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Judgment
Corpus-Ms. Akshita Sharma, aged 20 years has been produced before the Court by Prabhu Singh, S.I. Her statement has been recorded by Deputy Registrar (Juld.) of this Court. She has stated that she has married to Ankit Kumawat, whom she loves, out of her free will and that her father has lodged FIR against him on false allegations. She has accompanied Ankit Kumawat out of her free will. She has also stated that there is apprehension of danger to life to herself and her husband and his family members at the hands of her father and her family members. She wants to complete her studies and, therefore, they be required not to interfere with her life and allow her to complete her studies. The statement of Ms. Akshita Sharma is taken on record.
Having regard to the aforesaid statement, the Deputy Commissioner, Police Commissionerate (West), SHO Police Station Vaishali Nagar, Jaipur and SHO Police Station Kardhani, Jaipur are directed to provide adequate security to Ms. Akshita Sharma and the family members of her in-laws if and when required by them.
It is expected of the petitioner and his family members not to interfere with the life of Ms. Akshita Sharma, who wants to stay with her husband Ankit Kumawat and study further.
With that observation, the petition is dismissed.