Sushma Bhati And Ors vs State Of Rajasthan And Ors

This criminal writ petition has been filed by the petitioners with the following prayers :-

"It is therefore most respectfully prayed that this writ petition may kindly be allowed with costs and by issuing an appropriate writ, order or direction:-

(i) The respondent No. 1 to 3 may kindly be directed to provide appropriate and adequate protection to the petitioners to save their life and liberty at their native place as well as his working place.

(ii) The private respondent No.4 may kindly be directed not to harass, humiliate, threat and assign harm to the petitioners and family members of the petitioner No.2 in any manner physically or mentally.

(iii) That any other relief which this Hon'ble court deemed to be fit may kindly be granted in his favour."

Learned counsel for the petitioners has submitted that the petitioners are major and as per their own will, they have married to each other but the family members of the 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 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 lives and liberty from the relatives of the petitioner No.1, they may move appropriate representation before the Commissioner of Police, Police Commissionerate Jodhpur. narrating their grievance. It is expected that if any such representation is moved on behalf of the petitioners, the Commissioner of Police, Police Commissionerate Jodhpur 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 writ petition is disposed of.

Stay petition also stands disposed of.