Khushboo vs The State Of Rajasthan ...
2023 Latest Caselaw 8992 Raj

[2023:RJ-JD:37509]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1867/2023

1. Khushboo D/o Shri Shokat, Aged About 21 Years, B/c Musalman R/o Sahadbadi Behind Cycle Stand Mandore Park Gate No. 1 Jodhpur Raj.

2. Sohel S/o Shri Abdul Sattar, Aged About 25 Years, B/c Musalman R/o Udai Mandir Near Govt. School Jodhpur Raj.

----Petitioners Versus

1. The State Of Rajasthan, Through Chief Secretary Dept. Of Home Affairs Jaipur

2. The Commissioner Office, Commissionate Jodhpur

3. Superintendent Of Police, Jodhpur Dist. Jodhpur Raj.

4. S.h.o., Ps Mandore Dist. Jodhpur Raj.

----Respondents

For Petitioner(s) : Mr. Mahboob Khan. 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

their relatives. The petitioners allegedly approached the

Superintendent of Police, Jodhpur with a prayer to be provided

[2023:RJ-JD:37509] (2 of 2) [CRLW-1867/2023]

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., Jodhpur to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Jodhpur 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.

Jodhpur 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 23-prashant/-

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