Rajasthan High Court - Jaipur
Pooja Kanwar And Anr vs State Of Rajasthan And Ors on 5 July, 2018
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1034/2015
1. Pooja Kanwar w/o Shri Mukesh Kumar Jyotishi d/o Shri Pawan
Singh Chauhan
2. Mukesh Kumar Jyotishi s/o Shri Kishan Lal Jyotishi,
Both are residents of Mohalla Nainsukh, Behror, District Alwar,
(Rajasthan)
----Petitioner
Versus
1. State Of Rajasthan through PP
2. Superintendent of Police, Sikar, Rajasthan
3. SHO, Police Station Neem Ka Thana, District Sikar, Rajasthan
4. Smt. Suresh Kanwar s/o Shri Pawan Singh, r/o Ward NO. 15,
Neem Ka Thana, District Siakr (Raj)
----Respondent
For Petitioner(s) : Mr. Hemant For Respondent(s) : Ms. Meenakshi Pareek, PP
HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 05/07/2018 Instant petition was preferred in 2015 with a prayer for quashing FIR No. 305/2014 registered with Police Station Neem Ka Thana, Sikar.
Learned Public Prosecutor has placed on record factual report dt. 20.03.2015 which goes to reveal that FR No. 203/14 dt. 11.08.2014 has already been filed by the Investigating Officer. It transpires from the record that petitioner Pooja Kanwar and Mukesh Kumar Jyotishi have solemnized their marriage. A copy of their marriage certificate is appended with the record.
(2 of 2) [CRLMP-1034/2015] In view of the above, there remains nothing to be adjudicated, however, it is mandated that Superintendent of Police Sikar and SHO Police Station Neem Ka Thana shall invariably provide protection to the couple in case they demand the same, petitioners shall be at liberty to re-agitate their cause, if need arises.
With aforesaid direction petition stands disposed of.
(G R MOOLCHANDANI),J Ashu/5 Powered by TCPDF (www.tcpdf.org)