Rajasthan High Court - Jodhpur
Smt. Selja & Anr vs State & Ors on 5 September, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
CIVIL WRIT (CW) No. 10100 of 2016
SMT. SELJA & ANR - VS - STATE & ORS
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IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
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CIVIL WRIT (CW) No. 10100 of 2016
PETITIONERS:
1. Smt. Selja W/o Angad Kumar D/o Shri Ranveer
Kumar, Age about 20 years, By caste Jat, R/o
Ward No.8, V.P.O. Mahiyawali, Tehsil Mahiyawali,
District Sri Ganganagar.
2. Angad Kumar S/o Shri Seoprakash, Aged 25
years, By Caste Jat, R/o Ward No.8, V.O.P.
Mahiyawali, Tehsil Mahiyawali, District Sri
Ganganagar.
VERSUS
RESPONDENTS:
1. The State of Rajasthan through Chief Secretary,
Ministry of Home Affairs, Jaipur Rajasthan.
2. The Superintendent of Police, Sri Ganganagar.
3. Ranveer Kumar S/o Shri Bhagirath, Age 47 years,
R/o House No.6, Near School, 33 P.S. Village 34
P.S. Tehsil Raisinghnagar, District Sri Ganganagar.
Date of Order : 5.9.2016
HON'BLE MR. VIJAY BISHNOI, J.
Mr. Kaluram Bhati, for the petitioners.
Ms. Selja-petitioner No.1 ] both present
Mr. Angad Kumar-petitioner No.2] in person.
CIVIL WRIT (CW) No. 10100 of 2016
SMT. SELJA & ANR - VS - STATE & ORS
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ORDER
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This writ petition has been filed by the petitioners with the following prayers :-
"It is, therefore, most humbly and respectfully prayed that this writ petition may kindly be allowed and by an appropriate writ, order or direction the respondent administration and police authorities may kindly be directed to provide the police protection to the petitioners to save their peaceful married life.
Any other appropriate writ, order or direction which this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioners"
Learned counsel for the petitioners has submitted that the petitioners are major and as per their own will has married to each other but the family members of the petitioner No.1 are annoyed with their marriage and has threatened them with dire consequences, therefore, adequate police protection be provided to the petitioners.
After considering the arguments advanced by learned counsel for the petitioners and after taking into consideration the facts and circumstances of the case, this Court is of the opinion that if the petitioners are having any apprehension regarding their lives and liberty from the relatives of the petitioner No.1 they may move appropriate representation before the Superintendent of Police, Sri Ganganagar narrating their grievance. It is expected that if any such representation is moved on behalf of the petitioners, the Superintendent of Police, Sri Ganganagar shall consider the same and after analysing the threat CIVIL WRIT (CW) No. 10100 of 2016 SMT. SELJA & ANR - VS - STATE & ORS 3 perception, if required so, may pass necessary orders.
It is made clear that this order is not a proof of the marriage of the petitioners and any observations in this order shall not affect any criminal and civil proceedings initiated against the petitioners at the instances of their relatives.
With these observations this writ petition is disposed of.
Stay petition also stands disposed of.
(VIJAY BISHNOI), J.
Abhishek 142