Sukhdeep Kaur vs State Of Rajasthan ...
2023 Latest Caselaw 8106 Raj

[2023:RJ-JD:33432]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1715/2023

1. Sukhdeep Kaur D/o Shri Gurdeep Singh, Aged About 20 Years, R/o Garhi Nagar Bhatinda Tehsil And Dist. Bhatinda Punjab

2. Rahul Kumar S/o Shri Mahaveer Singh, Aged About 27 Years, R/o Garhi Nagar Bhatinda Tehsil And Dist. Bhatinda Punjab

----Petitioners Versus

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

2. The Superintendent Of Police, Anopgarh

3. The S.h.o., Raisinghnagar Anopgarh

4. Gurdeep Singh S/o Gopi Ram, R/o Garhi Devi Nagar Bhatinda Tehsil And Dist. Bhatinda Punjab At Present Beed Road Maltania Pool Bhatinda Tehsil And Dist. Bhatinda Punjab

5. Sinder Kaur W/o Shri Gurdeep Singh, R/o Garhi Devi Nagar Bhatinda Tehsil And Dist. Bhatinda Punjab At Present Beed Road Maltania Pool Bhatinda Tehsil And Dist. Bhatinda Punjab

6. Gurpyar Singh S/o Shri Gurdeep Singh, R/o Garhi Devi Nagar Bhatinda Tehsil And Dist. Bhatinda Punjab At Present Beed Road Maltania Pool Bhatinda Tehsil And Dist. Bhatinda Punjab

7. Rajpreet Kaur D/o Shri Gurdeep Singh, R/o Garhi Devi Nagar Bhatinda Tehsil And Dist. Bhatinda Punjab At Present Beed Road Maltania Pool Bhatinda Tehsil And Dist. Bhatinda Punjab

----Respondents

For Petitioner(s) : Mr. Kaushal Gautam. For Respondent(s) : Mr. Vikram Sharma, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

[2023:RJ-JD:33432] (2 of 2) [CRLW-1715/2023]

06/10/2023

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 respondents Nos.4 to 7. The

petitioners allegedly approached the respondent police authorities

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, Anopgarh to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Anopgarh 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, Anopgarh 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 15-Tikam/-

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