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Amit Kumar Arora And Ors vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 27 January 2020 · Citation: (2020) 01 RAJ CK 0205

HON’BLE JUDGES
Vijay Bishnoi, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneos (Petition) No. 435 Of 2020
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Judgment

10 paragraphs · 333 words

This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with the following prayers :-

"It is, therefore, most respectfully prayed that present Petition may kindly be allowed:

A. The respondent authorities be directed to provide adequate police protection to the petitioners and family members of the petitioner No.1.

B. The if any FIR is lodged against the petitioners by the respondent No.5 and his family members, the official respondents be directed to give notice to the petitioners before taking any action on the said FIR and they be further restrained from taking any coercive action against the petitioners.

Any other appropriate order which is deemed just and proper in the facts and circumstances of the case 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 have married to each other but their family members are annoyed with their marriage and threatened them with dire consequences, therefore, adequate police protection be provided to them.

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 life and liberty from their relatives, 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 perceptions, if requires so, may pass necessary orders.

It is made clear that this order is not a proof of age and 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 criminal misc. petition is disposed of. Stay petition also stands disposed of.