, Residing At
Police Station Mahwa, Tehsil Mahwa, District
Dausa.
9. Yogesh Kumar S/o Raghuveer Singh, Residing
At Police Station Mahwa, Tehsil Mahwa,
District Dausa.
10. Sonu Kumar S/o Jal Singh, Residing At Tehsil
Veir, District Bharatpur (Rajasthan).
11. Monu S/o Jal Singh, Residing At Tehsil Veir,
District Bharatpur (Rajasthan).
(Downloaded on 11/11/2023 at 08:54:22 PM)
[2023:RJ-JP:30416] (2 of 3) [CRLW-2008/2023]
12. Dilip S/o Ramavtar, Residing At Tehsil
Vaijupada, District Dausa (Rajasthan).
13. Dinesh S/o Chuttan, Residing At Tehsil
Vaijupada, District Dausa (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Suresh Kumar, 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
[2023:RJ-JP:30416] (3 of 3) [CRLW-2008/2023]
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 writ
petition is disposed of.
The stay application also stands disposed of
accordingly.
(UMA SHANKER VYAS),J
DANISH USMANI /603
Powered by TCPDF (www.tcpdf.org)
