Priya vs State Of Rajasthan (2023:Rj-Jd:43389)
2023 Latest Caselaw 10598 Raj

Rajasthan High Court - Jodhpur

Priya vs State Of Rajasthan (2023:Rj-Jd:43389) on 12 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:43389]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 2083/2023

1.       Priya D/o Shri Dhagala Ram, Aged About 21 Years, B/c
         Meghwal, R/o Bilwas, District Pali Raj.
2.       Ganesh Panwar S/o Shri Bijaram, Aged About 24 Years,
         B/c Sargra, R/o Schook Ka Rasta, Bilawas, District Pali
         Raj.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan Jaipur.
2.       The Police Commissioner, Police Commissionerate, Pali
3.       The Station House Officer, Police Station Sojat, District
         Pali
4.       Shri Dhagala Ram S/o Tejaram, By Caste Meghwal, R/o
         Bilawas, Meghwal Ka Bas, Tehsil Sojat, District Pali. Raj
5.       Dhiraj Ram S/o Dhagala Ram, By Caste Meghwal, R/o
         Bilawas, Meghwal Ka Bas, Tehsil Sojat, District Pali. Raj
6.       Deepak S/o Dhagala Ram, By Caste Meghwal, R/o
         Bilawas, Meghwal Ka Bas, Tehsil Sojat, District Pali. Raj
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Govind Ram and Mr. Taruna
                                 Rathore
For Respondent(s)          :     Mr. Laxman Solanki, PP



            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

[2023:RJ-JD:43389] (2 of 2) [CRLW-2083/2023]

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 concerned

respondent authority 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 concerned respondent authority to

provide protection to the petitioners deserves to be accepted.

The concerned respondent authority shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The concerned

respondent authority 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 654-Hanuman/-

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