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Juliyat Rao And Ors vs State And Ors

Rajasthan High Court · Decided on 28 January 2020 · Citation: (2020) 01 RAJ CK 0236

HON’BLE JUDGES
Vijay Bishnoi, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous (Petition) No. 436 Of 2020
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Judgment

12 paragraphs · 355 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 humbly and respectfully prayed that this Misc Petition of the petitioners may kindly be allowed and be issuing and appropriate order or direction;-

(A) the respondents authorities may kindly be directed to provide appropriate protection to the petitioners at their native place as well as place of serving of the petitioner No.2.

(B) the respondent authorities may kindly be directed not to chasing the petitioners as well as not interfere in the peaceful happy married life of the petitioners.

(C) That the private respondent may kindly be restrained from interfering in matrimonial life of the petitioners.

(D) Any other Misc order or direction, which is favourable to the petitioners, may kindly be passed as an alternative relief.

(E) The cost of this misc. petition may kindly be awarded to the petitioner.

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 Commissioner of Police, Jodhpur narrating their grievance.

It is expected that if any such representation is moved on behalf of the petitioners, the Commissioner of Police, Jodhpur 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.