Gudiya Kanwar vs State Of Rajasthan (2024:Rj-Jd:25883)
2024 Latest Caselaw 4997 Raj

Rajasthan High Court - Jodhpur

Gudiya Kanwar vs State Of Rajasthan (2024:Rj-Jd:25883) on 24 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25883]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1315/2024

1.       Gudiya Kanwar D/o Jethu Singh, Aged About 21 Years, R/
         o Rajpurohiton Ka Bass, Dhanwa, Gudamalani, Raj.
2.       Mukesh Singh S/o Guman Singh, Aged About 25 Years, R/
         o 4-1-356/1, Hanuman Tekdi, Beside Sabarwal Hotel,
         Abids,      Nampalli,      Hedrabad,          Telgana       Presently   R/o
         Jodhpur.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Sp, Dist. Balotra.
3.       Jetu Singh S/o Tucha Ji, R/o Village Dhanwa, Teh.
         Sindhari, Dist. Balotra, Raj.
4.       Bheru Singh S/o Prem Singh, R/o Village Kaludi, Teh.
         Sindhari, Dist. Balotra, Raj.
5.       Mukesh Singh, R/o Village Kaludi, Teh. Sindhari, Dist.
         Balotra, Raj.
6.       Khim Singh S/o Tucha Ji, R/o Village Dhanwa , Teh.
         Sindhari, Dist. Balotra, Raj.
7.       Hadmat Singh S/o Tucha Ji, R/o Village Dhanwa, Teh.
         Sindhari, Dist. Balotra, Raj.
8.       Dinesh      Singh       S/o   Pukh       Singh,       R/o    Asotra,    Teh.
         Pachpadra, Dist. Balotra, Raj.
9.       Girdhari Singh S/o Tikam Singh, R/o Village Kaludi, Teh.
         Sindhari, Dist. Balotra, Raj.
10.      Narpat Singh S/o Devi Singh, R/o Village Kaludi, Teh.
         Sindhari, Dist. Balotra, Raj.
11.      Narpat Singh S/o Kartar Singh, R/o Village Kaludi, Teh.
         Sindhari, Dist. Balotra, Raj.
12.      Sawai Singh S/o Hadman Singh, R/o Village Jetantari,
         Teh. Siwana, Dist. Balotra, Raj.
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Bhavesh Kumar
For Respondent(s)            :    Mr. Arun Kumar, PP



                       (Downloaded on 19/07/2024 at 08:38:46 PM)
 [2024:RJ-JD:25883]                   (2 of 3)                    [CRLW-1315/2024]


       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

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.

[2024:RJ-JD:25883] (3 of 3) [CRLW-1315/2024]

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR (VACATION JUDGE)),J 2-mohit/-

Powered by TCPDF (www.tcpdf.org)