Rajasthan High Court - Jaipur
Rekha Rani @ Saira Khan And Anr vs State Of Raj And Ors on 18 December, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 6695 / 2017
1. Rekha Rani @ Saira Khan W/o Anish, D/o Shri Laxman Das, Aged
About 19 Years, R/o Village Hasanpur, Tehsil Ramgarh, Police Station
Ramgarh, District Alwar.
2. Anish S/o Shri Ramjaan Khan, Aged About 25 Years, R/o Village
Hasanpur, Tehsil Ramgarh, Police Station Ramgarh, District Alwar.
----Petitioners
Versus
1. State of Rajasthan Through PP.
2. Superintendent of Police, District Alwar.
3. Station House Officer, Police Station Ramgarh, District Alwar.
4. Mukesh S/o Shri Laxman Das, Aged About 25 Years, R/o Village
Hasanpur, Tehsil Ramgarh, District Alwar.
5. Shyam Lal S/o Shri Sewa Ram, Aged About 45 Years, R/o Village
Hasanpur, Tehsil Ramgarh, District Alwar.
6. Gurudayal S/o Shri Sewa Ram, Aged About 50 Years, R/o Village
Hasanpur, Tehsil Ramgarh, District Alwar.
7. Ramswroop S/o Shri Tota Ram, Aged About 45 Years, R/o Village
Hasanpur, Tehsil Ramgarh, District Alwar.
8. Fakeer Chand S/o Shri Hukmaram, Aged About 50 Years, R/o Village
Chidwai, Tehsil Ramgarh, District Alwar.
9. Mangat Ram S/o Shri Lunaram, Aged About 35 Years, R/o Village
Chidwai, Tehsil Ramgarh, District Alwar.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Shafat Rahim Khan
For Respondent(s) : Mr. N.S. Dhakad, Public Prosecutor
_____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA / Order 18/12/2017 Instant miscellaneous petition under Section 482 Cr.P.C. has been preferred on behalf of petitioners/newly married couple praying interalia that a direction be issued to the respondents to protect them, (2 of 2) [CRLMP-6695/2017] as they apprehend danger to their life and liberty at the hands of those, who are opposed to the marriage.
Newly married couple is present in person. Petitioners have been identified by Mr. Shafat Rahim Khan, Advocate.
Mst. Rekha Rani @ Saira Khan, petitioner No.1 appearing in person has stated that she is eighteen-years old and she is studying in 12th Class. She further stated that she had performed marriage with petitioner No.2, namely Anish, according to her own free-will & accord and is living happily with him as a wife.
After hearing the learned counsel appearing for the petitioners, as well as, the learned Public Prosecutor appearing for the State, and going through the contents of the instant petition, this Court is of the view that nobody can be permitted to take law in his own hands merely because marriage is not acceptable.
Consequently, the present petition stands disposed of, by issuing direction to the Station House Officer, Police Station Ramgarh, District Alwar to ensure necessary vigil that no harm is caused to the life and liberty of the petitioners at the hands of those, who are opposed to the marriage.
The above said order has been passed without determining the age and validity of the marriage of petitioners on the ground that those, who are opposed to the marriage, cannot cause harm to anybody.
Upon disposal of main petition, stay application, filed therewith does not survives and the same is also disposed of.
[ Kanwaljit Singh Ahluwalia ] J.
ashok/