Deepika Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 8986 Raj

[2023:RJ-JD:37528]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1874/2023

1. Deepika Kumari D/o Gopichand, Aged About 21 Years, R/ o Ward No. 07, Balod Chhoti, Dist. Sikar At Present Residing At Ward No 03, Near Kotwali P.s., Bikaner.

2. Mahendra S/o Rampratap, Aged About 25 Years, R/o Bhuma Chhota, Dist. Sikar At Present Residing At Ward No 03, Near Kotwali P.s., Bikaner.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Jhunjhunu.

3. Superintendent Of Police, Bikaner.

4. S.h.o., Kotwali Bikaner P.s. Dist. Bikaner.

5. Sunil S/o Gopichand, R/o Balod Chhoti, Tehsl Fatehpur, Dist. Sikar.

6. Shivkumar S/o Ramchandra, R/o Balod Chhoti, Tehsil Fatehpur, Dist. Sikar.

7. Mukesh S/o Shivkumar, R/o Balod Chhoti, Tehsil Fatehpur, Dist. Sikar.

8. Shyana Devi W/o Shankar Lal, R/o Singodari, Tehsil Laxmangarh, District Sikar.

----Respondents

For Petitioner(s) : Mr. Praveen Kumar. For Respondent(s) : Mr. Arun Kumar, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/11/2023 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.

[2023:RJ-JD:37528] (2 of 2) [CRLW-1874/2023]

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, Bikaner 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., Bikaner to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Bikaner 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.

Bikaner 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 2-prashant/-

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