MONIKA JANGID Vs. STATE
LAWS(RAJ)-2020-6-447
HIGH COURT OF RAJASTHAN
Decided on June 30,2020

Monika Jangid Appellant
VERSUS
STATE Respondents

JUDGEMENT

Pushpendra Singh Bhati,J. - (1.)In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matter in Court.
(2.)The petitioners have preferred this criminal misc. petition under Section 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 respondents and their family members, in view of solemnization of their marriage with each other on 24.06.2020.
(3.)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 opinion 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 Station House Officer, Merta District Nagaur, who shall hear the grievance of the petitioners and after analyzing the threat perceptions, if required so, may pass necessary orders.


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