Smt. Mamta Meena Wife Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 4509 Raj/2

[2023:RJ-JP:20587]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 1912/2023

1.     Smt. Mamta Meena Wife Of Shri Surajmal
       Meena D/o Ramavtar Meena, Aged About 22
       Years,     R/o      Ajmeripura         Tehsil       Kotkhawada
       District Jaipur At Present R/o Samred Kalan,
       District Jaipur (Raj).
2.     Surajmal Meena Son Of Shri Sumal Meena,
       Aged About 21 Years, R/o Samred Kalan,
       District Jaipur (Raj).
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through Secretary, Home
       Department, Govt. Of Rajasthan , Secretariat,
       Jaipur.
2.     Dy. Commissioner Of Police, Jaipur South.
3.     S.h.o. Police Station Chaksu, District Jaipur.
4.     Ramavtar Meena Son Of Shri Jagdish Meena,
       R/o Ajmeripura Tehsil Kotkhawada District
       Jaipur ( Father Of Petitioner No. 1).
                                                   ----Respondents

For Petitioner(s) : Ms. Mamta Agarwal, Adv., for Mr. Sunil Sharma, Adv.

For                      : Mr. Ganesh Saini, 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

[2023:RJ-JP:20587] (2 of 3) [CRLW-1912/2023]

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

perception about their life and liberty from their

relatives, they may move appropriate representation

before the S.H.O., Police Station Chaksu, District

Jaipur indicating their concern with the name(s) of

probable assailants.

If any such representation is moved by the

petitioners, the S.H.O., Police Station Chaksu, District

[2023:RJ-JP:20587] (3 of 3) [CRLW-1912/2023]

Jaipur 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 /553

Powered by TCPDF (www.tcpdf.org)