Rajasthan High Court - Jodhpur
Meena Khatun vs State Of Rajasthan ... on 19 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:36170]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1805/2023
1. Meena Khatun D/o Saleem, Aged About 28 Years, W/o-
Ali Akbar, R/o- Dhal Ki Galli, Sojat City, Pali Presently
Residing At Phc Office Ke Pass, Saraswati Nagar, Basni, 1-
Phase, Jodhpur.
2. Ali Akbar S/o Shakur Khan, Aged About 26 Years, R/o-
Sojat City, District Pali, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.).
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur.
3. The Superintendent Of Police, Pali
4. The Station House Officer, P.s. Sojat City, Dist. Pali.
5. Babu Qureshi S/o Shakur Khan, R/o- Bildaiya Gate,
Chhota Khurmiya, Masjid Ke Pass, Sojat City, Pali.
6. Rafiq Qureshi S/o Shri Fakir Mohammad, R/o- Biladiya
Gate Ke Pass, Sojat City, Pali.
7. Rahmat Qureshi W/o Babu Qureshi, R/o- Biladiya Gate,
Chhota Khurmiya, Masjid Ke Pass, Sojat City, Pali.
8. Rahisa W/o Bundu Qureshi, R/o- Biladiya Gate, Chhota
Khurmiya, Masjid Ke Pass, Sojat City, Pali.
9. Mehboob Qureshi S/o Shakur Qureshi, R/o- Biladiya Gate,
Chhota Khurmiya, Masjid Ke Pass, Sojat City, Pali.
10. Salim Qureshi S/o Shakur Khan, R/o- Biladiya Gate,
Chhota Khurmiya, Masjid Ke Pass, Sojat City, Pali.
11. Raju Qureshi S/o Shakur Khan, R/o- Biladiya Gate,
Chhota Khurmiya, Masjid Ke Pass, Sojat City, Pali.
12. Hasina W/o Tujrat Tulla, R/o- Jodhpur.
13. Tujrat Tulla S/o Satar Babu Ji, R/o- Jodhpur.
14. Mohammd Hussain S/o Shri Mohammad Arif, R/o-
Narsinghpura, Sojat City, Pali.
15. Mohd. Arif S/o Shri Mohd. Hamid, R/o- Silawato Ka Bass,
Sojat City, Dist. Pali.
16. Mohd. Rafiq S/o Mohd. Hamid, R/o- Sojat City Dhal Ki
[2023:RJ-JD:36170] (2 of 3) [CRLW-1805/2023]
Galli, Silawato Ka Bass, Pali.
17. Vajid S/o Hamid, R/o- Sojat City Dhal Ki Galli, Silawato Ka
Bass, Pali.
18. Biwi W/o Nizam Qureshi, R/o- Bajrang Vadi Mastn Baba,
Pali.
19. Salim Shah S/o Shri Nasir Shah, R/o- Patna, Bihar.
20. Mohd. Jumerati S/o Saliim Shah, R/o- Patna, Bihar.
21. Momina Khatun W/o Jumerati Shah, R/o- Patna, Bihar.
----Respondents
For Petitioner(s) : Mr. A.K. Pajapat
Mr. Naresh Charniya
For Respondent(s) : Mr. S.S. Rajpurohit, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
19/10/2023
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, Pali 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
[2023:RJ-JD:36170] (3 of 3) [CRLW-1805/2023]
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.
(KULDEEP MATHUR),J
25-Ravi Khandelwal
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