Minaxi Solanki vs State Of Rajasthan ...
2023 Latest Caselaw 8410 Raj

[2023:RJ-JD:34581]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1731/2023

1. Minaxi Solanki W/o Narpat Lal D/o Rajebdra Bhai, Aged About 20 Years, R/o Vanakar Vas, Kunjad, Ahmedbad, At Present R/o Bhilo Ka Bas Bagra, Tehsil And Dist. Jalore

2. Narpat Lal @ Nepal S/o Dharma Ram, Aged About 23 Years, R/o Bhilo Ka Bas, Bagra, Tehsil And Dist. Jalore

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Secretariat, Jaipur

2. Inspector General Of Police, Jodhpur

3. The Superintendent Of Police, Jalore

4. The S.h.o., P.s. Bagra Dist. Jalore

5. The S.h.o., P.s. Kanbha Dist. Ahmedabad, Gujarat

6. Rajendra Kumar S/o Dhaba Bhai, R/o Vanakar Vas, Kunjad, Dist. Ahmedabad, Gujarat

----Respondents

For Petitioner(s) : Mr. B.R. Chahar For Respondent(s) : Mr. Shrawan Kumar, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

11/10/2023 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:34581] (2 of 2) [CRLW-1731/2023]

Superintendent of Police, Jalore 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, Jalore to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jalore 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, Jalore shall ensure that no harm is

caused to the petitioners, who have performed a love marriage.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR).J 831-Ravi Khandelwal

Powered by TCPDF (www.tcpdf.org)