Rajasthan High Court - Jodhpur
Varsha vs State Of Rajasthan ... on 18 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:35894]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1791/2023
1. Varsha W/o Tej Singh, Aged About 28 Years, R/o- D-471,
Street No. 60 Mahaveer Enclav, Uttam Nagar West Delhi,
At Present House No. 122, Ward No. 9, Thdei Gangani,
Tehsil And District Hanumangarh (Rajasthan).
2. Narendra Kumar S/o Chandgi Ram, Aged About 26 Years,
R/o- House No. 122, Ward No. 9, Thdei Gangani, Tehsil
And District Hanumangarh (Rajasthan).
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Superintendent Of Police, Hanumangarh (Rajasthan)
3. The Station House Officer, Police Station Hanumangarh
(Rajasthan)
4. Tej Singh S/o Ramniwas, Aged About 31 Years, R/o- D-
471, Gali No. 60 Mahaveer Enclav, Uttam Nagar West
Delhi.
5. Rajesh Kumar S/o Ramniwas, R/o- D-471, Gali No. 60
Mahaveer Enclav, Uttam Nagar West Delhi.
6. Bala Devi W/o Ramniwas, R/o- D-471, Gali No. 60
Mahaveer Enclav, Uttam Nagar West Delhi.
7. Pankaj Sain S/o Rohitash Nai, R/o- Village Budoli, Tehsil
And District Rewari, Haryana.
8. Dinesh Kumar S/o Bheru Ram, R/o- Village Budoli, Tehsil
And District Rewari, Haryana.
9. Ashvini Kumar S/o Dinesh Kumar, R/o- Village Budoli,
Tehsil And District Rewari, Haryana.
10. Akshay Kumar S/o Dinesh Kumar, R/o- Village Budoli,
Tehsil And District Rewari, Haryana.
----Respondents
For Petitioner(s) : Mr. Rajendra Singh Rathore
For Respondent(s) : Mr. Mahipal Bishnoi, P.P.
[2023:RJ-JD:35894] (2 of 3) [CRLW-1791/2023]
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
Superintendent Of Police, Hanumangarh 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, Hanumangarh to
provide protection to the petitioners deserves to be accepted.
The Superintendent Of Police, Hanumangarh 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, Hanumangarh shall ensure that no harm
is caused to the petitioners, who have performed a love marriage.
[2023:RJ-JD:35894] (3 of 3) [CRLW-1791/2023]
The criminal writ petition is accordingly disposed of.
Stay petition also stands disposed of.
(KULDEEP MATHUR),J
987-Ravi Khandelwal
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