Anita Jat vs State Of Rajasthan ...
2023 Latest Caselaw 8989 Raj

[2023:RJ-JD:37510]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1870/2023

1. Anita Jat D/o Jagdish Ram, Aged About 25 Years, R/o Village Guleriya, Tehsil Sujangarh, Dist. Churu.

2. Ramniwas Dhaka S/o Amra Ram, Aged About 30 Years, B/c Jat, R/o Kua Bass, Norangsar, Dist. Churu.

----Petitioners Versus

1. State Of Rajasthan, Through Home Secretary, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Churu.

3. Sho, Police Station Sujangarh, Dist. Churu.

4. Jagdish Ram S/o Labu Ram, R/o Village Guleriya, Tehsil Sujangarh, Dist. Churu. (Father Of Pet. No. 1)

5. Ishwar S/o Jagdish Ram, R/o Village Guleriya, Tehsil Sujangarh, Dist. Churu. (Bother Of Pet. No. 1)

6. Mukesh S/o Jagdish Ram, R/o Village Guleriya, Tehsil Sujangarh, Dist. Churu. (Brother Of Pet. No. 1)

----Respondents

For Petitioner(s) : Mr. Mahipal Singh. 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.

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

[2023:RJ-JD:37510] (2 of 2) [CRLW-1870/2023]

their relatives. The petitioners allegedly approached the

Superintendent of Police, Churu 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., 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 22-prashant/-

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