HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2927/2022
1. Suman W/o Radheshyam D/o Mangi Lal, Aged About 22 Years, B/c Bheel, R/o Dakshini Dhani, Ranisar, Jodhpur (Raj.).
2. Radheshyam S/o Sukha Ram, Aged About 21 Years, B/c Bheel, R/o Bhakhari Bas, Chopad, Soorsagar, Jodhpur (Raj.).
----Petitioners Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of Home Affairs, Jaipur Rajasthan.
2. The Superintendent Of Police, Jodhpur Rural.
3. Station House Officer, P.s. Bhojasar, Dist. Jodhpur.
4. Mangi Lal S/o Jeta Ram, B/c Bheel, R/o Dakshini Dhani, Ranisar, Jodhpur (Raj.).
----Respondents For Petitioner(s) : Mr. Suresh Kumar Maru For Respondent(s) : Mr.S.K. Bhati, PP HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Order 28/06/2022 The instant misc. petition has been preferred by the petitioners under Section 482 Cr.P.C. seeking direction for being provided with adequate security and protection.
The petitioners both being major persons claim to have performed a love marriage. They submit that the marriage was performed against the wishes of their parents and thus, they feel threat to their lives at the hands of respondent No.4, who is father of petitioner No.1. The petitioners allegedly approached the Superintendent of Police, Jodhpur Rural with a prayer to be (Downloaded on 28/06/2022 at 08:15:00 PM) (2 of 2) [CRLMP-2927/2022] provided with adequate protection but no heed has been paid to their request so far.
The documents pertaining to the age of the petitioners and the marriage ceremony performed between them have been filed on record. Thus, taking cue from the judgment rendered by the Hon'ble Supreme Court in the case of Lata Singh Vs. State of U.P. Reported in AIR 2006 SC 2522, the prayer made by the petitioners for directing the S.P., Jodhpur Rural to provide protection to the petitioners deserves to be accepted.
The Superintendent of Police, Jodhpur Rural shall have the matter enquired into and if so required, appropriate protection shall be provided to the petitioners as and when warranted. The S.P. Jodhpur Rural shall ensure that no harm is caused to the petitioners, who have performed a love marriage.
It is hereby clarified that this order may not be construed to be a validation of petitioners' marriage and proof of their age. Any observation made herein shall not affect any criminal or civil proceedings initiated against the petitioners, at the instance of their relatives.
The misc. petition as well as stay petition accordingly stand disposed of.
(VINOD KUMAR BHARWANI),J 21-Mamta/-
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