Rajasthan High Court - Jodhpur
Indra Lohar vs State Of Rajasthan ... on 18 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:35893]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1781/2023
1. Indra Lohar D/o Sh. Arjun Ji, Aged About 28 Years, R/o
Kanvera, Kundawa, Rajsamand, Rajsamand Rajasthan At
Present Nandari, Jodhpur
2. Jagdish Chandra Regar S/o Sh. Sohanlal, Aged About 31
Years, R/o Kemari Bhilwara Umari Rajasthan At Present
Nandari, Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Home Secretary, Govt. Of
Rajasthan, Jaipur
2. Superintendent Of Police, Rajsamand
3. Sho, P.s. Devgarh, Dist. Rajsamand
4. Om Prakash S/o Chunnilal, R/o Sendara Road By Pass,
Beawar, Dist. Ajmer
5. Sualal S/o Raimal, R/o Kanvera Kundawa, Rajsamand
6. Chatru Lal Ji S/o Jalu Ji, Kanvera Kundawa, Rajsamand
7. Lalu Ji S/o Badri Ram, Kanvera Kundawa, Rajsamand
8. Gehri Lal S/o Sualal, R/o Kanvera Kundawa, Rajsamand
----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.
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
[2023:RJ-JD:35893] (2 of 2) [CRLW-1781/2023]
threat to their lives at the hands of private respondents, who are
their relatives. The petitioners allegedly approached the
Superintendent of Police, Rajsamand 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, Rajsamand to provide
protection to the petitioners deserves to be accepted.
The Superintendent of Police, Rajsamand 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, Rajsamand 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
985-Ravi Khandelwal
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