Sita Gurjar vs State Of Rajasthan ...
2023 Latest Caselaw 7974 Raj

[2023:RJ-JD:33108]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1703/2023

1. Sita Gurjar D/o Shri Nena Ram Gurjar, Aged About 22 Years, R/o Near Rawla, Village Parbati, Tehsil Raipur, Dist. Bhilwara (Raj.)

2. Hemraj Gurjar S/o Shri Ramlal Gurjar, Aged About 25 Years, Rr/o Sagreo, Dist. Bhilwara (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Home Ministry, Secretariat, Jaipur (Raj.)

2. Superintendent Of Police, Dist. Bhilwara (Raj.)

3. Station House Officer, Police Station Raipur, Dist. Bhilwara (Raj.)

4. Shri Nene Ram Gurjar S/o Shri Dalji, R/o Village Parbati, Tehsil Raipur, Dist. Bhilwara (Raj.)

----Respondents

For Petitioner(s) : Mr. O.P. Kumawat 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, Bhilwara with a prayer to be provided

[2023:RJ-JD:33108] (2 of 2) [CRLW-1703/2023]

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 Superintendent of Police, Bhilwara to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Bhilwara shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The

Superintendent of Police, Bhilwara shall ensure that no harm is

caused to the petitioners, who have performed a love marriage.

The criminal writ petition is accordingly disposed of.

Stay application also stands disposed of.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 15-Ravi Khandelwal

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