Sumitra Parihar D/O Teerth Ram Parihar vs State Of Rajasthan on 8 June, 2020

[Cites 0, Cited by 0]

Rajasthan High Court - Jaipur

Sumitra Parihar D/O Teerth Ram Parihar vs State Of Rajasthan on 8 June, 2020

Bench: Abhay Chaturvedi

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 2001/2020

1.     Sumitra Parihar D/o Teerth Ram Parihar, Aged About 27
       Years, R/o 13/184, Kaveri Path, Mansarover, Jaipur, Raj.
2.     Mohmmad Akram Inam S/o Shri Mohammad Inamul Haq,
       Aged About 38 Years, R/o B-414, Vidhyadhar Nagar
       Block-B, Gali No. 7, Ward No. 4, Jaipur.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Secretary, Department Of
       Home Affairs, And Justice, Secretariat Raj. Jaipur.
2.     Commissiner Of Police, Jaipur.
3.     Sho, Ps Varun Path, Jaipur.
4.     Teerth Ram Parihar S/o Late Shri Buta Ram Parihar, R/o
       13/184, Kaveri Path, Mansarover, Jaipur, Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Brajesh Sharma For Respondent(s) : Mr. Atul Sharma, PP HON'BLE MR. JUSTICE ABHAY CHATURVEDI Order 08/06/2020 Heard counsel for the petitioners through video conference. Learned Public Prosecutor is present in person in the Court. Learned counsel for the petitioners submits that petitioners are major and they have solemnized marriage on 12.11.2019 at Arya Samaj Mandir Trust, Delhi as per the Hindu Rites. They are peacefully living together after their marriage. Respondent No.4 is likely to violate the law to deprive the petitioner from their (Downloaded on 08/06/2020 at 08:58:03 PM) (2 of 2) [CRLMP-2001/2020] fundamental rights for life and liberty. Therefore, he implored to order for protection to the petitioners.

Issue notice to respondents.

Learned Public Prosecutor accepts notice on behalf of the respondent Nos 1 to 3 State. Notice need not be issued to them.

Issue notice to respondent No.4 only. Learned Public Prosecutor seeks time for submitting factual report.

Time prayed for is granted.

List on 6.7.2020.

In the meanwhile, respondent No.3 SHO Police Station, Varun Path (Mansarovar), Jaipur is directed to keep vigil so that no harm is caused to the petitioners from their relatives.

(ABHAY CHATURVEDI),J ANAND TANWAR /45 (Downloaded on 08/06/2020 at 08:58:03 PM) Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jaipur