Shailaja Kumari D/O Chiranji Lal vs State Of Rajasthan ...
2023 Latest Caselaw 4512 Raj/2

[2023:RJ-JP:20574]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Writ Petition No. 1909/2023

1.     Shailaja Kumari D/o Chiranji Lal, Aged About
       25      Years,       R/o      Village       Rasgan,        Tehsil
       Mundawar, Alwar (Rajasthan).
2.     Sandeep Kumar Verma S/o Shri Vijay Kumar
       Verma, Aged About 27 Years, R/o Boontoli,
       Tehsil Laxmangarh, 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 Station House Officer, Police Station
       Khairthal, Mundawar, Alwar.
5.     The Station House Officer, Police Station
       Laxmangarh, Alwar.
6.     The Station House Officer, Police Station Kho-
       Nagoriyan, Jaipur.
7.     Chiranji Lal S/o Omkar, Residing At Village
       Rasgan, Tehsil Mundawar, Alwar (Rajasthan).
8.     Sandeep Singh S/o Chiranji Lal, Residing At
       Village       Rasgan,       Tehsil       Mundawar,         Alwar
       (Rajasthan).
9.     Beena Devi W/o Chiranji Lal, Residing At
       Village       Rasgan,       Tehsil       Mundawar,         Alwar
       (Rajasthan).
                                                   ----Respondents

For Petitioner(s) : Mr. Rajendra Yadav, Adv.

For                       : Mr. Ganesh Saini, P.P.





 [2023:RJ-JP:20574]              (2 of 3)                 [CRLW-1909/2023]


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.

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

[2023:RJ-JP:20574] (3 of 3) [CRLW-1909/2023]

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 /550

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