Radha Kumavat vs State Of Rajasthan ...
2023 Latest Caselaw 7646 Raj

[2023:RJ-JD:31503]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1626/2023

1. Radha Kumavat W/o Shri Deepak Prajapat D/o Shri Omprakash Kumavat, Aged About 18 Years, R/o 51 Pump House Korba Tehsil And Dist. Korba Chattisgarh Currently Residing At 63 Meghwal Colony Near Ramdev Temple Masuriya Jodhpur Tehsil And Dist. Jodhpur Raj.

2. Deepak Prajapat S/o Shri Jagdish Prajapat, Aged About 25 Years, R/o 63 Meghwal Colony Near Ramdev Temple Masuriya Jodhpur Tehsil And Dist. Jodhpur Raj.

----Petitioners Versus

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

2. Director General Of Police, Govt. Of Raj. P.h.q. Jaipur

3. The Superintendent Of Police, Jodhpur West Dist. Jodhpur

4. The S.H.O., Ps Pratap Nagar Dist. Jodhpur

5. The S.H.O., Ps Korba Dist. Korba Chattisgarh

6. Shri Omprakash Kumavat S/o Shri Bhanwarlal Kumavat, R/o 51 Pump House Korba Tehsil And Dist. Korba Chattisgarh

7. Smt. Santoshi Kumavat W/o Shri Omprakash Kumavat, R/o 51 Pump House Korba Tehsil And Dist. Korba Chattisgarh

8. Shri Rajkumar Kumavat S/o Shri Omprakash Kumavat, R/o 51 Pump House Korba Tehsil And Dist. Korba Chattisgarh

9. Shri Ramu Kumavat S/o Shri Omprakash Kumavat, R/o 51 Pump House Korba Tehsil And Dist. Korba Chattisgarh

10. Shri Banshilal Kumavat S/o Shri Laduram Kumavat, R/o Kuchaman City Dist. Nagaur Raj.

11. Shri Jagdish Prajapat S/o Shri Heeralal Prajapat, R/o Meghwal Colony Near Ramdev Temple Masuriya Jodhpur Tehsil And Dist. Jodhpur Raj.

12. Smt. Jamna Devi W/o Shri Jagdish Prajapat, R/o Meghwal Colony Near Ramdev Temple Masuriya Jodhpur Tehsil And Dist. Jodhpur Raj.

[2023:RJ-JD:31503] (2 of 3) [CRLW-1626/2023]

13. Shri Vijesh Prajapat S/o Jagdish Prajapat, R/o Meghwal Colony Near Ramdev Temple Masuriya Jodhpur Tehsil And Dist. Jodhpur Raj.

----Respondents

For Petitioner(s) : Mr. Manvendra Bhati. For Respondent(s) : Mr. Laxman Solanki, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

22/09/2023

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.6 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, Jodhpur

West, District Jodhpur to provide protection to the petitioners,

deserves to be accepted.

[2023:RJ-JD:31503] (3 of 3) [CRLW-1626/2023]

The Superintendent of Police, Jodhpur West, District Jodhpur

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, Jodhpur West, District

Jodhpur 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 647-Tikam/-

Powered by TCPDF (www.tcpdf.org)