Rajshree vs State Of Rajasthan ...
2023 Latest Caselaw 8927 Raj

[2023:RJ-JD:37214]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1861/2023

1. Rajshree W/o Anil Singh D/o Bhura Ram Bhakar, Aged About 22 Years, R/o Village Bhangwa, Dist. Hanumangarh, Pin 335501, Raj.

2. Anil Singh S/o Guman Singh, Aged About 24 Years, Date Of Birth 02-09-1999, R/o Village Khariya, Beenasar, Dist Churu, Pin 331031, Raj.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Home Govt. Of Rajasthan, Secretariat, Jaipur

2. The Superintendent Of Police, Dist. Churu, Churu

3. The Station House Officer, P.s. Sadar, Churu, Dist. Churu

----Respondents

For Petitioner(s) : Mr. Rajak Khan Haidar. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/11/2023

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, Churu with a prayer to be provided with

[2023:RJ-JD:37214] (2 of 2) [CRLW-1861/2023]

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., Churu to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Churu 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. Churu

shall ensure that no harm is caused to the petitioners, who have

performed a love marriage.

The criminal writ petition is accordingly disposed of.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 104-prashant/-

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