AI Structured Summary
Not yet generated for this judgment
Judgment
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 while issuing an appropriate order or direction to the respondents No. 1 to 3 to provide protection of life and freedom and liberty of life to the petitioner No. 1 and 2 so as to enable them to lead happy married life without any threat, danger and intervention.
Any other order favourable to the petitioners may also be passed.
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, Jalore narrating their grievance.
It is expected that if any such representation is moved on behalf of the petitioners, the Superintendent of Police, Jalore 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.