Mamta vs State
2022 Latest Caselaw 2598 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
           S.B. Criminal Misc(Pet.) No. 2881/2020

1.     Mamta D/o Late Shri Hardeen Ram W/o Imartaram, Aged
       About 23 Years, By Caste Jat, R/o Village Kajnaau Kalla,
       Tehsil Bawri, District Jodhpur (Raj.) At Pr. Jodhpur.
2.     Imartaram S/o Kalu Ram, Aged About 27 Years, By Caste
       Jat, R/o Dero Ki Dhaniya, Village Hatundi, Tehsil Bawri,
       District Jodhpur (Raj.).
                                                      ----Petitioners
                               Versus
1.     State, Through Chief Secretary, Ministry Of Home Affairs,
       Jaipur (Raj.).
2.     Director General Of Police, Govt. Of Rajasthan, Police
       Head Quarter, Jaipur (Raj.).
3.     The Superintendent Of Police, Jodhpur Rural (Raj.).
4.     The S.h.o., Police Station, Khedapa, District Jodhpur
       (Raj.).
5.     Poora Ram S/o Late Shri Hardin Ram, Aged About 30
       Years, By Caste Jat, R/o Village Kanjaau Kalla, Tehsil
       Bawri, District Jodhpur (Raj.).
6.     Pancha Ram S/o Late Shri Hardin Ram, Aged About 26
       Years, By Caste Jat, R/o Village Kanjaau Kalla, Tehsil
       Bawri, District Jodhpur (Raj.).
7.     Kheta Ram S/o Late Shri Hardin Ram, Aged About 22
       Years, By Caste Jat, R/o Village Kanjaau Kalla, Tehsil
       Bawri, District Jodhpur (Raj.).
                                                    ----Respondents



For Petitioner(s)        :     Mr.Vivek Sharma.
For Respondent(s)        :     Mr.Gourav Singh, P.P.



           HON'BLE MR. JUSTICE SANDEEP MEHTA

                                   ORDER

14/02/2022 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.

Learned counsel for the petitioners submits that both the

petitioners being major persons have performed a love marriage.

He submits that the marriage was performed against the wishes of

(2 of 2) [CRLMP-2881/2020]

parents of the petitioners and thus, they feel threat to their lives

at the hands of respondents No.5 to 7 being brothers of petitioner

No.1. The petitioners allegedly approached the police 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 S.P. Jodhpur Rural to provide

protection to the petitioners deserves to be accepted.

The S.P. 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.

The misc. petition as well as stay petition accordingly stand

disposed of.

A copy of this order be sent to the respondents forthwith.

(SANDEEP MEHTA),J

/tarun goyal/ 26

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