- (1.) THIS special appeal arises out of the order passed by the learned Single Judge dated 19.05.2014. It is reported to be time barred by 4 days.
(2.) AFTER hearing the parties, appearing in person, we are of the view that delay has been sufficiently explained. The delay is condoned and accordingly the delay condonation application is allowed. By the impugned order dated 19.05.2014, the learned Single Judge has disposed of the writ petition and the stay application with directions to the Station House Officer, Police Station Shipra Path, Jaipur (South), and the Station House Officer, Police Station Kotwali, Jaipur, to ensure necessary vigil; access threat perception to the life of the newly married couple, and also to ensure that no harm is caused to the life and liberty of the petitioners.
(3.) LEARNED Single Judge has observed that the petition was filed on behalf of the newly married couple, apprehending danger to their life and liberty at the hands of those, who are opposed to the marriage. The couple had presented themselves before the Court. He has observed in the order as follows: - "Swati Tailor Nee Swati Tank, petitioner No. 1, has been identified by her counsel Shri KN Sharma. She has stated that she is aged about twenty three years and she had married petitioner No. 2; Anil Kumar Tailor according to her own free will and accord. Swati Tailor has further stated that she is Bachelor in Arts and she is living happily with petitioner No. 2 as a wife. Without determining the validity of the marriage and age of the petitioner No. 1, this Court is of the view that nobody can be permitted to take law into his own hands.";