Laxyata Sharma vs State Of Rajasthan
2023 Latest Caselaw 6360 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1426/2023

1. Laxyata Sharma D/o Akalesh Sharma, Aged About 20 Years, W/o Sudhir Sharma, B/c Sharma, R/o 688, Masjiz Ke Samane Wali Gali, Luni, Jodhpur (Raj.)

2. Sudhir Sharma S/o Shri Amrit Lal, Aged About 30 Years, B/c Sharma, R/o Niambla, District Jalore (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Home Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Superintendent Of Police, Jalore.

3. The Station House Officer, Police Station Bhadrajun, District Jalore.

4. The Station House Officer, Police Station Luni, District Jodhpur.

5. Akalesh Sharma S/o Shri Kaluram, B/c Sharma, R/o 688, Masjiz Ke Samane Wali Gali, Luni, Jodhpur (Raj.)

----Respondents

For Petitioner(s) : Mr. Shiv Singh.

For Respondent(s) : Mr. Laxman Solanki, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/08/2023 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 respondent No.5 and other

(2 of 2) [CRLW-1426/2023]

family members of petitioner No.1. The petitioners allegedly

approached the respondent police authorities 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 Superintendent of Police, Jalore to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Jalore shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The

Superintendent of Police, Jalore 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 13-Tikam/-

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