Rajasthan High Court - Jodhpur
Saloni vs State Of Rajasthan ... on 19 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:36171]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1798/2023
1. Saloni W/o Ashok, Aged About 18 Years, D/o- Shri Rakesh
Kumar, R/o- Ward No. 2, Ratanpura, 4 Rtp, Ratanpura
Rural, District Hanumangarh (Raj.).
2. Ashok S/o Shri Satyapal Rahar, Aged About 25 Years,
R/o- Ward No. 2, Ratanpura, 4 Rtp, Ratanpura Rural,
District Hanumangarh (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur (Raj.).
2. The Superintendent Of Police, Hanumangarh Through
Government Advocate, Rajasthan High Court, Jodhpur
(Raj.).
3. Station House Officer, Police Station Sangria, District
Hanumangarh (Raj.).
4. Rakesh Kumar Sihag S/o Shri Goverdhan, R/o- Ward No.
2, Ratanpura, 4 Rtp, Ratanpura Rural, District
Hanumangarh (Raj.).
5. Indraj Sihag S/o Shri Goverdhan, R/o- Ward No. 2,
Ratanpura, 4 Rtp, Ratanpura Rural, District Hanumangarh
(Raj.).
6. Krishan Lal Sihag S/o Shri Goverdhan, R/o- Ward No. 2,
Ratanpura, 4 Rtp, Ratanpura Rural, District Hanumangarh
(Raj.).
7. Lal Chand S/o Shri Goverdhan, R/o- Ward No. 2,
Ratanpura, 4 Rtp, Ratanpura Rural, District Hanumangarh
(Raj.).
8. Ramesh Sihag S/o Name Not Known, R/o- Ward No. 2,
Ratanpura, 4 Rtp, Ratanpura Rural, District Hanumangarh
(Raj.).
9. Narender Bishu S/o Name Not Known, R/o- Village
Goluwala, Tehsil Pilibanga, District Hanumangarh (Raj.).
----Respondents
[2023:RJ-JD:36171] (2 of 3) [CRLW-1798/2023]
For Petitioner(s) : Ms. Taniya Chugh
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, 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
[2023:RJ-JD:36171] (3 of 3) [CRLW-1798/2023]
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.
The criminal writ petition is accordingly disposed of.
Stay application also stands disposed of.
(KULDEEP MATHUR),J
22-Ravi Khandelwal
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