Reena Damor vs State Of Rajasthan
2022 Latest Caselaw 8499 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3847/2022

1. Reena Damor W/o Kamlesh Maida, Aged About 20 Years, D/o Kallu Damor, R/o At Present Residing At Aadivasi Mohalla, Nai Aabadi Uti, Mor, District Banswara, Rajasthan.

2. Kamlesh Maida S/o Lavji Maida, Aged About 25 Years, R/o Aadivasi Mohalla, Nai Aabadi Uti, Mor, District Banswara, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Banswara, Rajasthan.

3. The Station House Officer, Arthuna, District Banswara, Rajasthan.

4. Kallu Damor S/o Raoji, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

5. Ishwar S/o Kallu Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

6. Shankar S/o Kallu Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

7. Nanji Damor S/o Raoji Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

8. Videsh S/o Nanji Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

9. Dileep S/o Nanji Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

10. Veerji S/o Nanji Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

11. Pankaj S/o Veerji Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

12. Kanti S/o Veerji Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

13. Babla S/o Veerji Damor, R/o Nai Aabadi Khadon, Tehsil Garhi, District Banswara, Rajasthan.

                                                                ----Respondents



                                      (2 of 3)                   [CRLMP-3847/2022]



For Petitioner(s)        :     Mr. Pran for Mr. Sampat Prajapat
For Respondent(s)        :     Mr. M.A.Siddiqui, AAG

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

30/06/2022

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 and other family members. The petitioners

allegedly approached the Superintendent of Police, Banswara 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., Banswara to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Banswara 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. Banswara shall ensure that no harm is caused to the

petitioners, who have performed a love marriage.

(3 of 3) [CRLMP-3847/2022]

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 2-Mamta/-

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