Simran Bilandi vs State Of Rajasthan ...
2023 Latest Caselaw 8988 Raj

[2023:RJ-JD:37505]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1871/2023

1. Simran Bilandi W/o Naveen Sodha, Aged About 20 Years, D/o Dayal Chand, R/o Gali No. 03, Sadhu Colony, 3 E Chhoti, Tehsil And District Srigangangar.

2. Naveen Sodha S/o Vakil Chand, Aged About 26 Years, R/o 166, 3 E Chhoti, Gali No 02, Tehsil And District Sriganganagar.

----Petitioners Versus

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

2. Superintendent Of Police, Sriganganagar.

3. S.h.o., Purani Aabadi P.s., Dist. Srigangangar.

4. Dayal Chand S/o Bhagwan Dass, Aged About 48 Years, R/ o Gali No. 03, Sadhu Colony, 3 E Chhoti, Tehsil And District Srigangangar.

5. Rakesh Kumar Bilandi S/o Bhagwan Dass, Aged About 52 Years, R/o Gali No. 03, Sadhu Colony, 3 E Chhoti, Tehsil And District Srigangangar.

6. Sunita Rani W/o Dayal Chand, Aged About 45 Years, R/o Gali No. 03, Sadhu Colony, 3 E Chhoti, Tehsil And District Srigangangar.

                                                                     ----Respondents


For Petitioner(s)              :    Mr. Kishan Lal.
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:37505] (2 of 2) [CRLW-1871/2023]

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, Sriganganagar 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., Sriganganagar to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Sriganganagar 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. Sriganganagar 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 24-prashant/-

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