Rajasthan High Court - Jodhpur
Seema Kumari vs State Of Rajasthan ... on 21 September, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:31317]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1570/2023
1. Seema Kumari D/o Mahendra Singh Rawat, Aged About
21 Years, B/c Rawat, R/o Karma Ka Badiya, Police Station
Badnor, Tehsil Badnor, District Beawar (Raj.)
2. Balwant Singh S/o Pukhraj Singh, Aged About 21 Years,
B/c Rawat, R/o Laxmangarh, Police Station Badnore,
Tehsil Badnore, District Bhilwara (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Director General Of Police, Govt. Of Rajasthan, Police
Head Quarter, Jaipur (Raj.)
3. The Inspector General Of Police, Ajmer Ranj Ajmer,
Rajasthan.
4. The Superintendent Of Police, Beawar, Rajasthan.
5. The S.h.o., Police Station Badnore, District Beawar,
Rajasthan.
6. Dilip Singh Panwar S/o Unknown, B/c Rawat, R/o Bar,
Police Station Badnore, Tehsil Bheem, District Beawar
(Raj.) Persent Posting Teacher Gps Shekhawas, Tehsil
Bheem, District Beawar (Raj.)
7. Sanjay Panwar S/o Dilip Singh Panwar, B/c Rawat, R/o
Bar, Police Station Badnore, Tehsil Bheem, District Beawar
(Raj.)
8. Mahendra Singh S/o Ganesh Singh Rawat, R/o Karma Ka
Badiya, Police Station Badnore, Tehsil Badnore, District
Beawar (Raj.)
9. Manohar Singh S/o Mahendra Singh, R/o Karma Ka
Badiya, Police Station Badnore, Tehsil Badnore, District
Beawar (Raj.)
10. Tejveer Singh S/o Mohan Singh, R/o Bagmali, Tehsil
Asind, District Bhilwara (Raj.)
11. Mohan Singh S/o Tejveer Singh, R/o Bagmali, Tehsil
Asind, District Bhilwara (Raj.)
----Respondents
[2023:RJ-JD:31317] (2 of 3) [CRLW-1570/2023]
For Petitioner(s) : Mr. R.R. Ankiya
For Respondent(s) : Mr. Shiv Kumar 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 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., Beawar to provide protection to the
petitioners deserves to be accepted.
The Superintendent of Police, Beawar 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.,
[2023:RJ-JD:31317] (3 of 3) [CRLW-1570/2023]
Beawar 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-875-KshamaD/-
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