Rajasthan High Court - Jaipur
Smt. Sunita Devi D/O Shri Rajpal Nehra ... vs State Of Rajasthan on 10 November, 2021
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 7150/2021
1. Smt. Sunita Devi D/o Shri Rajpal Nehra Wife Of Mr.
Surendra Jhajharia, Aged About 26 Years, Resident Of
Village Tokha Ka Bas, Bhagina, District Jhunjhunu, At
Present Resident Of Village Hansalsar, Tehsil Udaipurwati,
District- Jhunjhunu (Rajasthan).
2. Surendra Jhajharia S/o Shri Prem Kumar, Aged About 29
Years, Resident Of Village Hansalsar, Tehsil Udaipurwati,
District- Jhunjhunu (Rajasthan).
----Petitioners
Versus
1. State Of Rajasthan, Through Director General Of Police,
Rajasthan, Jaipur.
2. The Superintendent Of Police, Jhunjhunu (Rajasthan).
3. The Station House Officer, Police Station Gudha Gorji,
Jhunjhunu (Rajasthan).
4. Shri Rajpal Nehra S/o Shri Rati Ram, Resident Of Village
Devroad, Tehsil Chirawa, District Jhunjhunu (Rajasathan).
5. Shri Ishwar Singh, Resident Of Village Tokha Ka Bas
Bhagina District Jhunjhunu (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Lalit Gautam for Mr. Sandeep Garssa For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 10/11/2021
1. Petitioners have preferred this misc. petition seeking protection of life and liberty.
2. Petitioners are present in person. (Downloaded on 17/11/2021 at 09:11:05 PM)
(2 of 2) [CRLMP-7150/2021]
3. Learned counsel for the petitioners has contended that as per the document annexed, both the petitioners are major. They have married and Certificate of registration of marriage is annexed with the petition.
4. Co-ordinate Bench of this Court in Smt. Nisha Tanwar vs. State of Rajasthan (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 petitioners at the hands of those who are opposing the marriage.
5. I have considered the contentions.
6. In view of the fact that petitioners are major and are married, the misc. petition is allowed. Petitioners are directed to appear before the respondent No.3 who shall ensure that no harm is caused to the petitioners from their relatives.
7. Stay application stands disposed.
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