Prema Chouhan vs State Of Rajasthan (2023:Rj-Jd:43381)
2023 Latest Caselaw 10613 Raj

Rajasthan High Court - Jodhpur

Prema Chouhan vs State Of Rajasthan (2023:Rj-Jd:43381) on 12 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:43381]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2079/2023

1.       Prema Chouhan D/o Raj Kumar W/o Bhavesh Solanki,
         Aged About 19 Years, R/o Chipa Gali, Aakola, Akola,
         Police Station Akola Chittorgarh (Rajasthan)
2.       Bhavesh Solanki S/o Pinu Mal Mochi, Aged About 22
         Years, R/o Payak Chouk, Akola, Akola, Police Station
         Akola Chittorgarh (Rajasthan)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs, Govt. Of Rajasthan, Jaipur
2.       Inspector General Of Police, Udaipur
3.       Superintendent Of Police, Chittorgarh
4.       Sho Police Station Akola, District Chittorgarh
5.       Rajkumar Tailor S/o Laxmi Narayan, R/o Akola, Police
         Station Akola Chittorgarh (Rajasthan)
6.       Urmila Tailor W/o Rajkumar Talor, R/o Akola, Police
         Station Akola Chittorgarh (Rajasthan)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rakesh Oshu
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

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

[2023:RJ-JD:43381] (2 of 2) [CRLW-2079/2023]

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

their relatives. The petitioners allegedly approached the

Superintendent of Police, Chittorgarh 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., Chittorgarh to provide protection

to the petitioners deserves to be accepted.

The Superintendent of Police, Chittorgarh 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. Chittorgarh 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 648-Hanuman/-

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