Rajasthan High Court - Jaipur
Chandresh Yadav D/O Shri Satya Narayan ... vs State Of Rajasthan on 18 February, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 990/2020
1. Chandresh Yadav D/o Shri Satya Narayan Yadav Wife Of
Jitendra Tamoli @ Jeetu Tamoli, Aged About 19 Years, R/o
Ward No. 24, Jajangal Khana, Lakheri Gaon, District
Bundi At Present Masawata, Narauli Dang District Karauli
(Raj.)
2. Jitendra Tamoli @ Jeetu Tamoli Son Of Shri Hari Mohan
Tamoli, Aged About 27 Years, R/o Masawata, Narauli
Dang District Karauli (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Home
Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2. Superintendent Of Police, Karauli.
3. S.h.o., Police Station Narauli Dang, District Karauli.
4. Satyanarayan Yadav Son Of Shri Jagannath Yadav, R/o
Ward No. 24, Jajangal Khana, Lakheri Gaon, District
Bundi.
5. Babli W/o Satyanarayan Yadav, R/o Ward No. 24, Jajangal
Khana, Lakheri Gaon, District Bundi.
6. Gopal Yadav S/o Jagannath Yadav, R/o Ward No. 24,
Jajangal Khana, Lakheri Gaon, District Bundi.
7. Basant Yadav S/o Jagannath Yadav, R/o Ward No. 24,
Jajangal Khana, Lakheri Gaon, District Bundi.
8. Roop Yadav S/o Jagannath Yadav, R/o Ward No. 24,
Jajangal Khana, Lakheri Gaon, District Bundi.
9. Rajesh Yadav S/o Jagannath Yadav, R/o Ward No. 24,
Jajangal Khana, Lakheri Gaon, District Bundi.
----Respondents
For Petitioner(s) : Mr. Siddhartha Jain Mutha For Respondent(s) : Mr. F.R. Meena, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI (Downloaded on 20/02/2020 at 09:49:44 PM) (2 of 2) [CRLMP-990/2020] Order 18/02/2020
1. Petitioners have preferred this misc. petition seeking protection of life and liberty.
2. It is contended by counsel for the petitioners that petitioners are major. They have contacted marriage. Certificate of registration of marriage is annexed with the petition.
3. Co-ordinate Bench of this Court in Smt. Nisha Tanwar vs. State of Rajasthan (S.B. Criminal Writ No.493/2016), decided on 30.11.2016 allowed the petition and directed the S.H.O. concerned to ensure necessary vigil so that no harm is caused to the life and liberty of the petitioner at the hands of those who are opposing the marriage.
4. I have considered the contentions.
5. In view of the fact that petitioners are major and are married, which fact is established from the certificate of registration of marriage, the misc. petition is allowed.
6. Respondent No.3 is directed to ensure necessary vigil so that no harm is caused to the life and liberty of the petitioners from their relatives.
7. Stay application stands disposed of.
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