Reena Angari vs State Of Rajasthan
2022 Latest Caselaw 8321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3690/2022

1. Reena Angari W/o Harjindra Singh, D/o Sh. Manohar Angari, Aged About 24 Years, Vill. Kheda Fala, Lasara, Teh. Garhi, Dist. Banswara (Raj.) And Presently R/o W.no. 4, Vill. Pakka Bhadwan, 19 J.r.k., Teh. And Dist. Hanumangarh (Raj.).

2. Harjindra Singh S/o Sh. Gurdarshan Singh, Aged About 29 Years, R/o W.no. 4, Vill. Pakka Bhadwan, 19 J.r.k., Teh. And 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. Sadar, Dist. Hanumangarh (Raj.).

4. Sh. Manohar Angari S/o Sh. Nanji Angari, Vill. Kheda Fala, Lasara, Teh. Garhi, Dist. Banswara (Raj.)

5. Sh. Vinod Angari S/o Sh. Manohar Angari, Vill. Kheda Fala, Lasara, Teh. Garhi, Dist. Banswara (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 01.06.2022. They submit that the

(2 of 2) [CRLMP-3690/2022]

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, 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 75-Mamta/-

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