Varsha Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 7976 Raj

[2023:RJ-JD:33095]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1701/2023

1. Varsha Kumari D/o Nemi Chand, Aged About 18 Years, R/o Vill. Bakra Dist. Jalore Raj.

2. Aakash Soni S/o Natwar Lal, Aged About 23 Years, R/o Sunaro Ka Was Ward No. 7 Bhinmal Dist. Jalore Raj.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary Ministry Of Home Affairs Jaipur Raj.

2. The Superintendent Of Police, Jalore

3. The S.h.o., Ps Bhinmal Dist. Jalore

4. The S.h.o., Ps Bakra Jalore

5. Ramlal Soni S/o Dala, R/o Bakra Dist. Jalore

6. Bhanwarlal Soni S/o Ramlal, R/o Bakra Dist. Jalore

7. Tejpal Soni S/o Ramlal, R/o Bakra Dist. Jalore

8. Hitesh Kumar S/o Nemichand, R/o Bakra Dist. Jalore

9. Vishal S/o Nemichand, R/o Bakra Dist. Jalore

10. Nemichand S/o Hakra Ji, R/o Bakra Dist. Jalore

11. Kanchan W/o Nemichand, R/o Bakra Dist. Jalore

----Respondents

For Petitioner(s) : Mr. Devendra Singh Rathore 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

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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, Jalore 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, Jalore to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jalore 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, Jalore 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 13-Ravi Khandelwal

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