Rajasthan High Court - Jodhpur
Pankhee vs State Of Rajasthan (2024:Rj-Jd:25857) on 24 June, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:25857]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1283/2024
1. Pankhee W/o Bhaga Ram, Aged About 19 Years, D/o
Mega Ram, R/o Goda, Tehsil Sedva, Dist. Barmer, At
Present R/o Sujannagar, Junapatrasar, Dist. Barmer (Raj.)
2. Bhaga Ram S/o Virmaram, Aged About 25 Years, R/o
Sujannagar, Junapatrasar, Dist. Barmer (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. The Superintendent Of Police, Barmer (Raj.)
3. Station House Officer, Police Station Barmer, Dist. Barmer
(Raj.)
4. Station House Officer, Police Station Sedva, Dist. Pali
(Raj.)
5. Meva Ram S/o Peera Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
6. Suresh S/o Megha Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
7. Pawan S/o Megha Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
8. Raju S/o Peera Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
9. Ramesh S/o Raju Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
10. Toga Ram S/o Raju Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
11. Nag Ji S/o Peera Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
12. Para Ram S/o Peera Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
13. Bhakra Ram S/o Pata Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
14. Leela Ram S/o Pata Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
15. Prakash S/o Pata Ram, R/o Sedva, Tehsil Sedva, Dist.
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[2024:RJ-JD:25857] (2 of 3) [CRLW-1283/2024]
Barmer (Raj.)
16. Praveen S/o Pura Ram, R/o Sedva, Tehsil Sedva, Dist.
Barmer (Raj.)
17. Bhaga Ram S/o Masinga Ram, R/o Sedva, Tehsil Sedva,
Dist. Barmer (Raj.)
18. Munshi Ram S/o Bhika Ram, R/o Sedva, Tehsil Sedva,
Dist. Barmer (Raj.)
19. Bhura Ram S/o Amra Ram, R/o Barmer, Tehsil And Dist.
Barmer (Raj.)
20. Mishra Ram S/o Amra Ram, R/o Barmer, Tehsil And Dist.
Barmer (Raj.)
21. Deepa Ram S/o Amra Ram, R/o Barmer, Tehsil And Dist.
Barmer (Raj.)
----Respondents
For Petitioner(s) : Mr. Akash Goyal
For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION
JUDGE)
Order
24/06/2024
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 concerned
respondent authorities, with a prayer to be provided with
[2024:RJ-JD:25857] (3 of 3) [CRLW-1283/2024]
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 concerned respondent authorities to provide
protection to the petitioners deserves to be accepted.
The concerned respondent authorities shall have the matter
enquired into and if so required, appropriate protection shall be
provided to the petitioners as and when warranted. The concerned
respondent authorities shall ensure that no harm is caused to the
petitioners, who have performed a love marriage.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR (VACATION JUDGE)),J
127-mohit/-
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