Rajasthan High Court - Jodhpur
Sandhya Devi vs State Of Rajasthan (2024:Rj-Jd:25916) on 25 June, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:25916]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1289/2024
1. Sandhya Devi W/o Narayan Ram, Aged About 21 Years,
D/o Brijlal R/o Village Kapsa, Post Kapsa, Hamirpur, Dist.
Ragaul (U.p.) At Present Reside At Dujasar, Madpura,
Tehsil Khinwasar, Dist. Nagaur,raj.
2. Narayan Ram S/o Bhanwar Lal, Aged About 22 Years, R/o
Dujasar, Madpura, Tehsil Khinwasar, Dist. Nagaur,raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur,raj.
2. The Superintendent Of Police, Nagaur,raj.
3. Station House Officer, P.s. Panchadi, Dist. Nagaur,raj.
4. Santosh Devi W/o Brij Lal, R/o Village Kapsa, Post Kapsa,
Hamirpur, Dist. Ragaul (U.p.)
5. Brij Lal S/o Bhagwan Deen, R/o Village Kapsa, Post
Kapsa, Hamirpur, Dist. Ragaul (U.p.)
6. Govind S/o Brij Lal, R/o Village Kapsa, Post Kapsa,
Hamirpur, Dist. Ragaul (U.p.)
7. Rohit S/o Brij Lal, R/o Village Kapsa, Post Kapsa,
Hamirpur, Dist. Ragaul (U.p.)
----Respondents
For Petitioner(s) : Mr. Akash Goyal
For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR(VACATION
JUDGE) Order 25/06/2024 The criminal writ petition has been preferred by the petitioners under Article 226 of the Constitution of India seeking direction for being provided with adequate security and protection. (Downloaded on 19/07/2024 at 08:39:42 PM)
[2024:RJ-JD:25916] (2 of 2) [CRLW-1289/2024] 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 private respondents, who are their relatives. The petitioners allegedly approached the concerned respondent authorities, with a prayer to be 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 concerned respondent authorities to provide protection to the petitioners deserves to be accepted.
The concerned respondent authorities shall have the matter enquired into and if so required, appropriate protection shall be provided to the petitioners as and when warranted. The concerned respondent authorities shall ensure that no harm is caused to the petitioners, who have performed a love marriage.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR(VACATION JUDGE)),J 1-divya/-
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