Twinkle Daiya vs State Of Rajasthan ...
2023 Latest Caselaw 7145 Raj

[2023:RJ-JD:29444]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1554/2023

1. Twinkle Daiya W/o Rahul D/o Madan Lal, Aged About 20 Years, R/o 79-A Guljar Nagar Bhadwasiya Jodhpur At Present Reside At Ward No. 31 Opp. M.i. Factory Balotra Dist. Balotra Raj.

2. Rahul S/o Santosh Kumar, Aged About 21 Years, R/o Ward No. 31 Opp. M.i. Factory Balotra Dist. Balotra Raj.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary Ministry Of Home Affairs Jaipur Raj.

2. The Superintendent Of Police, Balotra Raj.

3. The Commissioner Of Police, Jodhpur Raj.

4. The Deputy Commissioner Of Police (East), Jodhpur Raj.

5. S.h.o., Ps Balotra Dist. Balotra Raj.

6. S.h.o., Ps Mata Ka Than Dist. Jodhpur Raj.

7. Madan Lal S/o Aman Ji Dahiya, R/o 79-A Guljar Ngar Bhadwasiya Jodhpur Dist. Jodhpur

8. Prem Kumari W/o Madan Lal, R/o 79-A Guljar Ngar Bhadwasiya Jodhpur Dist. Jodhpur

9. Kishan S/o Madan Lal, R/o 79-A Guljar Ngar Bhadwasiya Jodhpur Dist. Jodhpur

10. Aman S/o Ganesh, R/o 79-A Guljar Ngar Bhadwasiya Jodhpur Dist. Jodhpur

11. Lehri Devi W/o Aman, R/o 79-A Guljar Ngar Bhadwasiya Jodhpur Dist. Jodhpur

----Respondents

For Petitioner(s) : Mr. Akash Goyal. For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

13/09/2023 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.

[2023:RJ-JD:29444] (2 of 2) [CRLW-1554/2023]

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, Balotra 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., Balotra to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Balotra 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.

Balotra 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 25-Prashant/-

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