Manisha vs State Of Rajasthan
2023 Latest Caselaw 6583 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1445/2023

1. Manisha D/o Ashok Kumar Ji, Aged About 19 Years, W/o Nitin Soni, R/o 21, Sunder Nagar, Behind Bangad College, Tehsil And District Pali.

2. Nitin Soni S/o Durgesh Ji Soni, Aged About 23 Years, R/o 103, Bapu Nagar, Near Notary Club, Pali, Tehsil And District Pali.

----Petitioners Versus

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

2. The Superintendent Of Police, Pali.

3. The S.h.o., Police Station Transport Nagar, Pali.

4. Ashok Kumar S/o Banshi Lal, R/o 21, Sunder Nagar, Behind Bangad College, Tehsil And District Pali.

5. Vinod Kumar S/o Mohan Lal, B/c Jangid, R/o Naya Bus Stand, Keshav Nagar, Pali.

6. Jabber Mal S/o Narayan, R/o Bapu Nagar Extension, Pali.

7. Jai Prakash S/o Jabber Mal, R/o Bapu Nagar Extension, Pali.

8. Sugan Kumawat S/o Unknown, R/o Shekhawat Nagar, District Pali.

----Respondents

For Petitioner(s) : Mr. Om. Rajpurohit. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

29/08/2023

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

(2 of 2) [CRLW-1445/2023]

threat to their lives at the hands of private 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 492-prashant/-

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