Urmila vs State Of Rajasthan ...
2023 Latest Caselaw 7647 Raj

[2023:RJ-JD:31494]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1617/2023

1. Urmila D/o Sawai Ram, Aged About 20 Years, W/o Jagdish Kumar, R/o Macharon Ka Tala, Bijarad, Bijrar, Police Station Bijarad, District Barmer (Raj.)

2. Jagdish Kumar S/o Shri Kana Ram, Aged About 26 Years, R/o Jakharo Ka Tala, Khadeen Police Station - Ramsar, District Barmer (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Department Of Home Affairs, Govt. Of Rajasthan, Jaipur.

2. Inspector General Of Police, Jodhpur.

3. Superintendent Of Police, Barmer.

4. SHO, Police Station Bijarad, District Barmer.

----Respondents

For Petitioner(s) : Mr. Kan Singh Oad. 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 family members of petitioner

No.1. The petitioners allegedly approached the respondent police

[2023:RJ-JD:31494] (2 of 2) [CRLW-1617/2023]

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, Barmer to

provide protection to the petitioners, deserves to be accepted.

The Superintendent of Police, Barmer 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, Barmer 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 2-Tikam/-

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