Sushri Pirya Soni Seth vs State Of Rajasthan ...
2023 Latest Caselaw 7981 Raj

[2023:RJ-JD:33088]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1675/2023

1. Sushri Pirya Soni Seth W/o Tarachand, Aged About 27 Years, D/o Rajkumar, B/c Soni, R/o 31/229 , Koniya Dist. Varanasi, Uttra Pradesh.

2. Tarachand S/o Bhanwar, Aged About 30 Years, B/c Darji, R/o Near Vadi, Near Gulab Ji Hotel, District Barmer.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Secretariat, Jaipur.

2. The Superintendent Of Police, Barmer.

3. The S.h.o., Police Station Barmer, Dist. Barmer.

----Respondents

For Petitioner(s) : Mr. Vikram Singh For Respondent(s) : Mr. S.K. Bhati, PP

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

respondent Police Authorities with a prayer to be provided with

[2023:RJ-JD:33088] (2 of 2) [CRLW-1675/2023]

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 S.P., Barmer to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Barmer shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The S.P.

Barmer 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 689-KshamaD/-

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