Priyanka vs State Of Rajasthan ...
2023 Latest Caselaw 8742 Raj

[2023:RJ-JD:36172]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1800/2023

1. Priyanka W/o Sunny Sharma D/o Amit Kalyana, Aged About 23 Years, R/o Ward No. 27, Badopal Road, Pipal Chowk, Suratgarh, Ganganagar

2. Sunny Sharma S/o Tulsi Ram Sharma, Aged About 29 Years, B/c Sharma R/o Ward No. 03, Behind Govt. College, Bajigar Mohalla, Suratgarh, Dist. Sri Ganga Nagar

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Govt. Of Raj. Secretariat, Jaipur

2. The Superintendent Of Police, Sri Ganganagar

3. The S.h.o., P.s. Suratgarh City, Dist. Sri Ganganagar

4. Amit Kalyana S/o Lal Chand, R/o Ward No. 27, Badopal Road, Pipal Chowk, Suratgarh, Ganganagar

----Respondents

For Petitioner(s) : Mr. Naveen Rathore 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

[2023:RJ-JD:36172] (2 of 2) [CRLW-1800/2023]

Superintendent of Police, Sri Ganganagar 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, Sri Ganganagar to

provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Sri Ganganagar 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, Sri Ganganagar 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 application also stands disposed of.

(KULDEEP MATHUR),J 23-Ravi Khandelwal

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