Meena Kumari vs The State Of Rajasthan ...
2023 Latest Caselaw 10532 Raj

Rajasthan High Court - Jodhpur

Meena Kumari vs The State Of Rajasthan ... on 8 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:42881]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2041/2023

1.       Meena Kumari W/o Hitesh Kumar, Aged About 18 Years,
         D/o Ramlal, R/o Kumharo Ka Mohalla, Bisalpur, Tehsil
         Bali, Dist. Pali (Raj.) At Present R/o New Colony, Lunawa,
         Tehsil Bali, Dist. Pali (Raj.)
2.       Hitesh Kumar S/o Mangilal, Aged About 25 Years, R/o
         Ramdev Gali, Sadra, Tehsil Bali, Dist. Pali (Raj.) . At
         Present R/o New Colony, Lunawa, Tehsil Bali, Dist. Pali
         (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Home, Government Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Pali (Raj.)

3.       Station House Officer, Police Station Bali, Tehsil Bali, Dist.
         Pali (Raj.)
4.       Station House Officer, Police Station Sumerpur, Tehsil
         Sumerpur, Dist. Pali (Raj.)
5.       Ramlal S/o Velaram, R/o Kumharo Ka Mohalla, Bisalpur,
         Tehsil Bali, Dist. Pali (Raj.)
6.       Pushpa Devi W/o Ramlal, R/o Kumharo Ka Mohalla,
         Bisalpur, Tehsil Bali, Dist. Pali (Raj.)
7.       Santosh D/o Ramlal, R/o Kumharo Ka Mohalla, Bisalpur,
         Tehsil Bali, Dist. Pali (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Awar Dan Ujjwal.
For Respondent(s)         :     Mr. S.K. Bhati, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

08/12/2023

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

[2023:RJ-JD:42881] (2 of 2) [CRLW-2041/2023]

performed against the wishes of their parents and thus, they feel

threat to their lives at the hands of respondents Nos.5 to 7. 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, 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

Superintendent of Police, 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.

(KULDEEP MATHUR), J.

566-Tikam/-

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