Mukesh Parihar And Ors vs State And Ors

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

A- by issuing appropriate writ, order or direction the Non-petitioner No.1 to 4 may kindly be directed to provide appropriate and adequate protection to

the petitioners to save life and liberty at their native place as well as his wording place, and

B- The private Non-petitioner No.5 and the Non-petitioner No.6 may kindly be directed not to harass, humiliate, threat and assign harm to the

petitioners in any manner physically or mentally, and

C- The private non-petitioner No.5 and the Non-petitioner No.6 may kindly be directed not to interfere in the matrimonial life of the petitioners, harass,

humiliate, threat and assign harm to the petitioners in any manner physically or mentally, or

D- Any other appropriate order or direction, which this Hon’ble Court deem just and proper in the facts and circumstances of this case, may

kindly be also granted 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, Pali narrating their grievance.

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