Vaishali Kumari Chopra vs State Of Rajasthan (2024:Rj-Jd:25944)
2024 Latest Caselaw 5008 Raj

Rajasthan High Court - Jodhpur

Vaishali Kumari Chopra vs State Of Rajasthan (2024:Rj-Jd:25944) on 25 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:25944]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1321/2024

1.       Vaishali Kumari Chopra D/o Shri Mahendra Kumar, Aged
         About 25 Years, W/o Shri Vihal Salecha B/c Jain R/o Ward
         No. 19, Shivdas Ji Ka Bass, Pachpadara, Dist. Barmer,raj.
2.       Vishal Salecha S/o Shri Sohan Lal Ji Salecha, Aged About
         27 Years, B/c Jain R/o Nimbari Ka Bass, Nayapura,
         Balotra,raj.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur, Raj.
2.       The Superintendent Of Police, Barmer Through Govt.
         Advocate, Rajasthan High Court, Jodhpur,raj.
3.       Station House Officer, P.s. Balotra Dist. Barmer,raj.
4.       Station House Officer, P.s. Pachpadara, Dist. Barmer,raj.
5.       Mahendra Kumar Chopra, B/c Jain, R/o Ward No. 19,
         Shivdas Ji Ka Bass, Pachpadara, Dist. Barmer,raj.
                                                                    ----Respondents


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



     HON'BLE MR. JUSTICE KULDEEP MATHUR(VACATION

JUDGE)

Order

25/06/2024

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

[2024:RJ-JD:25944] (2 of 2) [CRLW-1321/2024]

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 6-Hanuman/-

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