Rajasthan High Court - Jodhpur
Pooja vs State Of Rajasthan ... on 30 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:36759]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1815/2023
1. Pooja W/o Shri Aman Verma D/o Shri Ramchander Nath,
Aged About 19 Years, R/o Ward No. 05, Dhirdhan
Shekhsar, Tehsil Lunkaransar, Dist. Bikaner And Presently
Residing At Ward No. 21, Near P.s. Pilibanga, Dist.
Hanumangarh, Raj.
2. Aman Verma S/o Shri Kundan Lal, Aged About 22 Years,
R/o Ward No. 21, Near P.s. Pilibanga, Dist. Hanumangarh,
Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur, Raj.
2. The Superintendent Of Police, Hanumangarh Through
Govt. Advocate, Rajasthan High Court, Jodhpur, Raj.
3. Station House Officer, P.s. Pillibanga, Dist. Hanumangarh,
Raj.
4. Ramchander Nath S/o Bhanwar Nath, R/o Ward No. 05
Dhirdhan Shekhsar, Tehsil Lunkaransar, Dist. Bikaner, Raj.
5. Sahabram Nath S/o Hazari Nath, R/o. Pilibanga, Dist.
Hanumangarh, Raj.
6. Rakesh Kumar Nath S/o Sahabram Nath, R/o Pilibanga,
Dist. Hanumangarh, Raj.
----Respondents
For Petitioner(s) : Mr. Abhishek Aggarwal
For Respondent(s) : Mr. Laxman Solanki, P.P.
[2023:RJ-JD:36759] (2 of 3) [CRLW-1815/2023]
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
30/10/2023
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 through Govt. Advocate,
Rajasthan High Court, Jodhpur 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 through
Govt. Advocate, Rajasthan High Court, Jodhpur to provide
protection to the petitioners deserve to be accepted.
The Superintendent of Police, Hanumangarh through Govt.
Advocate, Rajasthan High Court, Jodhpur shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The
[2023:RJ-JD:36759] (3 of 3) [CRLW-1815/2023]
Superintendent of Police, Hanumangarh through Govt. Advocate,
Rajasthan High Court, Jodhpur 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
928-Ravi Khandelwal
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