Rajasthan High Court - Jaipur
Smt Sanju D/O Shri Chunni Lal,W/O-Shri ... vs State Of Rajasthan on 15 May, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2907/2019
1. Smt Sanju D/o Shri Chunni Lal,w/o-Shri Baldev Saini,
Aged About 21 Years, R/o-Ward No-11,kua Khilariya
Nangal, Jhunjhunu,dist-Jhunjhunu,raj.
2. Baldev Saini S/o Shri Mula Ram Saini, Aged About 31
Years, R/o-11,kua Khilariya Nangal, Jhunjhunu,dist-
Jhunjhunu,raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary, Home
Department, Secretariat, Jaipur.
2. Superintendent Of Police,jhunjhunu, Raj.
3. S.h.o,police Station,udaipurwati, District-Jhunjhunu.
4. Shri Shri Chunni Lal,s/o-Shri Rameshwar Lal, R/o -11,kua
Khilariya Nangal, Jhunjhunu, Dist-Jhunjhunu, Raj.
----Respondents
For Petitioner(s) : Mr. Naveen Dhuwan. For State : Mr. Arvind Kumar Chawla, PP. For Respondent No.4 : Mr. Pradeep Mathur HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 15/05/2019
1. Petitioners are present in person in the Court.
2. As per the documents submitted with the Misc. Petition, both the petitioners are major. They have married, Certificate of registration of marriage is also annexed with the petition.
3. Mr. Pradeep Mathur has put in appearance on behalf of the respondent No.4, seeks time to file reply. (Downloaded on 29/06/2019 at 01:28:50 AM)
(2 of 2) [CRLMP-2907/2019]
4. It is contended by counsel for the respondent No.4 that petitioner No.1 and petitioner No.2 fall within prohibited degrees and the marriage is null and void.
5. List on 28.05.2019.
6. In the meantime, respondent No.4 is restrained from harassing, threatening or doing any act of violence against the petitioners.
(PANKAJ BHANDARI),J CHANDAN /133 (Downloaded on 29/06/2019 at 01:28:50 AM) Powered by TCPDF (www.tcpdf.org)