Smt. Manisha vs State Of Rajasthan ...
2023 Latest Caselaw 6922 Raj

[2023:RJ-JD:28577]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1496/2023

1. Smt. Manisha D/o Madan Lal, Aged About 18 Years, Meena Ka Bas, Lunawa Teh. Bali Dist. Pali, Raj. At Present R/o Jakar Khera, Chittorgarh Dist. Chittorgarh, Raj.

2. Prakash Chandra Garu S/o Duda Ram, Aged About 24 Years, R/o Jakad Kheda, Chittorgarh Dist. Chittorgarh, Raj.

----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, Dist. Pali.

4. The Superintendent Of Police, Chittorgarh Dist.

Chittorgarh.

5. The S.h.o. P.s. Bali, Dist. Pali.

6. Mahendra S/o Madanlal, Meena Ka Bas, Lunawa Teh. Bali Dist. Pali, Raj.

7. Amit S/o Madanlal, Meena Ka Bas, Lunawa Teh. Bali Dist.

Pali, Raj.

8. Sushila W/o Madanlal, Meena Ka Bas, Lunawa Teh. Bali Dist. Pali, Raj.

9. Saroj D/o Madanlal , W/o Jitendra, Godwa, Dist. Sirohi, Raj.

10. Hadmat S/o Sh. Amrit Lal, Lunawa Teh. Bali, Dist. Pali (Raj.).

11. Praveen S/o Amrit Lal, Lunawa Teh. Bali, Dist. Pali (Raj.).

12. Jagdish S/o Banshi Lal, Kherwa, Dist. Pali, Raj.

13. Mukesh S/o Banshi Lal, Kherwa, Dist. Pali, Raj.

14. Raju S/o Banshi Lal, Kherwa, Dist. Pali, Raj.

----Respondents

For Petitioner(s) : Mr. Pritam Joshi. For Respondent(s) : Mr. Salim Khan, P.P.

[2023:RJ-JD:28577] (2 of 3) [CRLW-1496/2023]

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

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

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., 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 S.P. Pali

shall ensure that no harm is caused to the petitioners, who have

performed a love marriage.

[2023:RJ-JD:28577] (3 of 3) [CRLW-1496/2023]

The criminal writ petition is accordingly disposed of.

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

(KULDEEP MATHUR),J 13-Prashant/-

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