Rajasthan High Court - Jodhpur
Lata Rani vs State Of Rajasthan ... on 5 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:33109]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1699/2023
1. Lata Rani D/o Shri Girdharilal W/o Shri Harpreet Singh,
Aged About 29 Years, R/o Chang Udampur Barola Uammu
And Kashmir At Present Residing At 25 N.p. Tehsil
Raisinghnagar Dist. Anupgarh Raj.
2. Harpreet Singh S/o Shri Paravinder Singh, Aged About 29
Years, R/o 25 N.p. Tehsil Raisinghnagar Dist. Anupgarh
Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Deptt. Of
Home Affairs Govt. Of Raj. Jaipur.
2. The Superintendent Of Police, Anupgarh Raj.
3. The S.h.o., Ps Raisinghnagar Dist. Anupgarh Raj.
4. Paravinder Singh S/o Shri Ram Singh, R/o 25 N.p. Tehsil
Raisinghnagar Dist. Anupgarh Raj.
5. Paramjeet Kaur W/o Shri Paravinder Singh, R/o 25 N.p.
Tehsil Raisinghnagar Dist. Anupgarh Raj.
6. Preetpal Singh S/o Shri Paravinder Singh, R/o 25 N.p.
Tehsil Raisinghnagar Dist. Anupgarh Raj.
7. Kamlesh Devi W/o Shri Girdharilal, R/o Chang Udampur
Barola Jammu And Kashmir
8. Shubham Sharma S/o Shri Girdharilal, R/o Chang
Udampur Barola Jammu And Kashmir
9. Tarun Sharma S/o Shri Girdharilal, R/o Chang Udampur
Barola Jammu And Kashmir
----Respondents
For Petitioner(s) : Mr. Vijay Kumar Gaur
For Respondent(s) : Mr. S.K. Bhati, P.P.
[2023:RJ-JD:33109] (2 of 3) [CRLW-1699/2023]
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, Anupgarh 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, Anupgarh to provide
protection to the petitioners deserves to be accepted.
The Superintendent of Police, Anupgarh 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, Anupgarh shall ensure that no harm is
caused to the petitioners, who have performed a love marriage.
The criminal writ petition is accordingly disposed of.
[2023:RJ-JD:33109] (3 of 3) [CRLW-1699/2023]
A copy of this order be sent to the respondents forthwith.
(KULDEEP MATHUR),J
16-Ravi Khandelwal
Powered by TCPDF (www.tcpdf.org)
