Ms Reena Kumari W/O Pramod Mahala, ... vs State Of Rajasthan ...
2023 Latest Caselaw 4500 Raj/2

[2023:RJ-JP:20605]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 1990/2023

1.     Ms Reena Kumari W/o Pramod Mahala, D/o
       Vijay     Singh,      Aged       About      22      Years,    R/o
       Shobha Ka Bas, Jhunjhunu, Rajasthan At
       Present Ward No.- 11, Shobha Ka Bass,
       Ladusar, Jhunjhunu, Rajasthan.
2.     Mr.     Pramod       Mahala       S/o      Mr.     Tara    Chand
       Mahala, Aged About 25 Years, R/o Ward No.-
       11, Shobha Ka Bass, Ladusar, Jhunjhunu,
       Rajasthan. (333011)
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through The Principal
       Secretary, Department Of Home, Government
       Secretariat, Jaipur (Raj.).
2.     The Director General Of Police, Rajasthan
       Police, Jaipur (Raj.).
3.     Superintendent Of Police, Jhunjhunu, Office
       Superintendent              Of       Police,         Jhunjhunu,
       Rajasthan.
4.     Superintendent           Of      Police,     District      Churu,
       Office Of Superintendent Of Police, District
       Churu, Rajasthan.
5.     Station House Officer, Police Station Dhanuri,
       Jhunjhunu, (Raj.)
6.     Vijay Singh S/o Gopal, Aged About 45 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
7.     Sulochna Devi D/o Shichand, Aged About 40
       Years,        R/o     Shobha         Ka       Bas,        Ladusar,
       Jhunjhunu, Rajasthan.
8.     Surendra S/o Gopal, Aged About 41 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,




             (Downloaded on 11/11/2023 at 07:44:57 PM)
 [2023:RJ-JP:20605]              (2 of 5)                 [CRLW-1990/2023]


       Rajasthan.
9.     Subhita D/o Srichand, Aged About 39 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
10.    Sumit S/o Surendra, Aged About 24 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
11.    Pooja D/o Surendra, Aged About 26 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
12.    Ankit S/o Vijay Singh, Aged About 29 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
13.    Sunita D/o Balveer Singh, Aged About 28
       Years,        R/o     Shobha         Ka       Bas,        Ladusar,
       Jhunjhunu, Rajasthan.
14.    Vikas S/o Pratap, Aged About 32 Years, R/o
       Shobha         Ka       Bas,        Ladusar,         Jhunjhunu,
       Rajasthan.
15.    Rajkumar S/o Sohanlal, Aged About 48 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
16.    Sanjay S/o Rajkumar, Aged About 30 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
17.    Ajay S/o Rajkumar, Aged About 28 Years, R/o
       Shobha         Ka       Bas,        Ladusar,         Jhunjhunu,
       Rajasthan.
18.    Pratap S/o Sohanlal, Aged About 55 Years,
       R/o Shobha Ka Bas, Ladusar, Jhunjhunu,
       Rajasthan.
19.    Vikas S/o Rajkumar, Aged About 29 Years,
       R/o Lilavati, Dist. Churu, Rajasthan.
20.    Hawai Singh S/o Srichand, Aged About 41
       Years,     R/o      Chota       Lohsana,          Dist.    Churu,



             (Downloaded on 11/11/2023 at 07:44:57 PM)
 [2023:RJ-JP:20605]              (3 of 5)                 [CRLW-1990/2023]


       Rajasthan.
21.    Dalip S/o Srichand, Aged About 39 Years, R/o
       Chota Lohsana, Dist. Churu, Rajasthan.
                                                   ----Respondents

For Petitioner(s) : Mr. Majhar Hussain, Adv. For : Mr. Yashwant Kankhediya, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/09/2023

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.

[2023:RJ-JP:20605] (4 of 5) [CRLW-1990/2023]

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, Jhunjhunu,

Office Superintendent of Police, Jhunjhunu, Rajasthan

indicating their concern with the name(s) of probable

assailants.

If any such representation is moved by the

petitioners, the Superintendent of Police, Jhunjhunu,

Office Superintendent of Police, Jhunjhunu, 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.

[2023:RJ-JP:20605] (5 of 5) [CRLW-1990/2023]

With these observations, this criminal writ

petition is disposed of.

The stay application also stands disposed of

accordingly.

(UMA SHANKER VYAS),J

DANISH USMANI /567

Powered by TCPDF (www.tcpdf.org)