Narani Suthar 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 :-

“It is, therefore, most humbly and respectfully prayed that this Misc Petition may kindly be allowed and by an appropriate order or direction-

(a) the respondents No.1 to 4 authorities be directed to provide Police Protection to the petitioners to protect their life and liberty.

(b) the respondent No.5 to 8 and other family members may kindly be restrained from interfering in peaceful married life of the petitioners.

(c) In case any FIR has been lodged against the petitioners same may kindly be taken on record and may kindly be ordered to be quashed and set

aside.

(d) Any other order or direction which this Hon’ble Court deem just and proper in the facts and circumstances of the case may kindly be issued 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, Bhilwara narrating their grievance.

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