Rajasthan High Court - Jodhpur
Anjali vs State Of Rajasthan ... on 4 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:32791]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1686/2023
1. Anjali W/o Ravindra Kumar, Aged About 19 Years, D/o
Shri Mukesh, R/o Ward No. 10 Aadka Baas Deedwana,
Dist. Nagaur (Raj.) At Present Residing At House No. 58
Gali Number 5 Shakti Colony Ratanada, Jodhpur.
2. Ravindra Kumar S/o Shri Prem Kumar, Aged About 24
Years, R/o House No. 58 Gali No. 5 Shakti Colony,
Ratanada, Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Superintendent Of Police, Nagaur.
3. Commissioner Of Police, Jodhpur.
4. Sho, Police Station, Deedwana, Dist. Nagaur.
5. Sho, Police Station, Ratanada, Dist. Jodhpur.
6. Mahesh Luta S/o Shri Kishan Lal, Aged About 50 Years, R/
o Jawahar Colony Gali No. 3 Ratanada, Jodhpur.
7. Hariram S/o Shri Kishan Lal, Aged About 45 Years, R/o
Jawahar Colony Gali No. 3 Ratanada, Jodhpur.
8. Pintu S/o Shri Ramchandra, Aged About 40 Years, R/o
Jawahar Colony Gali No. 3 Ratanada, Jodhpur.
9. Mukesh S/o Shri Ghanshyam, Aged About 45 Years, R/o
Ward No. 10 Aadja Baas Deedwana, Dist. Nagaur (Raj.)
10. Smt. Kiran W/o Shri Mukesh, Aged About 40 Years, R/o
Ward No. 10 Aadka Baas Deedwana, Dist. Nagaur (Raj.)
11. Rahul S/o Shri Mukesh, Aged About 45 Years, R/o
Jawahar Colony Gali No. 3 Ratanada, Jodhpur.
12. Smt. Santra W/o Shri Ramchandra, Aged About 65 Years,
R/o Jawahar Colony Gali No. 3 Ratanada Jodhpur.
----Respondents
For Petitioner(s) : Mr. Rishabh Handa
For Respondent(s) : Mr. Mukesh Trivedi, P.P.
[2023:RJ-JD:32791] (2 of 3) [CRLW-1686/2023]
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
04/10/2023
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
Commissioner of Police, Jodhpur 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 to provide protection to the petitioners deserves
to be accepted.
The Commissioner 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
Commissioner of Police, 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.
[2023:RJ-JD:32791] (3 of 3) [CRLW-1686/2023]
A copy of this order be sent to the respondents forthwith.
(KULDEEP MATHUR),J
893-Ravi Khandelwal
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