Pooja Kanwar vs State Of Rajasthan ...
2023 Latest Caselaw 8116 Raj

[2023:RJ-JD:33441]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1559/2023

1. Pooja Kanwar D/o Bhanwar Singh, Aged About 26 Years, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, District Nagaur (Raj.)

2. Shaitan Ram S/o Ramu Ram, Aged About 26 Years, R/o Netiyas, Nagaur (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Director General Of Police, Rajasthan, Jaipur.

3. The Superintendent Of Police, Nagaur.

4. The Station House Officer, Police Station Pilwa Parbatsar, Nagaur.

5. The Station House Officer, Police Station Sadar Nagaur, District Nagaur.

6. Bhanwar Singh S/o Himmar Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

7. Kiran Kanwar W/o Bhanwar Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

8. Kalu Singh S/o Himmat Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

9. Uttam Singh S/o Bhanwar Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

10. Kan Singh S/o Ramu Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

11. Mena Kanwar W/o Himmat Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

12. Ritika Kanwar W/o Bhanwar Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

[2023:RJ-JD:33441] (2 of 4) [CRLW-1559/2023]

13. Devkaran Singh S/o Unknown, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

14. Nathu Singh S/o Ladu Singh, R/o Darogo Ka Mohalla, Ward No. 1, Vpo Netiyas, Tehsil Parbatsar, District Nagaur (Raj.)

15. Rajendra Singh S/o Nathu Sngh, R/o Village Kirad, Tehsil Degana, District Nagaur.

16. Rajendra Singh S/o Gopal Singh, R/o Shyam Colony, Parbatsar, District Nagaur (Raj.)

17. Khiv Singh S/o Gopal Singh, R/o Shyam Colony, Parbatsar, District Nagaur (Raj.)

18. Manju Kanwar W/o Kishan Singh, R/o Village Kirad, Tehsil Degana, District Nagaur.

19. Roop Singh S/o Devkaran Isngh, R/o Kishangarh, Azad Nagar, Rajasthan.

20. Dashrath Singh S/o Devkaran Singh, R/o Kishangarh, Azad Nagar, Rajasthan.

21. Bhawani Singh S/o Devkaran Singh, R/o Kishangarh, Azad Nagar, Rajasthan.

22. Mool Singh S/o Ramsingh, R/o Shastri Nagar, Ganeshgarh, Ajmer.

23. Indra Singh S/o Mool Singh, R/o Shastri Nagar, Ganeshgarh, Ajmer.

24. Azad Singh S/o Kan Singh, R/o Darogo Ka Mohalla, Vpo Netiyas, Tehsil Parbatsar, District Nagaur.

25. Omprakash Singh S/o Kan Singh, R/o Darogo Ka Mohalla, Vpo Netiyas, Tehsil Parbatsar, District Nagaur.

                                                                    ----Respondents



For Petitioner(s)             :     Mr. Govind Ram
                                    Mr. Suresh Kumar
For Respondent(s)             :     Mr. S.K. Bhati, P.P.





 [2023:RJ-JD:33441]                    (3 of 4)                      [CRLW-1559/2023]

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 Nagaur 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 Nagaur to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, District Nagaur 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, District Nagaur shall ensure that no

harm is caused to the petitioners, who have performed a love

marriage.

[2023:RJ-JD:33441] (4 of 4) [CRLW-1559/2023]

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 481-Ravi Khandelwal

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