Smt. Neha Lalwani D/O Shri Shankar Lal ... vs State Of Rajasthan (2024:Rj-Jp:1904)
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Rajasthan High Court

Smt. Neha Lalwani D/O Shri Shankar Lal ... vs State Of Rajasthan (2024:Rj-Jp:1904) on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:1904]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Writ Petition No. 2680/2023

1.       Smt. Neha Lalwani D/o Shri Shankar Lal Lalwani W/o Shri
         Shyam Sunder Sindhi, Aged About 19 Years, R/o 37,
         Shankar Nagar, Bakery Walon Ke Pass, Jaipur At Present
         R/o    1/241,   Housing         Board       Colony,        District   Sawai
         Madhopur.
2.       Shyam Sunder Sindhi S/o Shri Bhagwan Das Sindhi, Aged
         About 30 Years, R/o 1/241, Housing Board Colony,
         District Sawai Madhopur.
                                                                     ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home, Secretariat, Jaipur.
2.       Superintendent Of Police, District Jaipur Metro.
3.       Sho, Police Station Brahampuri, District Jaipur Metro.
4.       Kapil Lalwani S/o Shri Shankar Lal Lalwani, R/o 37,
         Shankar Nagar, Bakery Walon Ke Pass, District Jaipur
         Metro.
5.       Smt. Sarita Aswani W/o Rohan Aswani, D/o Shri Shankar
         Lal Lalwani, R/o 37, Shankar Nagar, Bakery Walon Ke
         Pass, District Jaipur Metro.
                                                                 ----Non-Petitioners


For Petitioner(s)         :     Mr. Tarun Jain
For Respondent(s)         :     Mr. Ghan Shyam Singh Rathore, GA

cum AAG Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

Learned counsel for the petitioners wants to withdraw this

criminal writ petition as he has instructions to approach the Nodal

Officer/Agency appointed by the State Government in pursuance

[2024:RJ-JP:1904] (2 of 2) [CRLW-2680/2023]

of Circular dated 18.01.2019 issued from the Office of Director

General of Police, Rajasthan for protection of couples who have

solemnized marriage with each other and residing together out of

their free will and volition against the wishes of their family

members.

The criminal writ petition is dismissed accordingly with liberty

as aforesaid.

It goes without saying that if any such approach is made, the

Nodal Officer/Agency shall take the requisite steps in accordance

with law expediently.

(MAHENDAR KUMAR GOYAL),J

Manish/79

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