Rajasthan High Court - Jaipur
Pooja Meena D/O Shri Kalu Ram Meena W/O ... vs State Of Rajasthan on 30 November, 2021
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 7803/2021
1. Pooja Meena D/o Shri Kalu Ram Meena W/o Rinku Kumar
Meena, Aged About 19 Years, R/o Goner Road,
Govindpura @ Ropada, Dantali, District Jaipur, Presently
R/o Lalgarh, Bassi, District Jaipur.
2. Rinku Kumar Meena S/o Gomaram Meena, Aged About 22
Years, R/o Lalgarh, Bassi, District Jaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Home Affairs, And Justice, Secretariat Rajasthan, Jaipur.
2. Commissioner Of Police, Jaipur.
3. Superintendent Of Police, Jaipur Gramin.
4. Station House Officer Police Station Tunga, District Jaipur.
5. Station House Officer Police Station Khonagoriyan, District
Jaipur.
6. Sourabh S/o Kaluram Meena, R/o Goner Road,
Govindpura @ Ropada, Dantali, District Jaipur.
7. Ramphool Meena S/o Prabhulal Meena, R/o Goner Road,
Govindpura @ Ropada, Dantali, District Jaipur.
8. Muskan W/o Harish, R/o Goner Road, Govindpura @
Ropada, Dantali, District Jaipur.
9. Shevli Meena W/o Kaluram Meena, R/o Goner Road,
Govindpura @ Ropada, Dantali, District Jaipur.
10. Babulal S/o Not Known, R/o Natata, Tehsil
Jamwaramgarh, District Jaipur.
----Respondents
For Petitioner(s) : Mr. Mohammad Aslam For State : Mr. Shyam Prakash Sharma, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 30/11/2021
1. Petitioners have preferred this misc. petition seeking direction of protection of life and liberty. (Downloaded on 07/12/2021 at 09:09:11 PM)
(2 of 2) [CRLMP-7803/2021]
2. Petitioners are present in person in the Court. As per the documents annexed, both are major. Certificate of Registration of marriage is also annexed with the petition.
3. Co-ordinate Bench of this Court in "Smt. Ni (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 their marriage is registered, the misc. petition is allowed. Respondents No.4 & 5 are directed to keep vigil so that no harm is caused to the petitioners from their relatives.
6. Stay application stands disposed.
(PANKAJ BHANDARI),J NIKHIL KR. YADAV /112 (Downloaded on 07/12/2021 at 09:09:11 PM) Powered by TCPDF (www.tcpdf.org)