Rajasthan High Court - Jodhpur
Gagandeep Kour vs State Of Rajasthan on 17 August, 2023
Bench: Kuldeep Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Criminal Writ Petition No. 1384/2023
1. Gagandeep Kour D/o Shri Mohan Singh, Aged About 18
Years, W/o Shri Khushkeerat Singh, R/o Village 90 G.b. ,
District Anupgarh, At Present Residing At Ward No. 3, 75
G.b., District Anupgarh, Rajasthan.
2. Khushkeerat Singh S/o Shri Lakhvinder, Aged About 22
Years, R/o Ward No. 3, 75 G.b. , District Anupgarh,
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 Superintendent Of Police, Anupgarh, Rajasthan.
4. The Station House Officer, P.s. Anupgarh, District Anupgarh,
Rajasthan.
5. Mohan Singh S/o Shri Didar Singh, R/o Village 90 G.b.,
District Anupgarh, Rajasthan.
6. Sandeep Singh S/o Shri Joginder Singh, R/o Village 90 G.b.,
District Anupgarh, Rajasthan.
7. Joginder Singh S/o Shri Didar Singh, R/o Village 90 G.b.,
District Anupgarh, Rajasthan.
8. Sukhdev Singh S/o Shri Jaswant Singh, R/o Preeti Place
Cinema, District Anupgarh, Rajasthan.
9. Harginder Singh S/o Shri Jaswant Singh, R/o Preeti Place
Cinema, District Anupgarh, Rajasthan.
10. Lakhwinder Singh S/o Not Known, R/o Near Girls School,
District Anupgarh, Rajasthan.
11. Mahendra Singh S/o Shri Didar Singh, R/o 90 G.b. , District
Anupgarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Vijay Kumar Gaur.
For Respondent(s) : Mr. A.R. Choudhary, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
17/08/2023
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-1384/2023]
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, 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 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
3-Prashant/-
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