Rajasthan High Court - Jodhpur
Pooja vs State Of Rajasthan ... on 18 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:35891]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1792/2023
1. Pooja W/o Pankaj, Aged About 18 Years, Daughter Of
Mancha Ram, By Caste Bawari, R/o- Sankhwas, District
Nagaur At Present Reside At B-Scheme, Kalal Colony,
Inside Nagauri Gate, Jodhpur (Raj.).
2. Pankaj S/o Inder Singh, Aged About 23 Years, R/o- B-
Scheme, Kalal Colony, Inside Nagauri Gate, Jodhpur
(Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.).
2. The Commissioner Of Police, Jodhpur (Raj.).
3. The Deputy Commissioner Of Police, (East) Jodhpur
(Raj.).
4. The Deputy Commissioner Of Police, (West), Jodhpur
(Raj.).
5. Station House Officer, Police Station Nagauri Gate, Dist.
Jodhpur (Raj.).
6. Station House Officer, P.s. Soorsagar, Dist. Jodhpur (Raj.).
7. Dalki Devi W/o Mancha Ram, R/o- Rawati, District
Jodhpur (Raj.).
8. Sunil S/o Mancha Ram, R/o- Rawati, District Jodhpur
(Raj.).
9. Bablu S/o Mancha Ram, R/o- Rawati, District Jodhpur
(Raj.).
10. Manga Ram S/o Vachna Ram, R/o- Rawati, District
Jodhpur (Raj.).
11. Bija Ram S/o Manohar Ram, R/o- Rawati, District Jodhpur
(Raj.).
12. Mithu Ram S/o Manohar Ram, R/o- Rawati, District
Jodhpur (Raj.).
13. Shyam S/o Sita Ram, R/o- Rawati, District Jodhpur (Raj.).
14. Vimla W/o Mithu Ji, R/o- Sankhwas, District Nagaur
(Raj.).
15. Pema Ram S/o Hapu Ji, R/o- Gotan, District Nagaur
[2023:RJ-JD:35891] (2 of 3) [CRLW-1792/2023]
(Raj.).
----Respondents
For Petitioner(s) : Mr. Akash Goyal
For Respondent(s) : Mr. Mahipal Bishnoi, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/10/2023
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
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.
[2023:RJ-JD:35891] (3 of 3) [CRLW-1792/2023]
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.
(KULDEEP MATHUR),J
6-Ravi Khandelwal
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