Amandeep Kour vs State Of Rajasthan
2023 Latest Caselaw 5925 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1361/2023

1. Amandeep Kour D/o Shri Sukhdev Singh, Aged About 23 Years, W/o Shri Ajay Goswami, R/o 6 Apm, Tehsil Anupgarh, District Sriganganagar, At Present Residing At 5 Apm, Tehsil Anupgarh, District Sriganganagar, Rajasthan.

2. Ajay Goswami S/o Shri Dharamveer, Aged About 23 Years, R/o 5 Apm, Tehsil Anupgarh, District Sriganganagar, Rajasthan.

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar, Rajasthan.

3. The Station House Officer, P.s. Anupgarh, District Sriganganagar, Rajasthan.

4. Gurdev Singh S/o Shri Bajir Singh, R/o 6 Apm, Tehsil Anupgarh, District Sriganganagar, Raj.

5. Jaipal Singh S/o Shri Bajir Singh, R/o 6 Apm, Tehsil Anupgarh, District Sriganganagar, Raj.

6. Dharamveer S/o Hetram, R/o 6 Apm, Tehsil Anupgarh, District Sriganganagar, Raj.

7. Hakam Singh S/o Shri Mukhtayar Singh, R/o Bhatiawala, Tehsil Raisinghnagar, District Sriganganagar, Rajasthan.

8. Sukhdev Singh S/o Shri Hakam Singh, R/o Bhatiawala, Tehsil Raisinghnagar, District Sriganganagar, Rajasthan.

9. Jagtar Singh S/o Shri Hakam Singh, R/o Bhatiawala, Tehsil Raisinghnagar, District Sriganganagar, Rajasthan.

10. Akashdeep Singh S/o Shri Hakam Singh, R/o Bhatiawala, Tehsil Raisinghnagar, District Sriganganagar, Rajasthan.

11. Gagandeep Singh S/o Shri Kulwant Singh, R/o 76 G.b., Tehsil Anupgarh, Sriganganagar, Rajasthan.

12. Shaminder Singh S/o Shri Harjinder Singh, R/o 6 Mk(B), Tehsil Raisinghangar, Sriganganagar, Rajasthan.

                                                                  ----Respondents




                                     (2 of 3)                    [CRLW-1361/2023]


For Petitioner(s)         :    Mr. Vijay Kumar Gaur.
For Respondent(s)         :    Mr. Mahipal Bishnoi, P.P.



           HON'BLE MR. JUSTICE KULDEEP MATHUR

                                    Order

16/08/2023

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

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

petitioners deserves to be accepted.

The Superintendent of Police, Sriganganagar shall have the

matter enquired into and if so required, appropriate protection

shall be provided to the petitioners as and when warranted. The

(3 of 3) [CRLW-1361/2023]

S.P. Sriganganagar 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 577-Prashant/-

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