Aishwarya Bokaria vs State Of Rajasthan (2023:Rj-Jd:43356)
2023 Latest Caselaw 10589 Raj

Rajasthan High Court - Jodhpur

Aishwarya Bokaria vs State Of Rajasthan (2023:Rj-Jd:43356) on 12 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:43356]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
               S.B. Criminal Writ Petition No. 2060/2023

1.        Aishwarya Bokaria W/o Akash Bokaria D/o Shri Dilip
          Kothari, Aged About 26 Years, R/o 761, Jeevan Dasji Ka
          Kua, Nagauri Gate Ke Andar, Jodhpur
2.        Akash Bokaria S/o Shri Prashant Jain, Aged About 27
          Years, R/o 754,khushal Garden, B1504, Block B 15Th
          Floor Poonamallee, Po- Kilpauk, Dist. Chennai-600010
                                                                    ----Petitioners
                                     Versus
1.        State Of Rajasthan, Through Pp
2.        Superintendent Of Police, Jodhpur Dist.
3.        Station House Officer, Kudi Bhagtasani, Dist. Jodhpur
4.        Shri Dilip Kothari, R/o 2/890, Kudi Bhagtasani, Housing
          Board, Jodhpur
5.        Shri Nupun Kothari, R/o 2/890, Kudi Bhagtasani, Housing
          Board, Jodhpur
                                                                  ----Respondents


For Petitioner(s)           :     Mr. Sandeep Bhandawat.
For Respondent(s)           :     Mr. Mahipal Bishnoi, P.P.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

12/12/2023 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

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

[2023:RJ-JD:43356] (2 of 2) [CRLW-2060/2023]

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.

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.

(KULDEEP MATHUR), J.

533-AbhishekK/-

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