Rajasthan High Court
Smt. Versha Vaishnav D/O Shri ... vs State Of Rajasthan ... on 2 September, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:20583]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 1911/2023
1. Smt. Versha Vaishnav D/o Shri Harimohan
Vaishnav, Aged About 22 Years, Resident Of
94, Mahawar Clony , Agra Road, Near Ganesh
Ji A Mandir, Police Station Kanota, Jaipur
(Raj). At Present Resident Of Sinsini, Police
Station Deeg, District Bharatpur (Raj).
2. Mukesh Kumar Son Of Shri Rajkumar, Aged
About 32 Years, Resident Of Sinsini, Police
Station Deeg, District Bharatpur (Raj).
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. Superintendent Of Police, Bharatpur, District
Bharatpur (Raj).
3. S.h.o. Police Station Deeg, District Bharatpur
(Raj).
4. S.h.o. Police Station Kanota, District Jaipur
(Raj).
5. Hari Mohan Vaishnav Son Of Shri Lakhan Lal,
Resident Of Mahawar Colony, Jamdoli, Agra
Road, Near Ganesh Ji Ka Mandir, Police
Station Kanota, Jaipur (Raj).
6. Laxmi Narayan Son Of Shri Hari Mohan
Vaishnav, Resident Of Mahawar Colony,
Jamdoli, Agra Road, Near Ganesh Ji Ka
Mandir, Police Station Kanota, Jaipur (Raj).
7. Deepak Vaishnav Son Of Shri Hari Mohan
Vaishnav, Resident Of Mahawar Colony,
Jamdoli, Agra Road, Near Ganesh Ji Ka
Mandir, Police Station Kanota, Jaipur (Raj).
8. Smt Pushpa Devi Wife Of Shri Hari Mohan
Vaishnav, Resident Of Mahawar Colony,
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[2023:RJ-JP:20583] (2 of 4) [CRLW-1911/2023]
Jamdoli, Agra Road, Near Ganesh Ji Ka
Mandir, Police Station Kanota, Jaipur (Raj).
----Respondents
For Petitioner(s) : Mr. Anil Agarwal, Adv., for
Mr. Vikram Singh Chauhan,
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
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:20583] (3 of 4) [CRLW-1911/2023]
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 S.H.O. Police Station Deeg, District
Bharatpur (Rajasthan) 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 Deeg, District
Bharatpur (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.
[2023:RJ-JP:20583] (4 of 4) [CRLW-1911/2023]
The stay application also stands disposed of
accordingly.
(UMA SHANKER VYAS),J
DANISH USMANI /552
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