Manju Devi vs State Of Rajasthan ...
2023 Latest Caselaw 8411 Raj

[2023:RJ-JD:34525]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1718/2023

1. Manju Devi W/o Suresh Kumar Jat D/o Bega Ram, Aged About 24 Years, R/o Rajputo Ka Mohalla, Chandi, Dist. Deedwana, At Present Residing At Fagoriya Ka Mohalla, Chandi, Dist. Deedwana

2. Suresh Kumar Jat S/o Chena Ram, Aged About 25 Years, R/o Fagoriya Ka Mohalla, Chandi, Dist. Deedwana

----Petitioners Versus

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

2. The Superintendent Of Police, Deedwana

3. The Station House Officer, Police Station Makrana, Nagaur

4. Bega Ram S/o Pusa Ram, R/o Chandi, Makrana, Dist.

Deedwana

5. Asu Ram S/o Balu Ram, R/o Chandi, Makrana, Dist.

Deedwana

6. Narayan Ram S/o Pita Ram Dudi, R/o Village Dhannavam Tehsil Makrana, Dist. Deedwana

7. Lichman Ram S/o Bodu Ram, R/o Bhopaji Ka Bas, Toshina, Tehsil Deedwana, Dist. Deedwana

----Respondents

For Petitioner(s) : Mr. Dinesh Kumar. For Respondent(s) : Mr. Laxman Solanki, PP.

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.

[2023:RJ-JD:34525] (2 of 2) [CRLW-1718/2023]

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 respondents Nos.4 to 7. The

petitioners allegedly approached the 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 Superintendent of Police, Deedwana to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Deedwana 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, Deedwana 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 737-Tikam/-

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