Sunita vs State Of Rajasthan (2023:Rj-Jd:43383)
2023 Latest Caselaw 10614 Raj

Rajasthan High Court - Jodhpur

Sunita vs State Of Rajasthan (2023:Rj-Jd:43383) on 12 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:43383]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
               S.B. Criminal Writ Petition No. 2081/2023

1.        Sunita W/o Arjun D/o Mala Ram, Aged About 22 Years, R/
          o Ward No.2, Chak 31 Mdr, 21, Ndr, Hanumangarh,
          Chohilawali, Hanumangarh.
2.        Arjun S/o Shankar Singh, Aged About 27 Years, R/o Ward
          No. 22, Rawatsar, Dist. Hanumangarh
                                                                    ----Petitioners
                                     Versus
1.        State Of Rajasthan, Through The Secretary, Department
          Of Home Affairs, Govt. Of Rajasthan, Secretariat, Jaipur
2.        The Superintendent Of Police, Hanumangarh
3.        The S.h.o, P.s. Jakhadwali, Dist. Hanumangarh
4.        Mala Ram S/o Lekh Ram, R/o Ward No. 2, Chak 31 Mdr,
          21, Ndr, Hanumangarh,chohilawali, Hanumangarh
5.        Radheshyam S/o Mala Ram, R/o Ward No. 2, Chak 31
          Mdr, 21, Ndr, Hanumangarh,chohilawali, Hanumangarh
                                                                  ----Respondents


For Petitioner(s)           :     Mr. Ravinder Kumar
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

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

their relatives. The petitioners allegedly approached the

[2023:RJ-JD:43383] (2 of 2) [CRLW-2081/2023]

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 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 649-Hanuman/-

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