Komal vs State Of Rajasthan ...
2023 Latest Caselaw 8928 Raj

[2023:RJ-JD:37256]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1860/2023

1. Komal W/o Vijay Singh D/o Jagdish, Aged About 19 Years, R/o Dhundhwalo Ki Dhani Nagaur Raj.

2. Vijay Singh S/o Hanuman Singh, Aged About 22 Years, R/ o Jyoti Nagar Chandana Bhakar Shiv Mandir Jodhpur Raj.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary Home Deptt.

Govt. Of Raj. Secretariat Jaipur Raj.

2. The Inspector General Of Police, Jodhpur Range Raj.

3. The Superintendent Of Police, Nagaur Raj.

4. The S.h.o., Ps Pratapnagar Jodhpur

5. The S.h.o., Ps Shree Balaji Nagaur Dist. Nagaur

6. Jagdish S/o Ramkaran, Father Of The Petitioner No. 1 R/o Vill. Dhundhwalon Ki Dnani Nagaur Dist. Nagaur Raj.

----Respondents

For Petitioner(s) : Mr. Mohan Singh. 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

[2023:RJ-JD:37256] (2 of 2) [CRLW-1860/2023]

Superintendent of Police, Nagaur 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., Nagaur to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Nagaur 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.

Nagaur 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 107-prashant/-

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