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Judgment
Corpus-Ms. Akshita Sharma, aged 20 years has been
produced before the Court by Prabhu Singh, S.I. Her statement
has been recorded by Deputy Registrar (Juld.) of this Court. She
has stated that she has married to Ankit Kumawat, whom she
loves, out of her free will and that her father has lodged FIR
against him on false allegations. She has accompanied Ankit
Kumawat out of her free will. She has also stated that there is
apprehension of danger to life to herself and her husband and his
family members at the hands of her father and her family
members. She wants to complete her studies and, therefore, they
be required not to interfere with her life and allow her to complete
her studies. The statement of Ms. Akshita Sharma is taken on
record.
Having regard to the aforesaid statement, the Deputy
Commissioner, Police Commissionerate (West), SHO Police Station
Vaishali Nagar, Jaipur and SHO Police Station Kardhani, Jaipur are
directed to provide adequate security to Ms. Akshita Sharma and
the family members of her in-laws if and when required by them.
It is expected of the petitioner and his family members not to
interfere with the life of Ms. Akshita Sharma, who wants to stay
with her husband Ankit Kumawat and study further.
With that observation, the petition is dismissed.