Kashish Bhati vs State Of Rajasthan ...
2023 Latest Caselaw 8281 Raj

[2023:RJ-JD:33861]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1727/2023

1. Kashish Bhati D/o Late Shri Mahendra Bhati, Aged About 21 Years, B/c Sen /bhati R/o Vill. L-19 Aayushi Angan Pal Balaji Pal Ruiral Jodhur Raj.

2. Karan Sen S/o Shri Mahendra Sen, Aged About 27 Years, B/c Sen R/o 17/57 Chopasni Housing Board At Present Residing At 15/231 Chopasni Housing Board Jodhpur Raj.

----Petitioners Versus

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

2. The Sommissioner Of Police, Jodhpur Raj.

3. The S.h.o., Ps Chopasni Housing Board Jodhpur Raj.

4. Smt. Seema Sen W/o Late Shri Mahendra Bhati, Mother Of Kashish Bhati R/o Vill. L-19 Aayushi Angan Pal Balaji Pal Ruiral Jodhpur Raj.

                                                                  ----Respondents


For Petitioner(s)           :     Mr. Pankaj Arora
For Respondent(s)           :     Mr. Mukhtiyar Khan, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

                                      Order

09/10/2023

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

[2023:RJ-JD:33861] (2 of 2) [CRLW-1727/2023]

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 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 S-915-KshamaD/-

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