Rinku Choudhary vs State Of Rajasthan (2024:Rj-Jd:25879)
2024 Latest Caselaw 4989 Raj

Rajasthan High Court - Jodhpur

Rinku Choudhary vs State Of Rajasthan (2024:Rj-Jd:25879) on 24 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25879]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 1305/2024

1.       Rinku Choudhary D/o Chhoga Ram, Aged About 21 Years,
         R/o Vader Ka Vas, Pawa, Pawa, Pali, Raj. 306708, At
         Present Residing At Bithora Kallan, Marwad Junction, Pali,
         Raj.
2.       Vikash S/o Ganesh Ram, Aged About 28 Years, R/o
         Choudhariyo Ka Bas, Kanelav, Kanlao, Pali, Raj. 306422,
         At Present Residing At Bithora Kallan, Marwad Junction,
         Pali, Raj.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through PP
2.       Director General Of Police, Rajasthan
3.       Superintendence Of Police, Pali
4.       Station House Officer, P.S. Guda Endla, Pali
5.       Station House Officer, P.S. Mnarwad Junction, Pali
6.       Mohanlal S/o Manaram, B/c Seervi R/o Village Kirva, P.S.
         Guda Endla Dist. Pali, Raj.
7.       Dhannaram S/o Gheesaram, B/c Seervi, R/o Kirva, P.S.
         Guda Endla, Dist. Pali, Raj.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Mayank Roy
For Respondent(s)          :     Mr. Laxman Solanki, 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.

[2024:RJ-JD:25879] (2 of 2) [CRLW-1305/2024]

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 authority 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 concerned respondent authority to

provide protection to the petitioners deserves to be accepted.

The concerned respondent authority 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 authority 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 14-Hanuman/-

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