Jayshree Mehra vs State Of Rajasthan ...
2023 Latest Caselaw 7975 Raj

[2023:RJ-JD:33107]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1702/2023

1. Jayshree Mehra D/o Sampat Lal Mehra W/o Sunny, Aged About 25 Years, R/o Ward No 29, Near Mataji Temple, Subashpura, Dist. Bikaner

2. Sunny S/o Sh. Sonu Kumar, Aged About 24 Years, R/o Ward No 29, Near Mataji Temple, Subashpura, Dist. Bikaner

----Petitioners Versus

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

2. Director General Of Police, Govt. Of Rajasthan, Police Head Quarter, Jaipur

3. The Superintendent Of Police, Bikaner

4. The Station House Officer, Police Station Sadar, Dist.

Bikaner

5. Rekha W/o Sampat, R/o Subashpura, Dist. Bikaner

6. Shyam Sunder S/o Not Known, R/o Subashpura, Dist.

Bikaner

7. Prithviraj S/o Jankidas, R/o Ranisar Bass, Dist. Bikaner

----Respondents

For Petitioner(s) : Mr. S.K. Verma 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

[2023:RJ-JD:33107] (2 of 2) [CRLW-1702/2023]

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, Bikaner 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, Bikaner to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Bikaner 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, Bikaner 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 14-Ravi Khandelwal

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