Arshdeep vs State Of Rajasthan ...
2023 Latest Caselaw 7238 Raj

[2023:RJ-JD:29760]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1565/2023

1. Arshdeep W/o Sandeep Kumar D/o Gurjeet Singh, Aged About 19 Years, R/o Abub Shahar(271), Sirsa(Haryana) At Present Reside At Ward No. 9, Nirwana, Suratgarh, Dist. Sriganganagar(Raj.)

2. Sandeep Kumar S/o Ram Swaroop, Aged About 29 Years, Ward No. 9, Nirwana, Suratgarh, Dist. Sriganganagar(Raj.)

----Petitioners Versus

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

2. The Superintendent Of Police, Sriganganagar(Raj.)

3. Station House Officer, Police Station Ghumadwali, Dist.

Sriganganagar(Raj)

4. Station House Officer, Police Station Suratgarh Sadar, Dist. Sriganganagar(Raj.)

5. Gurjeet Singh S/o Surjeet Singh, R/o Habuvsar, Tehsil Dabwali, Dist. Sirsa(Haryana)

6. Rajkaur W/o Gurjeet Singh, R/o Habuvsar, Tehsil Dabwali, Dist. Sirsa(Haryana)

7. Jaideep Singh S/o Gurjeet Singh, R/o Habuvsar, Tehsil Dabwali, Dist. Sirsa(Haryana)

8. Kala Singh S/o Surjeet Singh, R/o Habuvsar, Tehsil Dabwali, Dist. Sirsa(Haryana)

9. Pravinder Kaur W/o Kala Singh, R/o Habuvsar, Tehsil Dabwali, Dist. Sirsa(Haryana)

10. Khushdeep S/o Kala Singh, R/o Habuvsar, Tehsil Dabwali, Dist. Sirsa(Haryana)

11. Dildeep Singh S/o Kala Singh, R/o Habuvsar, Tehsil Dabwali, Dist. Sirsa(Haryana)

12. Deep Khalon S/o Satnam Singh, R/o Kariwala, Tehsil Raniya, Dist. Sirsa (Haryana)

13. Mamta D/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh, Dist. Sriganganagar(Raj.)

14. Sushila D/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh,

[2023:RJ-JD:29760] (2 of 3) [CRLW-1565/2023]

Dist. Sriganganagar(Raj.)

15. Laxmi W/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh, Dist. Sriganganagar(Raj.)

16. Pawan S/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh, Dist. Sriganganagar(Raj.)

17. Ranjeet S/o Bhoop Ram, R/o Niravana P.s. Suratgarh Sadar, Dist. Sriganganagar(Raj.)

18. Kuldeep S/o Ranjeet, R/o Niravana, P.s.suratgarh Sadar, Dist. Sriganganagar(Raj.)

19. Umakant S/o Ranjeet, R/o Niravana, P.s.suratgarh Sadar, Dist. Sriganganagar(Raj.)

20. Sunil S/o Shankar Lal, R/o Niravana, P.s.suratgarh Sadar, Dist. Sriganganagar(Raj.)

----Respondents

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

14/09/2023

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

respondent Police Authorities with a prayer to be provided with

adequate protection but no heed has been paid to their request so

far.

[2023:RJ-JD:29760] (3 of 3) [CRLW-1565/2023]

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., Sri Ganganagar to provide protection to the

petitioners deserves to be accepted.

The Superintendent of Police, Sri Ganganagar 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. Sri Ganganagar 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 S-4-KshamaD/-

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