Jyoti vs State Of Rajasthan (2023:Rj-Jd:43361)
2023 Latest Caselaw 10610 Raj

Rajasthan High Court - Jodhpur

Jyoti vs State Of Rajasthan (2023:Rj-Jd:43361) on 12 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:43361]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2070/2023

1.       Jyoti W/o Shri Naresh Kumar, Aged About 25 Years, D/o
         Shri Pala Ram Bhambhu, R/o Ward No. 10, Nagrana,
         Tehsil Sangaria 2 Mmk, Dist. Hanumangarh.
2.       Naresh Kumar S/o Shri Meharchand, Aged About 30
         Years, R/o Ward No. 06, Ramsara Narayan, 20 Mh, Dist.
         Hanumangarh.
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Hanumangarh.
3.       The Station House Officer, Police Station Sangaria, Dist.
         Hanumangarh.
4.       Palaram S/o Shri Chuni Ram, R/o Nagrana Dhani, Chak 2
         Mmk, P.s. Sangaria, Dist. Hanumangarh.
5.       Vimla Devi W/o Palaram, R/o Nagrana Dhani, Chak 2
         Mmk, P.s. Sangaria, Dist. Hanumangarh.
6.       Krishan Bhambhu S/o Palaram, R/o Nagrana Dhani, Chak
         2 Mmk, P.s. Sangaria, Dist. Hanumangarh.
7.       Mahaveer Bhambhu S/o Chuni Ram, R/o Nagrana Dhani,
         Chak 2 Mmk, P.s. Sangaria, Dist. Hanumangarh.
8.       Vikash Bhambhu S/o Mahaveer, R/o Nagrana Dhani, Chak
         2 Mmk, P.s. Sangaria, Dist. Hanumangarh.
9.       Amarchand Bhambhu S/o Chuni Ram, R/o Nagrana Dhani,
         Chak 2 Mmk, P.s. Sangaria, Dist. Hanumangarh.
10.      Kamlesh Bhambhu S/o Amarchand, R/o Nagrana Dhani,
         Chak 2 Mmk, P.s. Sangaria, Dist. Hanumangarh.
11.      Jagdish S/o Chuni Ram, R/o Nagrana Dhani, Chak 2 Mmk,
         P.s. Sangaria, Dist. Hanumangarh.
12.      Pawan S/o Jagdish, R/o Nagrana Dhani, Chak 2 Mmk, P.s.
         Sangaria, Dist. Hanumangarh.
13.      Sandeep Bana S/o Hari Ram Bana, R/o 19 Ssw, Pilibanga,
         Dist. Hanumangarh.
14.      Dalip Beniwal S/o Puran Ram, R/o 19 Ssw, Pilibanga, Dist.
         Hanumangarh.


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 [2023:RJ-JD:43361]                     (2 of 3)                       [CRLW-2070/2023]


15.       Netram Godara S/o Khayali Ram, R/o Indrapura, Dist.
          Hanumangarh.
16.       Senprakash      S/o     Khayali         Ram,    R/o      Indrapura,   Dist.
          Hanumangarh.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ashok Kumar.
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

Superintendent of Police, Hanumangarh 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

[2023:RJ-JD:43361] (3 of 3) [CRLW-2070/2023]

for directing the S.P., Hanumangarh to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Hanumangarh 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. Hanumangarh 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.

539-AbhishekK/-

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