Rubi Das vs State Of Rajasthan ...
2023 Latest Caselaw 7239 Raj

[2023:RJ-JD:29738]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1564/2023

1. Rubi Das D/o Amresh Das W/o Amrikchand, Aged About 40 Years, B/c Das R/o Kolikura Tehsil Sonamukhi Dist. Unnakoti At Present Udasar Choto, Tehsil Pallu Dist. Hanumangarh

2. Amrikchand S/o Rampratap, Aged About 32 Years, B/c Jat R/o Udasar Chota Tehsil Pallu Dist. Hanumangarh

----Petitioners Versus

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

2. Dierctor General Of Police, Govt. Of Rajastghan Police, Head Quarter Jaipur

3. The Superintendent Of Police, Hanumangarh

4. The Station House Officer, Police Station, Pallu Dist.

Hanumangarh

5. The Commissioner Unakoti, Tirpura

6. The S.H.O., Bathi Abhay Nagar, Agartala, West Tripura

7. Pratimadas W/o Amreshdas, R/o Kolikura Tehsil Sona Mukhi Dist. Unakoti, Tripura

----Respondents

For Petitioner(s) : Mr. Devesh Khatri for Mr. Shreekant Verma.

For Respondent(s) : Mr. Mohd. Javed Gouri, 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.

[2023:RJ-JD:29738] (2 of 2) [CRLW-1564/2023]

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 respondent No.8. 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.

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 to provide protection to the petitioners, deserves to

be accepted.

The Superintendent of Police, Hanumangarh shall have the

matter enquired into and if so required, appropriate protection

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

Superintendent of Police, Hanumangarh 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 2-Tikam/-

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