Neelam Sankhala vs State Of Rajasthan ...
2023 Latest Caselaw 7587 Raj

[2023:RJ-JD:31318]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1613/2023

1. Neelam Sankhala D/o Rajendra Shankhala, Aged About 28 Years, R/o Killa Road Bahirunath Colony Kriya Jhalara Jodhpur Raj.

2. Lakshman Parihar S/o Sohan Lal Parihar, Aged About 27 Years, R/o Bera Bijodiya Dhandedi Road Sojat City Dist.

         Pali Raj.                             ----Petitioners
                                    Versus

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

2. The Superintendent Of Police, Pali

3. The S.h.o., Ps Sojat City Dist. Pali

4. The S.h.o., Ps Sursargar Jodhpur

5. Rajendra Sankhala S/o Omprakash, R/o Kila Road Bheru Nath Colony Jodhpur

6. Pushpa W/o Rajendra Sankhala, R/o Kila Road Bheru Nath Colony Jodhpur

7. Mahesh Sankhala S/o Rajendra Sankhala, R/o Kila Road Bheru Nath Colony Jodhpur

8. Varsha Sankhala S/o Mahesh Sankhala, R/o Kila Road Bheru Nath Colony Jodhpur

9. Chetan Gehlot S/o Banne Singh Gehlot, R/o Pokran Ramdevra Jaisalmer

10. Dinesh Gehlot S/o Banne Singh, R/o Pokran Ramdevra Jaisalmer

11. Mahendra Gehlot S/o Omprakash, R/o Pokran Ramdevra Jaisalmer ----Respondents

For Petitioner(s) : Mr. Devendra Singh Rathore For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE KULDEEP MATHUR Order 21/09/2023

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

[2023:RJ-JD:31318] (2 of 2) [CRLW-1613/2023]

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.

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.

The criminal writ petition is accordingly disposed of.

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

(KULDEEP MATHUR),J S-876-KshamaD/-

Powered by TCPDF (www.tcpdf.org)