Rajasthan High Court - Jodhpur
Leela Suthar vs State Of Rajasthan on 18 August, 2023
Bench: Kuldeep Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1392/2023
1. Leela Suthar W/o Sunil Kumar Mahla, Aged About 21
Years, D/o Babu Lal Suthar, R/o Jai Singh Desar Magra,
Bikaner, District Bikaner (Raj.)
2. Sunil Kumar Mahla S/o Sriram Jat, Aged About 24 Years,
R/o Jai Singh Desar Magra, Bikaner, District Bikaner (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. The Superintendent Of Police, Bikaner (Raj.)
3. Station House Officer, Police Station Panchu, Dist. Bikaner
(Raj.)
4. Rewat S/o Mula Ram Suthar, R/o Jai Singh Desar Magra,
Bikaner, District Bikaner (Raj.)
5. Babu Lal S/o Mula Ram Suthar, R/o Jai Singh Desar
Magra, Bikaner, District Bikaner (Raj.)
6. Mohan Lal S/o Chunni Lal, R/o Jai Singh Desar Magra,
Bikaner, District Bikaner (Raj.)
7. Vasudev S/o Hanumana Ram, R/o Jai Singh Desar Magra,
Bikaner, District Bikaner (Raj.)
8. Tara Chand S/o Thakur Ram, R/o Jai Singh Desar Magra,
Bikaner, District Bikaner (Raj.)
9. Sunder Lal S/o Mula Ram, R/o Jai Singh Desar Magra,
Bikaner, District Bikaner (Raj.)
----Respondents
For Petitioner(s) : Mr. Kuldeep Sharma.
For Respondent(s) : Mr. Gaurav Singh, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/08/2023
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-1392/2023]
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, Bikaner 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., Bikaner to provide protection to the
petitioners deserves to be accepted.
The Superintendent of Police, Bikaner 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.
Bikaner 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
754-Prashant/-
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