Vijay Bishnoi,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners with the following prayers :- 'It is, therefore, most humbly prayed that this Misc Petition filed by the petitioners may kindly be allowed and the respondent authority may kindly be directed to take appropriate action including legal action on the representation (Annex-4) moved by the petitioners and provide adequate police protection to the petitioners for protection of their life and liberty forthwith. Any other relief, which your Lordships may deem just and proper in the facts and circumstances of this case, may also kindly be issued in favour of the petitioners.' Learned counsel for the petitioners has submitted that the petitioners, who are major, on their own will, have married to each other but their family members are annoyed with their marriage and threatened them with dire consequences, therefore, adequate police protection be provided to them.
(2.) 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 life and liberty from their relatives, they may move appropriate representation before the Superintendent of Police, Jodhpur narrating their grievance.
(3.) It is expected that if any such representation is moved on behalf of the petitioners, the Superintendent of Police, Jodhpur shall consider the same and after analyzing the threat perceptions, if required so, may pass necessary orders.;