Payal Harijan D/O Sh. Mukesh Harijan vs State Of Rajasthan (2024:Rj-Jp:2219)
2024 Latest Caselaw 247 Raj/2

Rajasthan High Court

Payal Harijan D/O Sh. Mukesh Harijan vs State Of Rajasthan (2024:Rj-Jp:2219) on 12 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:2219]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Criminal Writ Petition No. 34/2024

1.       Payal Harijan D/o Sh. Mukesh Harijan, Aged About 19
         Years, R/o Village Banjari District Sawai Madhopur (Raj).
         At Present R/o Village Lalgarh, Police Station Bassi District
         Jaipur (Raj).
2.       Mukesh Harijan S/o Sh. Omprakash Harijan, Aged About
         26 Years, R/o Village Lalgarh, Police Station Bassi District
         Jaipur (Raj).
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs Govt. Secretariat Jaipur.
2.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur.
3.       Superintendent Of Police, Jaipur (Rural) (Raj).
4.       The Station House Officer Police Station, Bassi, District
         Jaipur (Rural) (Raj).
5.       Monu ( Minor) Through His Father S/o Sh. Bahadur, R/o
         Bada Rajpur, Police Station Chandra Ji Guda, Tehsil
         Nadauti District Karauli (Raj).
                                                                     ----Respondents

For Petitioner(s) : Mr. Teeka Ram Meena For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/01/2024

Learned counsel for the petitioners wants to withdraw this

criminal writ petition as he has instructions to approach the Nodal

Officer appointed by the State Government in pursuance of

Circular dated 18.01.2019 issued from the Office of Director

[2024:RJ-JP:2219] (2 of 2) [CRLW-34/2024]

General of Police, Rajasthan for protection of couples who are

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 request is made, the

Nodal Officer shall take the requisite steps in accordance with law

expediently.

(MAHENDAR KUMAR GOYAL),J

Manish/286

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