Leela Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 8154 Raj

[2023:RJ-JD:33722]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1723/2023

1. Leela Kumari D/o Ajit Singh W/o Satya Prakash Dhayal, Aged About 22 Years, R/o House No. 76/a Ward No. 07 Hanuman Colony Rohtak At Present Residing At Kudi Bhagatasani Housing Board Jodhpur

2. Satya Prakash Dhayal S/o Banwari Lal Dhayal, Aged About 30 Years, R/o Dhayalon Ka Bass Kari Dist. Jhunjhunu At Present Residing At Kudi Bhagatasani Housing Board Jodhpur

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary Deptt. Of Home Affairs Govt. Of Raj. Jaipur

2. Commissioner Of Police, Jodhpur

3. Superintendent Of Police, Jodhpur

4. S.h.o., Ps Kudi Bhagatasani Housing Board Jodhpur Dist.

Jodhpur

5. Ajit Singh S/o Hiru Singh, Aged About 49 Years, R/o House No. 76/a Ward No. 07 Hanuman Colony Rohtak Haryana

6. Sandeep Singh S/o Kaptan Singh, Aged About 32 Years, R/o Harkuali Khurd Gohana Road Rohtak Haryana

7. Rajbeer Singh S/o Hiru Singh, Aged About 52 Years, R/o House No. 76/a Ward No. 07 Hanuman Colony Rohtak Haryana

----Respondents

For Petitioner(s) : Mr. Praveen Vyas For Respondent(s) : Mr. Shrawan Kumar, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR Order

07/10/2023 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.

[2023:RJ-JD:33722] (2 of 2) [CRLW-1723/2023]

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

Commissioner of Police, Jodhpur 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 Commissioner of Police, Jodhpur to provide

protection to the petitioners deserves to be accepted.

The Commissioner of Police, Jodhpur shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The

Commissioner of Police, Jodhpur 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 6-Ravi Khandelwal

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