Bunty Daughter Of Manoj Kumar vs State Of Rajasthan (2024:Rj-Jp:2634)
2024 Latest Caselaw 259 Raj/2

Rajasthan High Court

Bunty Daughter Of Manoj Kumar vs State Of Rajasthan (2024:Rj-Jp:2634) on 16 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:2634]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Criminal Writ Petition No. 50/2024

1.       Bunty Daughter Of Manoj Kumar, Aged About 19 Years,
         Resident Of Imli Wali Masjid Ke Pas, Ward No. 3 Pingwa,
         District Nuh, Mewat, (Haryana), Presently Residing At
         Ward No. 20 Basda Tan Kishangarh Bas, Police Station
         Kishangarh Bas, Police District Khairthal-Tijara, District
         Khairthal-Tijara (Raj.)
2.       Azharuddin Son Of Aash Mohammad, Aged About 23
         Years, Resident Of Village Ghatwasan Near Masjid, District
         Nuh, Mewat, (Haryana) Presently Residing At Ward No. 20
         Basda Tan Kishangarh Bas, Police Station Kishangarh Bas,
         Police District Khairthal-Tijara, District Khairthal-Tijara
         (Raj.)
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through P.P.
2.       Superintendent Of Police, Police District Khairthal-Tijara,
         District Khairthal-Tijara, (Rajasthan).
3.       Superintendent Of Police, District Nuh, Mewat (Haryana).
4.       S.H.O. Police Station Kishangarh Bas, Police District
         Khairthal-Tijara, (Rajasthan)
5.       S.H.O.       Police    Station       Pingwa,       District   Nuh,    Mewat
         (Haryana)
                                                                        Respondents

6. Manoj Kumar Son Of Satyedev, Resident Of Imli Wali Masjid Ke Pas, Ward No. 3 Pingwa, District Nuh, Mewat, (Haryana)

7. Mamta Devi W/o Manoj Kumar., Resident Of Imli Wali Masjid Ke Pas, Ward No. 3 Pingwa, District Nuh, Mewat, (Haryana)

8. Raju Son Of Satyedev, Resident Of Jatiyana Road, Near R.t.o. Office, District Alwar Rajasthan.

9. Kamal Son Of Raju Sain., Resident Of Jatiyana Road, Near R.T.O. Office, District Alwar Rajasthan.

10. Karan Son Of Raju Sain., Resident Of Jatiyana Road, Near R.T.O. Office, District Alwar Rajasthan.

[2024:RJ-JP:2634] (2 of 2) [CRLW-50/2024]

11. Hemant Sain Son Of Dulichand, Resident Of Village Patoda Kosli, District Rewari (Haryana)

12. Sonu Sain Son Of Umesh Sain, Resident Of Village Bhagwari Kalan, Behror, Alwar

----Private Respondents

For Petitioner(s) : Mr. Aslam S. Khan For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/01/2024

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

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/978

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