Reena Kumari vs State Of Rajasthan
2023 Latest Caselaw 6062 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1393/2023

1. Reena Kumari W/o Ramniwas D/o Shrawan Lal, Aged About 19 Years, B/c Gurjar, R/o Gurjar Mohalla, Village Gurjarwada, Dhantol, Ajmer, Rajasthan.

2. Ramniwas S/o Devaram, Aged About 23 Years, B/c Gurjar, R/o Bhopa Ki Dhani, Bassi, Teh. Jaitaran, Anandpur Kalu, Dist. Pali, Rajasthan.

----Petitioners Versus

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

2. Superintendent Of Police, Ajmer.

3. Sho P.s. Bhinai, Dist. Ajmer.

4. Superintendent Of Police, Pali.

5. Sho, P.s. Anandpur Kalu, Dist. Pali.

6. Shrawan Lal S/o Pema Ram, R/o Gurjar Mohalla, Village Gurjarwada, Dhantol, Ajmer, Rajasthan.

7. Bhagchand Gurjar S/o Pema Ram, R/o Gurjar Mohalla, Village Gurjarwada, Dhantol, Ajmer, Rajasthan.

8. Mukesh Gurjar S/o Pema Ram, R/o Gurjar Mohalla, Village Gurjarwada, Dhantol, Ajmer, Rajasthan.

                                                                ----Respondents


For Petitioner(s)         :    Mr. Shiv Singh.
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-1393/2023]

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, Pali 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., Pali to provide protection to the petitioners

deserves to be accepted.

The Superintendent of Police, Pali 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. Pali

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 9-Prashant/-

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