Rajasthan High Court - Jaipur
Smt Sanju Choudhary W/O Shri Bhom Singh, ... vs State Of Rajasthan on 22 October, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 6450/2018
1. Smt Sanju Choudhary W/o Shri Bhom Singh, D/o Shri
Mohan Lal Jhajhda aged 18 years, B/c Jat, R/o Ward
No.12, Dholasari, Police Station Data Ramgarh, District
Sikar, Raj.
2. Bhom Singh S/o Shri Pokhar Mal B/c Jat, Aged 28 Years,
by caste Jat
Both R/o Ward No.12, Dholasari, Police Station Data
Ramgarh, District Sikar, Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Home Affairs And Justice, Secretariat, Rajasthan, Jaipur.
2. Superintendent Of Police, Sikar, Rajasthan.
3. Station House Officer, Police Station Dantaramgarh,
District Sikar, Raj.
4. Shri Mohan Lal Jhajhda S/o Shri Ramlal B/c Jat, R/o Ward
No.43, Nandgaon, Dhankiya, Police Station Bagru, District
Jaipur.
----Respondents
For Petitioner(s) : Mr. Amit Punia For Respondent(s) : Ms. Meenakshi Pareek PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
-/Order/-
22/10/2018 Instant Petition under Section 482 Cr.P.C. has been preferred on behalf of petitioners praying inter alia that a direction be issued to the respondent Nos. 1 to 3, to protect them as they apprehend danger to their life and liberty at the hands of those, who are opposed to the marriage.
(2 of 2) [CRLMP-6450/2018]
2. Newly married couple is present in person. They have been identified by Mr. Amit Punia, Advocate.
3. Smt. Sanju Choudhary, petitioner no.1 appearing in person stated that her date of birth is 25.8.2000 and she is student of B.A. Part II. She further stated that she had performed marriage with petitioner no.2 Bhom Singh, according to her own free-will & accord and is living happily with him as a wife.
4. The learned counsel appearing for the petitioners has submitted that at present, the petitioners are residing at Ward No. 12, Dholasari, Police Station Dataramgarh, District Sikar.
5. 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.
6. Consequently, the present petition stands disposed of by issuing direction to the respondent no.3 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.
7. 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.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
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