Manisha Kumari vs State Of Rajasthan
2022 Latest Caselaw 8320 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3692/2022

1. Manisha Kumari W/o Sahil Kumar, D/o Sh. Vinod Kumar, Aged About 22 Years, W.no. 8, Tibbi, Dist. Hanumangarh And Presently R/o Vill. Salemgarh, Teh. Tibbi, Dist. Hanumangarh (Raj.).

2. Sahil Kumar S/o Sh. Suresh Kumar, Aged About 23 Years, R/o Vill. Salemgarh, Teh. Tibbi, Dist. Hanumangarh (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Ministry Of Home Affairs, Jaipur (Raj.).

2. The Superintendent Of Police, Hanumangarh Through Govt. Advocate, Rajasthan High Court, Jodhpur (Raj.).

3. Sho, P.s. Tibbi, Dist. Hanumangarh (Raj.).

4. Sh. Vinod Kumar S/o Sh. Madan Lal, W.no. 8, Tibbi, Dist.

Hanumangarh (Raj.).

5. Kuldeep Kumar S/o Sh. Narpat Singh, W.no. 8, Tibbi, Dist. Hanumangarh (Raj.).

                                                                ----Respondents


For Petitioner(s)        :     Mr. Himmat Jagga
For Respondent(s)        :     Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

27/06/2022

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 on 05.06.2022. They submit that the

(2 of 2) [CRLMP-3692/2022]

marriage was performed against the wishes of their parents and

thus, they feel threat to their lives at the hands of respondent

Nos.4 and 5, who are family member and relatives of petitioner

No.1. The petitioners allegedly approached the Superintendent of

Police, Hanumangarh 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

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., Hanumangarh to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Hanumangarh 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. Hanumangarh 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 77-Mamta/-

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