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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 humbly and respectfully prayed that Misc petition of the petitioners may kindly be allowed and be issuing and appropriate
Misc, order or direction-
A. The respondent authorities may kindly be directs 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.â€
Petitioners present in person have submitted that they are major and as per their own will, they have married to each other but the family members of
petitioner No.1 are annoyed with their marriage and have threatened them with dire consequences, therefore, adequate police protection be provided
to the petitioners.
After considering the arguments advanced by 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 lives and liberty from the relatives of the petitioner No.1, they may move
appropriate representation before the Superintendent of Police, Nagaur narrating their grievance. It is expected that if any such representation is
moved on behalf of the petitioners, the Superintendent of Police, Nagaur shall consider the same and after analysing the threat perception, if required
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 made 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.