Bhuri Devi W/O Sh. Chetaram Yogi vs State Of Rajasthan (2024:Rj-Jp:3315)
2024 Latest Caselaw 395 Raj/2

Rajasthan High Court

Bhuri Devi W/O Sh. Chetaram Yogi vs State Of Rajasthan (2024:Rj-Jp:3315) on 19 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:3315]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Criminal Writ Petition No. 86/2024

1.       Bhuri Devi W/o Sh. Chetaram Yogi, Aged About 30 Years,
         R/o Choube Mohalla, Mahwa District Dausa (Raj.) At
         Present R/o Gram Haldeena Districdt Alwar (Raj.)
2.       Babu Lal Jogi S/o Sh. Ramkhilari Jogi, Aged About 28
         Years, R/o Gram Haldeena Districdt Alwar (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, Alwar (Raj.)
4.       The Station House Officer Police Station, Malakehda,
         District Alwar (Raj.).
5.       Chetram S/o Sh. Shivcharan, R/o Village Mahua, District
         Dausa.
6.       Machhala W/o Late Sh. Lalli Ram, R/o Village Mahua,
         District Dausa.
7.       Mannu Yogi S/o Unknown, R/o Village Dhulapura, District
         Dausa.
8.       Nahar Singh S/o Sh. Amar Singh, R/o Itawanda District
         Bharatpur.
9.       Shimboo S/o Sh. Budharam, R/o Haldeena District Alwar.
                                                                     ----Respondents

For Petitioner(s) : Mr. Rahul Sinsinwar For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG assisted by Mr. Tayyab Ali Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/01/2024

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

[2024:RJ-JP:3315] (2 of 2) [CRLW-86/2024]

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/439

Powered by TCPDF (www.tcpdf.org)