Seema vs State Of Rajasthan
2023 Latest Caselaw 5530 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1289/2023

1. Seema W/o Gopal Ram, Aged About 20 Years, D/o Omaram, R/o Bhinchro Ki Dhani, Pandit Ji Ki Dhani, Tehsil Osian, Jodhpur (Raj.)

2. Kana Ram S/o Bhiyan Ram, Aged About 27 Years, R/o Janiyo Ki Dhani, Jasnath Nagar, Thob, Tehsil Osian, Jodhpur (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Home Secretary, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Jodhpur District

3. Sho, Police Station Osian, District Jodhpur.

4. Omaram S/o Pratapram Bhinchar, R/o Bhinchro Ki Dhani, Pandit Ji Ki Dhani, Tehsil Osian, Jodhpur (Raj.)

5. Gopal Ram Bhambu S/o Late Lakshman Ram, R/o Bhalasaria, Jodhpur.

6. Balaram S/o Pratap Ram, R/o Bhinchro Ki Dhani, Pandit Ji Ki Dhani, Tehsil Osian, Jodhpur (Raj.)

7. Karnaram S/o Nanakram, R/o Bhinchro Ki Dhani, Pandit Ji Ki Dhani, Tehsil Osian, Jodhpur (Raj.)

8. Pukhraj S/o Mohanram Bhakhar, R/o Betwasia, Jodhpur (Raj.)

9. Bhagirathram S/o Sajan Ram Bhakhar, R/o Betawasia, Jodhpur (Raj.) ----Respondents

For Petitioner(s) : Mr. Gajendra Kumar Rinwa 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-1289/2023]

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, Jodhpur 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., Jodhpur to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Jodhpur 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.

Jodhpur 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-452-KshamaD/-

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