Rajasthan High Court - Jodhpur
Bhawana Soni vs State Of Rajasthan ... on 5 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:33112]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1704/2023
1. Bhawana Soni D/o Shri Bhupender Soni W/o Shri Jai
Kumar, Aged About 19 Years, R/o Ward No 39, Ashok
Nagar B, Sriganganagar, At Present Residing At Gali No.
01, Shri Ram Colony, 3 E Chhoti, Dist. Sriganganagar,
Rajasthan.
2. Jai Kumar S/o Shri Raj Kumar, Aged About 21 Years, R/o
Gali No. 01, Shri Ram Colony, 3 E Chhoti, Dist.
Sriganganagar, Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur
2. The Superintendent Of Police, Sriganganagar, Rajasthan
3. The Station House Officer, P.s. Sadar, Thana Ganganagar,
Dist. Sriganganagar, Rajasthan
4. Sonu Soni S/o Shri Surendra Soni, R/o Ss, B Road, 4 No.
Gali, Dist. Sriganganagar, Rajasthan
5. Surendra Soni S/o Shri Bahadur Soni, R/o Ss, B Road, 4
No. Gali, Dist. Sriganganagar, Rajasthan
6. Lekhraj Soni S/o Shri Bahadur Soni, R/o Ss, B Road, 4
No. Gali, Dist. Sriganganagar, Rajasthan
7. Punam W/o Shri Anil Soni, R/o Near Dera At
Hanumangarh Town, Dist. Hanumangarh, Rajasthan
8. Mamata Soni W/o Shri Ajay Soni, R/o Ss, B Road, 4 No.
Gali, Dist. Sriganganagar, Rajasthan
9. Ajay Soni S/o Shri Gajanand Soni, R/o Ss, B Road, 4 No.
Gali, Dist. Sriganganagar, Rajasthan
10. Anil Soni S/o Shri Narendra Soni, R/o Near Dera At
Hanumangarh Town, Dist. Hanumangarh, Rajasthan
11. Aashu Soni W/o Shri Dushyant, R/o Behind Andh
Vidhyalay, Dist. Sriganganagar, Rajasthan
----Respondents
[2023:RJ-JD:33112] (2 of 3) [CRLW-1704/2023]
For Petitioner(s) : Mr. Vijay Kumar Gaur
For Respondent(s) : Mr. S.K. Bhati,P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
05/10/2023
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
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 Superintendent of Police, 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
[2023:RJ-JD:33112] (3 of 3) [CRLW-1704/2023]
shall be provided to the petitioners as and when warranted. The
Superintendent of Police, 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
18-Ravi Khandelwal
Powered by TCPDF (www.tcpdf.org)
