Mangi Devi vs State Of Rajasthan
2023 Latest Caselaw 6068 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1377/2023

1. Mangi Devi W/o Sh. Nema Ram D/o Sh. Dhana Ram, Aged About 24 Years, Tarado Ki Dhaniyan, Nandiya Jajara Teh. Baori, Jodhpur. At Present Vishnoiyo Ki Dhaniya, Ganv Anawana, Teh. Baori, Jodhpur.

2. Nema Ram S/o Sh. Arjun Ram, Aged About 27 Years, Vishnoiyo Ki Dhaniya, Ganv Anawana, Teh. Baori, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Jodhpur.

3. Sho P.s. Khedapa, Dist. Jodhpur.

4. Ghamanda Ram S/o Sh. Khiya Ram, Tarado Ki Dhaniyan, Nandiya Jajara Teh. Baori, Jodhpur.

5. Laxman Ram S/o Dhanna Ram, Tarado Ki Dhaniyan, Nandiya Jajara Teh. Baori, Jodhpur.

6. Surja Devi W/o Laxman Ram, Tarado Ki Dhaniyan, Nandiya Jajara Teh. Baori, Jodhpur.

7. Naina Ram S/o Jasa Ram, Tarado Ki Dhaniyan, Nandiya Jajara Teh. Baori, Jodhpur.

8. Bala Ram S/o Chutara Ram, Lamrodo Ki Dhani, Bara Dist.

Jodhpur.

9. Jeevan Ram S/o Chutara Ram, Lamrodo Ki Dhani, Bara Dist. Jodhpur.

10. Manak Ram S/o Bhabhut Ram, Thoriyo Ki Dhai, Khatoda Khivsar Dist. Nagour.

11. Pawan Ram S/o Deepa Ram, Thoriyo Ki Dhai, Khatoda Khivsar Dist. Nagour.

12. Jala Ram S/o Taja Ram, Thoriyo Ki Dhai, Khatoda Khivsar Dist. Nagour.

13. Sona Ram S/o Taja Ram, Thoriyo Ki Dhai, Khatoda Khivsar Dist. Nagour.

14. Prema Ram S/o Joga Ram, Thoriyo Ki Dhai, Khatoda Khivsar Dist. Nagour.

                                                               ----Respondents




                                     (2 of 3)                    [CRLW-1377/2023]


For Petitioner(s)         :    Mr. Rajendra Choudhary.
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.

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 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 to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, 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.

(3 of 3) [CRLW-1377/2023]

Jodhpur 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 611-Prashant/-

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