Manju Meghwal vs State Of Rajasthan
2023 Latest Caselaw 5526 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1297/2023

1. Manju Meghwal W/o Sh. Kalu Ram D/o Sh. Hetram Meghwal, Aged About 20 Years, B/c Meghwal R/o Ward No. 07 Uchragdesar Tehsil Loonkaransar Dist. Bikaner

2. Kalu Ram S/o Ramkumar, Aged About 21 Years, B/c Jat R/o 06 Rojha Bikaner

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary Ministry Of Home Affairs Jaipur Raj.

2. Director General Of Police, Govt. Of Raj. P.h.q. Jaipur

3. The Superintendent Of Police, Bikaner

4. The S.h.o., Ps Loonkaransar Dist. Bikaner

5. Hetram S/o Shankarlal, R/o Ward No. 07 Uchrangdesar Tehsil Loonkaransar Dist. Bikaner

6. Mahender S/o Khemaram, R/o Loonkaransar Dist. Bikaner

7. Manoj S/o Hetram, R/o Sainivaal Tehsil Loonkaransar Dist. Bikaner

8. Lichman S/o Ganpat, R/o Loonkaransar Dist. Bikaner

9. Mukesh S/o Hetram, Loonkaransar Dist. Bikaner

10. Ganesh S/o Purkharam, Loonkaransar Dist. Bikaner

----Respondents

For Petitioner(s) : Mr. Shreekant Verma 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.

(2 of 2) [CRLW-1297/2023]

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 respondents, who are their

relatives. The petitioners allegedly approached the Superintendent

of Police, Bikaner 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., Bikaner to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Bikaner 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.

Bikaner 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-454-KshamaD/-

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