Shabnam vs State Of Rajasthan ...
2023 Latest Caselaw 8111 Raj

[2023:RJ-JD:33436]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Writ Petition No. 1511/2023

1. Shabnam W/o Arun Kansal, Aged About 26 Years, D/o Surendra Bishnoi, R/o Baba Ramdev Mandir Ke Pas, Ward No. 7, Raisingh Nagar, Distt. Anoopgarh, (Ganganagar) Raj. At Present Ward No. 21, Shastri Colony, P.s. Raisingh Nagar, Distt. Anoopgarh, (Ganganagar) , Raj.

2. Arun Kansal S/o Rajeev Kumar Kansal, Aged About 29 Years, R/o Ward No. 21, Shastri Colony, P.s. Raisingh Nagar, Distt. Anoopgarh (Ganganagar) ,raj.

----Petitioners

Versus

1. State Of Rajasthan, Through P.P.

2. Director General Of Police, State Of Rajasthan, Head Quarter, Lalkothi, District Jaipur (Raj.)

3. The Superintendent Of Police, Distt. Anoopgarh, (Ganganagar), Rajasthan.

4. Sho, Police Station Raisingh Nagar, Anoopgarh (Ganganagar), Raj.

5. Surender Bishnoi S/o Rajaram Bishnoi, Aged About 55 Years, R/o Ward No. 9 Raisingh Nagar, Distt. Anoopgarh (Ganganagar), Raj.

6. Santosh Devi W/o Surender Bishno, R/o Ward No. 9 Raisingh Nagar, Distt. Anoopgarh (Ganganagar), Raj.

7. Amit Bishnoi S/o Surender Bishnoi, Aged About 33 Years, R/o Ward No. 9 Raisingh Nagar, Distt. Anoopgarh (Ganganagar), Raj.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati For Respondent(s) : Mr. Shrawan Kumar, P.P.

[2023:RJ-JD:33436] (2 of 3) [CRLW-1511/2023]

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

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 private respondents, who are

their relatives. The petitioners allegedly approached the

Superintendent of Police, District Anoopgarh (Ganganagar) 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, District Anoopgarh

(Ganganagar) to provide protection to the petitioners deserves to

be accepted.

The Superintendent of Police, District Anoopgarh

(Ganganagar) 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,

[2023:RJ-JD:33436] (3 of 3) [CRLW-1511/2023]

District Anoopgarh (Ganganagar) 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 480-Ravi Khandelwal

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