Anju Choudhary vs State Of Rajasthan ...
2023 Latest Caselaw 8698 Raj

[2023:RJ-JD:35892]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1782/2023

1. Anju Choudhary D/o Dhanna Ram, Aged About 20 Years, R/o- Beniwalon Ka Bass, Nandwan, Salawas, Jodhpur.

2. Sanjay Kumar S/o Omaram, Aged About 24 Years, R/o-

Nai Basti Sargaron Ka Bas, Satlana, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Home Secretary, Govt. Of Rajasthan, Jaipur.

2. Commissioner Of Police, Jodhpur.

3. The Superintendent Of Police, Jodhpur Rural.

4. S.h.o., Police Station Luni, District Jodhpur.

5. S.h.o., Police Station Vivek Vihar, Jodhpur.

6. Prashant S/o Dhanna Ram, R/o- Beniwalon Ka Bass, Nandwan, Salawas, Jodhpur.

7. Pankaj S/o Mohan Lal, R/o- Beniwalon Ka Bass, Nandwan, Salawas, Jodhpur.

8. Madan S/o Baluram Ji, R/o- Beniwalon Ka Bass, Nandwan, Salawas, Jodhpur.

9. Nemaram S/o Bhanwar Lal, R/o- Satlana, Jodhpur.

10. Sadaram S/o Unknown, R/o- Dhundara, District Jodhpur.

11. Rakesh S/o Sadaram, R/o- Dhundara, District Jodhpur.

12. Shrawan S/o Sadaram, R/o- Dhundara, District Jodhpur.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Rakesh Gour
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.

[2023:RJ-JD:35892] (2 of 2) [CRLW-1782/2023]

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 private respondents, who are

their relatives. The petitioners allegedly approached the

Superintendent of Police, Jodhpur Rural 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, Jodhpur Rural to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Jodhpur Rural 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, Jodhpur Rural shall ensure that no harm

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

The criminal writ petition is accordingly disposed of.

Stay petition also stands disposed of.

(KULDEEP MATHUR),J 986-Ravi Khandelwal

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