Khusbhu Kanwar vs State Of Rajasthan
2023 Latest Caselaw 5529 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1294/2023

1. Khusbhu Kanwar W/o Bhupendra Singh D/o Rajendra Singh, Aged About 22 Years, R/o Ward No. 4 Badi Pole Tehsil Aasind Dist. Bhilwara

2. Bhupendra Singh S/o Tulsa Ram, Aged About 25 Years, R/ o 174 Pratap Nagar Gali No. 6 Pali Raj.

----Petitioners Versus

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

2. Superintendent Of Police, Pali

3. Superintendent Of Police, Bhilwara

4. S.h.o., Ps Pali Dist. Pali

5. Rajendra Singh S/o Bhanwar Ji, R/o Ward No. 4 Badi Pole Tehsil Aasind Dist. Bhilwara

----Respondents

For Petitioner(s) : Mr. Pappa Ram Kumawat 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

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

relatives. The petitioners allegedly approached the Superintendent

(2 of 2) [CRLW-1294/2023]

of Police, Pali 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., Pali to provide protection to the petitioners

deserves to be accepted.

The Superintendent of Police, Pali 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. Pali

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-457-KshamaD/-

Powered by TCPDF (www.tcpdf.org)