Krishna Nai vs State Of Rajasthan
2023 Latest Caselaw 6586 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1437/2023

1. Krishna Nai W/o Shri Mahesh Chandra Panchal, Aged About 27 Years, R/o Sakriya Ps Garhi Dist. Banswara Rural Raj.

2. Mahesh Chandra Panchal S/o Shri Dinesh Chandra Panchal, Aged About 35 Years, R/o Sakriya Ps Garhi Dist. Banswar Rural Raj.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary Ministry Of Home Affairs Pali Raj.

2. Director General Of Police, Govt. Of Raj. Police Head Quarter Jaipur

3. The Superintendent Of Police (Rural), Dist. Banswara Rural Raj.

4. The S.h.o., Ps Garhi Dist. Banswara Raj.

5. Naresh S/o Mangu Nai, R/o Sakriya Ps Garhi Dist.

Banswara Rural Raj.

6. Sunil S/o Naresh Nai, R/o Sakriya Ps Garhi Dist.

Banswara Rural Raj.

7. Nilesh S/o Naresh Nai, R/o Sakriya Ps Garhi Dist.

Banswara Rural Raj.

8. Laxman S/o Bhagwandas, R/o Arthuna Tehsil Arthuna Dist. Banswara Raj.

9. Suresh S/o Laxman Bhatiya, R/o Arthuna Tehsil Arthuna Dist. Banswara Raj.

10. Rahul S/o Rajesh Nai, R/o Sakriya Ps Garhi Dist.

Banswara Rural Raj.

11. Rajesh S/o Mangan Nai, R/o Sakriya Ps Garhi Dist.

Banswara Rural Raj.

----Respondents

For Petitioner(s) : Mr. Ripudaman Singh For Respondent(s) : Mr. Shrawan Kumar, P.P.

(2 of 3) [CRLW-1437/2023]

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

threat to their lives at the hands of private respondents, who are

their relatives. The petitioners allegedly approached the

Superintendent of Police, Banswara (Rural) 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 Banswara (Rural) to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Banswara (Rural) 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. Banswara (Rural) shall ensure that no harm is caused to the

petitioners, who have performed a love marriage.

The criminal writ petition is accordingly disposed of.

(3 of 3) [CRLW-1437/2023]

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 497-Ravi Kh/-

Powered by TCPDF (www.tcpdf.org)