Suhana Bano vs State Of Rajasthan ...
2023 Latest Caselaw 7241 Raj

[2023:RJ-JD:29751]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1562/2023

1. Suhana Bano D/o Jalil Ahmed, Aged About 23 Years, R/o Makan No. 153, Karigarwas, Abu Road, Dist. Sirohi

2. Sanjay Khan S/o Shamsher Khan, Aged About 28 Years, R/o Rama Ki Payu, Indra Colony, Mahamandir Railway Station Ke Samne, Jodhpur

----Petitioners Versus

1. State Of Rajasthan, Through The Prinipal Secretary, Home Affairs Department, Govt. Of Rajasthan, Jaipur

2. The Commissiioner Of Police, Jodhpur

3. The Superintendent Of Police, Dist. Sirohi

4. The Station House Officer, Police Station Abu Road Sadar, Dist. Sirohi.

5. The Station House Officer, Police Station Nagori Gate, Jodhpur.

6. Jalil Ahmed S/o Abdul Shakur, R/o Makan No. 153, Karigarwas, Abu Road, Dist. Sirohi

7. Sameer Khan S/o Jalil Ahmed, R/o Makan No. 153, Karigarwas, Abu Road, Dist. Sirohi

----Respondents

For Petitioner(s) : Mr. Surendra Singh Choudhary. 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.

The petitioners both being major persons, claim to have

performed a love marriage. They submit that the marriage was

[2023:RJ-JD:29751] (2 of 2) [CRLW-1562/2023]

performed against the wishes of their parents and thus, they feel

threat to their lives at the hands of respondent Nos.6 & 7. 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, Sirohi to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Sirohi 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, Sirohi 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 20-Tikam/-

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