POOJA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this criminal misc. petition under Sec. 482 Cr.P.C. for issuance of necessary directions to the official respondents to provide adequate security and protection to the petitioners on the ground that they are facing grave threat of life and liberty at the hands of respondent Nos. 4 to 8 and their family members, in view of solemnization of their marriage with each other on 16/5/2019.

(2.) After hearing the learned counsel for the parties and on an overall consideration of the facts and circumstances of the case, this Court is of the view that nobody can be permitted to take law in his own hands merely because marriage is not acceptable. Thus, this Court deems it proper to direct the petitioners to appear before the Superintendent of Police, Nagaur, who shall hear the grievance of the petitioners and after analyzing the threat perceptions, if required so, may pass necessary orders.

(3.) Consequently, the present misc. petition stands disposed of by issuing direction to the Superintendent of Police, Nagaur to ensure necessary vigil that no harm is caused to the life and liberty of the petitioners at the hands of those, who are opposed to the marriage.