Lila vs State Of Rajasthan ...
2023 Latest Caselaw 7588 Raj

[2023:RJ-JD:31316]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1600/2023

1. Lila D/o Shri Manaram, Aged About 21 Years, B/c Bheel, R/o Ward No. 20, Bheelo Ka Bas, Kailash Tekaree, Pokaran, Jaisalmer.

2. Deepak S/o Shri Ghanshyam, Aged About 22 Years, B/c Harijan (Valmiki), R/o Ward No. 20, Kailash Tekaree, Pokaran, Jaisalmer.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Secretariat, Jaipur.

2. The Inspector General Of Police, Jodhpur Range, Jodhpur.

3. The Superintendent Of Police, Jaisalmer.

4. The S.h.o., Police Station Pokran, Jaisalmer.

5. Shri Manaram S/o Shri Lala Ram, B/c Bheel, R/o Ward No. 20, Bheelo Ka Bas, Kailash Tekaree, Pokaran, Jaisalmer.

6. Shri Maga Ram S/o Shri Manaram, B/c Bheel, R/o Ward No. 20, Bheelo Ka Bas, Kailash Tekaree, Pokaran, Jaisalmer.

7. Shri Narayan S/o Shri Manaram, B/c Bheel, R/o Ward No. 20, Bheelo Ka Bas, Kailash Tekaree, Pokaran, Jaisalmer.

8. Shri Durga Ram S/o Shri Lala Ram, B/c Bheel, R/o Village Benti, Tehsil Pokaran, Jaisalmer.

9. Shri Prahlad Ram S/o Shri Kesa Ram, B/c Bheel, R/o Village Pokhran, Tehsil Pokaran, Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Rajesh Choudhary. For Respondent(s) : Mr. S.K. Bhati, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/09/2023

[2023:RJ-JD:31316] (2 of 2) [CRLW-1600/2023]

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 respondents Nos.5 to 9. 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, Jaisalmer to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Jaisalmer 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, Jaisalmer 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 701-Tikam/-

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