Nirma vs State Of Rajasthan ...
2023 Latest Caselaw 7589 Raj

[2023:RJ-JD:31311]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1590/2023

1. Nirma D/o Shri Dhokal Ram W/o Suresh, Aged About 22 Years, R/o Jatiyawas, Dangiawas Tehsil And Dist. Jodhpur. At Present Jato Ka Bas, Asavari, Tehsil Mundwa Dist. Nagaur

2. Suresh S/o Shri Sampat, Aged About 23 Years, R/o Jato Ka Bas, Asavari, Tehsil Mundwa Dist. Nagaur

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretray, Department Of Home Affairs, Jaipur

2. Superintendent Of Police, Jodhpur Rural

3. Superintendent Of Police, Nagaur

4. Station House Officer, Police Station Dangiawas Dist.

Nagaur

5. Dhokal Ram S/o Shri Misa Ram Jajada, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

6. Bhalla Ram S/o Dhokal Ram, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

7. Kanwara Ram Jajda S/o Shri Misa Ram Jajada, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

8. Arvind Jajada S/o Gobar Ram, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

9. Pappu Jajada S/o Kanwara Ram Jajada, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

10. Ashok Jajada S/o Kanwara Ram Jajada, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

11. Babu Jajada S/o Kanswar Ram Jajada, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

12. Rakesh Jajada S/o Bhagga Ram, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

13. Dinesh Jajada S/o Bhagga Ram, R/o Jatiyawas, Dangiwas Tehsil And Dist. Jodhpur

----Respondents

[2023:RJ-JD:31311] (2 of 3) [CRLW-1590/2023]

For Petitioner(s) : Mr. R.S. Choudhary. 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

threat to their lives at the hands of respondents Nos.5 to 13. 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, Nagaur to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Nagaur 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, Nagaur shall ensure that no harm is

caused to the petitioners, who have performed a love marriage.

[2023:RJ-JD:31311] (3 of 3) [CRLW-1590/2023]

The criminal writ petition is accordingly disposed of.

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

(KULDEEP MATHUR),J 695-Tikam/-

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