Pooja Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 8412 Raj

[2023:RJ-JD:34523]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1583/2023

1. Pooja Kumari W/o Shekhar Kumar, Aged About 19 Years, D/o Pema Ram, R/o Meghwalo Ka Bas, Ward No. 10, Bankali, Sumerpur, District Pali.

2. Shekhar Kumar S/o Jitendra Kumar, Aged About 22 Years, R/o Bankali, Sumerpur, District Pali.

----Petitioners Versus

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

2. The Superintendent Of Police, Pali.

3. The S.h.o., Police Station Sumerpur, District Pali.

4. Pema Ram S/o Bada Ji, R/o Meghwalo Ka Bas, Ward No. 10, Bankali, Sumerpur, District Pali.

5. Desha Ram S/o Bada Ji, R/o Meghwalo Ka Bas, Ward No. 10, Bankali, Sumerpur, District Pali.

6. Deepak S/o Pema Ram, R/o Meghwalo Ka Bas, Ward No. 10, Bankali, Sumerpur, District Pali.

7. Mohan S/o Desha Ram, R/o Meghwalo Ka Bas, Ward No. 10, Bankali, Sumerpur, District Pali.

8. Vikram S/o Jeeva Ram, R/o Village Netra, Sumerpur, District Pali.

----Respondents

For Petitioner(s) : Mr. C.R. Choudhary. 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:34523] (2 of 2) [CRLW-1583/2023]

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 8. 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, Pali to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Pali 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, Pali 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 736-Tikam/-

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