Anju vs State Of Rajasthan
2023 Latest Caselaw 5525 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1298/2023

1. Anju D/o Mahendra Pal, Aged About 21 Years, B/c Jat, R/o Ward No. 09, Munda, Hanumangarh (Raj.)

2. Vikram Singh S/o Bharat Lal, Aged About 23 Years, B/c Jat, R/o Ward No. 11, Jorawarpura, 3 Hlm, Hanumangarh (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Sho, Police Station Shergarh Choki, District Hanumangarh (Raj.)

3. Sho, Police Station Hanumangarh, District Hanumangarh (Raj.)

4. Superintendent Of Police, Hanumangarh, District Hanumangarh, Rajasthan.

5. Subhash Chandra S/o Mahendra Pal, B/c Jat, R/o Ward No. 09, Munda, Ps Shergarh, Hanumangarh (Raj.)

----Respondents

For Petitioner(s) : Mr. Karan Singh Mr. Ravinder Kumar For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/08/2023

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.

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

(2 of 2) [CRLW-1298/2023]

threat to their lives at the hands of respondents, who are their

relatives. 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 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., 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.

The criminal writ petition is accordingly disposed of.

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

(KULDEEP MATHUR),J S-455-KshamaD/-

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