Rajasthan High Court - Jodhpur
Vimla vs State Of Rajasthan (2024:Rj-Jd:25876) on 24 June, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:25876]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1313/2024
1. Vimla D/o Pappu Ram, Aged About 22 Years, W/o Suresh
R/o Meghwalo Ka Bas, Igyar, Kasanau, Gram Panchayat
Kasanau, P.s. Kuchera, Dist. Nagaur, Raj.
2. Suresh S/o Prahlad Ram, Aged About 28 Years, R/o
Meghwalo Ka Bas, Asawari, P.s. Bhavunda, Tehsil
Mundwa, Dist. Nagaur, 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 Superintendent Of Police, Nagaur, Raj.
4. The Sho, P.s. Kuchera, Dist. Nagaur, Raj.
5. Pappu Ram S/o Kushal Ram, R/o Meghwalo Ka Bas, Igyar,
Kasanau, Gram Panchayat Kasanau, P.s. Kuchera, Dist.
Nagaur, Raj.
6. Oma Ram S/o Babu Lal, R/o Chenar, P.s. Nagaur, Dist.
Nagaur, Raj.
7. Devkaran S/o Unknown, R/o Deroli, P.s. Jayal, Dist.
Nagaur, Raj.
8. Suresh S/o Unknown, R/o Tarnou, P.s. Jayal,tehsil Jayal,
Dist. Nagaur, Raj.
9. Amra Ram S/o Unknown, R/o Balaya, Tehsil Mundwa, P.s.
Jayal, Dist. Nagaur, Raj.
10. Lokesh Benda S/o Arjan Ram, R/o Gyaarah, Balaya, P.s.
Kuchera, Dist. Nagaur, Raj.
----Respondents
For Petitioner(s) : Mr. R.R. Ankiya
For Respondent(s) : Mr. Laxman Solanki, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION
JUDGE)
Order
24/06/2024
[2024:RJ-JD:25876] (2 of 2) [CRLW-1313/2024]
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 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
16-Hanuman/-
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