Imarti vs State Of Rajasthan
2023 Latest Caselaw 5929 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1046/2023

1. Imarti W/o Rampratap Vishnoi, Aged About 22 Years, R/o Nimbadiyon Ki Dhani Peelwa Jodhpur

2. Rampratap Vishnoi S/o Sh. Ishara Ram, Aged About 26 Years, R/o Kanwa Vishnoiyo Ki Dhani Ekalhori Jodhpur

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Jodhpur Rural

3. SHO, P.S. Osiya Dist. Jodhpur

4. Poona Ram S/o Bhakchand Ram Isharwal, R/o Kanodiya, Jodhpur.

5. Bhajana Ram S/o Poona Ram Isharwal, R/o Kanodiya, Jodhpur.

6. Anil S/o Poona Ram Isharwal, R/o Kanodiya, Jodhpur.

7. Babu Ram S/o Kana Ram Isharwal, R/o Kanodiya, Jodhpur.

8. Deva Ram S/o Kana Ram Isharwal, R/o Kanodiya, Jodhpur.

9. Ajmala Ram S/o Sanwata Ram Udani, R/o Sanwarij, Jodhpur.

10. Bhajan Ram S/o Sanwata Ram Udani, R/o Sanwarij, Jodhpur.

11. Ashok S/o Chena Ram Isharwal, R/o Bhim Sagar, Samrau, Jodhpur.

12. Sona Ram S/o Ridmal Ram Isharwal, R/o Bhim Sagar, Samrau, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Jagdish Bhadu.

Mr. Ghewer Ram.

For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

16/08/2023

The matter comes up on an application filed by the

petitioners seeking impleadment of parties in the array of

respondents.

                                      (2 of 3)                       [CRLW-1046/2023]


       For   the   reasons     mentioned          in     the     application   (I.A.

No.01/2023), the same is allowed. The amended cause title

annexed with the application is hereby taken on record.

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, Jodhpur Rural, 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 Rural, Jodhpur to provide protection

to the petitioners deserves to be accepted.

The Superintendent of Police, Jodhpur Rural, 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 Rural, Jodhpur shall ensure that no

harm is caused to the petitioners, who have performed a love

marriage.

(3 of 3) [CRLW-1046/2023]

The criminal writ petition is accordingly disposed of.

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

(KULDEEP MATHUR),J 118-Prashant/-

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