Rajasthan High Court - Jodhpur
Kusum Prajapat vs State Of Rajasthan (2024:Rj-Jd:25997) on 26 June, 2024
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2024:RJ-JD:25997]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1331/2024
1. Kusum Prajapat D/o Shri Narendra Kumar, Aged About 24
Years, W/o Nishant Sharma, R/o Near Old Railway
Station, Ward No. 3, Nawan City District Didwana-
Kuchaman.
2. Nishant Sharma S/o Shri Suresh Kumar, Aged About 23
Years, R/o Near Old Railway Station, Ward No. 3, Nawan
City District Didwana-Kuchaman.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Department
Of Home Affairs, Jaipur.
2. Superintendent Of Police, Didwana-Kuchaman.
3. Superintendent Of Police, Sikar
4. Station Hosue Officer, Police Station Datanramgarh,
District Sikar.
5. Station House Officer, Police Station Nawan City, District
Didwana-Kuchaman.
6. Narendra Kumar S/o Shri Sita Ram Kumawat, R/o Ward
No. 8, Maliyon Ka Mohalla, Nawan, District Didwana-
Kuchaman.
7. Nandkishore Prajapat S/o Shri Gopal Ram, R/o Near
Ganesh Chowk, Nawan City, District Didwana-Kuchaman.
8. Ashish Prajapat S/o Shri Gopal Ram, R/o Near Ganesh
Chowk, Nawan City, District Didwana-Kuchaman.
9. Mahesh Kumar Siyota S/o Mohan Lal, R/o Bheniyon Ka
Bas, Surera, Tehsil Datanramgarh District Sikar.
10. Sita Ram Siyota S/o Mohan Lal, R/o Bheniyon Ka Bas,
Surera, Tehsil Datanramgarh District Sikar.
11. Vinay Kumar S/o Narendra Kumar, R/o Ward No. 8,
Nawana City, District Didwana-Kuchaman.
----Respondents
For Petitioner(s) : Mr. R.S. Choudhary
For Respondent(s) : Mr. Arun Kumar, PP
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[2024:RJ-JD:25997] (2 of 3) [CRLW-1331/2024]
HON'BLE MR. JUSTICE KULDEEP MATHUR(VACATION
JUDGE)
Order
26/06/2024
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:25997] (3 of 3) [CRLW-1331/2024]
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR(VACATION JUDGE)),J
2-mohit/-
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