Rajasthan High Court - Jodhpur
Pritu vs State Of Rajasthan ... on 5 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:33110]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1700/2023
1. Pritu D/o Rajesh W/o Raju, Aged About 16 Years, R/o 16
Gram Devari Post Khiwali Kala Koraon Ellahabad U.p. At
Present R/o Shiv Chok Ward No. 4 Gunawati Makrana
Dist. Didwana
2. Raju S/o Lichhaman Ram, Aged About 23 Years, R/o Shiv
Chok Ward No. 4 Gunawati Makrana Dist. Didwana
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Deptt. Of
Home Affairs Govt. Of Raj. Jaipur
2. The Superintendent Of Police, Didwana
3. The S.h.o., Ps Makrana Dist. Didwana
4. Rampal S/o Puranram, R/o Tehsil Makrana Dist. Didwana
5. Omprakash S/o Puranram, R/o Tehsil Makrana Dist.
Didwana
6. Ganki Devi W/o Puranram, R/o Tehsil Makrana Dist.
Didwana
7. Gopal Ram S/o Puranram, R/o Tehsil Makrana Dist.
Didwana
8. Lalchand S/o Not Known, R/o Tehsil Makrana Dist.
Didwana
----Respondents
For Petitioner(s) : Mr. Achala Ram
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.
[2023:RJ-JD:33110] (2 of 2) [CRLW-1700/2023]
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, Didwana 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, Didwana to provide
protection to the petitioners deserves to be accepted.
The Superintendent of Police, Didwana 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, Didwana 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
17-Ravi Khandelwal
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