MANISHA VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has approached this Court with the grievance that her parents are pressurizing her to live with the person with whom her marriage was solemnized while she was a child. It is argued that such marriage was illegal, as she was not of marriageable age at the relevant time.

(2.) It is the case of the petitioner that though she wants to pursue her studies, her family members would get her arrested or forcefully take her to her village and restrict her movement due to which she would be unable to complete her studies.

(3.) Having regard to the apprehension expressed by the petitioner that her parents and family members will intrude in her life and liberty, instant petition is being disposed of with a direction to the petitioner to file a representation before the Superintendent of Police, Jodhpur (Rural) for appropriate security so as to enable her to take up her examinations at Jaipur which are going to be scheduled from 11/6/2022 to 6/7/2022.