Ajaypal vs State Of Rajasthan ...
2023 Latest Caselaw 6920 Raj

[2023:RJ-JD:28575]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1498/2023

1. Ajaypal S/o Sh. Ramniwas, Aged About 25 Years, Nandoli Chandawtan, Nagaur, Raj.

2. Manisha D/o Parmanand, Aged About 19 Years, Near Shyam Baba Ka Mandir, Khileriyo Ki Dhani, Dheegal, Nagaur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. The Inspector General Of Police, Ajmer.

3. Superintendent Of Police, Nagaur.

4. The S.h.o. P.s. Makrana, Nagaur.

5. The Sho, P.s. Khunkhuna, Nagaur.

6. Parmanand S/o Laxman, Aged About 39 Years, Near Shyam Baba Ka Mandir, Khileriyo Ki Dhani, Dheegal, Nagaur.

----Respondents

For Petitioner(s) : Mr. Sanjay Bishnoi. For Respondent(s) : Mr. Salim Khan, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

06/09/2023

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

[2023:RJ-JD:28575] (2 of 2) [CRLW-1498/2023]

their relatives. The petitioners allegedly approached the

Superintendent of Police, Deedwana 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 S.P., Deedwana to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Deedwana shall have the

matter enquired into and if so required, appropriate protection

shall be provided to the petitioners as and when warranted. The

S.P. Deedwana shall ensure that no harm is caused to the

petitioners, who have performed a love marriage.

The criminal writ petition is accordingly disposed of.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR),J 11-Prashant/-

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