Rajasthan High Court - Jaipur
Smt. Meenakshi Sharma D/O Sh. Manoj ... vs State Of Rajasthan on 20 January, 2023
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Writ Petition No. 131/2023
1. Smt. Meenakshi Sharma D/o Sh. Manoj
Kumar Sharma, W/o Sh. Nitesh Sharma, Aged
About 18 Years, R/o Firozpur Road, Near
Police Station, Tijara District Alwar (Raj.) At
Present Firozpur Road, Ward No. 17, Tijara
District Alwar (Raj.).
2. Nitesh Sharma S/o Sh. Omprakash Sharma,
Aged About 32 Years, R/o Firozpur Road,
Ward No. 17, Tijara District Alwar (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary,
Department Of Home Affairs Govt. Secretariat
Jaipur.
2. Director General Of Police, Police Head
Quarter, Lal Kothi, Jaipur.
3. Superintendent Of Police, Bhiwadi, (District
Police Bhiwadi) District Alwar (Raj.)
4. The Station House Officer Police Station,
Tijara, (District Police Bhiwadi) District Alwar
(Rajasthan).
5. Manoj Sharma S/o Sh. Ram Singh, R/o Gram
Sedugar, Post Pipalkheda, Tehsil Sikri District
Bharatpur.
6. Smt. Sunita Sharma W/o Sh. Sh. Manoj
Sharma, R/o Gram Sedugar, Post Pipalkheda,
Tehsil Sikri District Bharatpur.
7. Khushiram S/o Sh. Ram Singh, R/o Firozpur
Road, Near Police Station, Tijara District Alwar
(Raj.)
8. Smt. Sheela W/o Sh. Khushiram, R/o Firozpur
Road, Near Police Station, Tijara District Alwar
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(Raj.)
9. Mukesh S/o Sh. Bholuram, R/o Firozpur Road,
Near Police Station, Tijara District Alwar (Raj.)
10. Smt. Sita W/o Sh. Mukesh, R/o Firozpur Road,
Near Police Station, Tijara District Alwar (Raj.)
----Respondents
For Petitioner(s) : Mr. Rahul Sinsinwar, Adv., with Mr. Rishi Sharma, Adv.
For : Mr. Ghan Shyam Singh
Respondent(s) Rathore, GA-cum-AAG,
Mr. Manjeet Kumar, Adv., for
respondent No.9
HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 20/01/2023 The petitioners have preferred the present writ petition under Article 226 of the Constitution of India for issuance of necessary directions to the respondent authorities to provide adequate security and protection to them, as they are facing grave threat of life and liberty at the hands of private respondent(s).
Learned counsel for the petitioners submits that the petitioners are of major age and they solemnized their marriage of their own free will. However, their family members are not agreeable to their marriage and have threatened them of dire consequences.
He prays that adequate police protection be provided to them.
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Learned Public Prosecutor as well as learned counsel for the complainant have opposed this petition.
Though no specific instance or imminent threat has been pleaded but considering the submissions made by learned counsel for the petitioners and having regard to the facts and circumstances of the case, this Court is of the opinion that if the petitioners are having any apprehension or threat perception about their life and liberty from their relatives, they may move appropriate representation before the Superintendent Of Police, Bhiwadi, (District Police Bhiwadi) District Alwar (Raj.) indicating their concern with the name(s) of probable assailants.
If any such representation is moved by the petitioners, the Superintendent Of Police, Bhiwadi, (District Police Bhiwadi) District Alwar (Raj.) shall consider the same and after analysing the factual situation pass necessary orders or take action to ward off any untoward incident.
It is hereby clarified that this order may not be construed to be a validation of petitioners' marriage and proof of their age. Any observation made herein shall not affect any criminal or civil proceedings (Downloaded on 22/01/2023 at 12:23:23 AM) (4 of 4) [CRLW-
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With these observations, this criminal writ petition is disposed of.
Accordingly, the stay application also stands disposed of.
(UMA SHANKER VYAS),J DANISH USMANI /60 (Downloaded on 22/01/2023 at 12:23:23 AM) Powered by TCPDF (www.tcpdf.org)