NEETA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Pursuant to the order dtd. 4/1/2019 passed by a coordinate Bench of this Court at Jaipur Bench in S.B. Civil Writ Petition No. 02/2019, Director General of Police, Rajasthan vide Circular No. 541 dtd. 18/1/2019 has constituted a scheme to assist the couple apprehending danger at the hands of those who are opposed to their marriage.

(2.) By the said scheme, a woman officer not below the rank of Sub Inspector of Police has been appointed as a Nodal Officer at every Police Station. Likewise, in every District a woman office of IPS cadre has been appointed as District Nodal Officer to help such couples, who face threat and seek protection from the person opposed to their marriage. Under this scheme, complaint and grievance is to be reported to such Nodal Officers and the Nodal Officers are obliged to render necessary police protection to the couple in suitable complaints.

(3.) Instant petition has been preferred by Neeta D/o Jagdish Prasad Gaur and Deepak Shrimali s/o Shri Puran Prasad Shrimali, averring themselves to be newly wedded major couple, having married on 27/2/2019 and having apprehension of danger to their life and liberty at the hands of individual respondent.