Harsh Kumar Chouhan vs State Of Rajasthan (2024:Rj-Jd:26017)
2024 Latest Caselaw 5021 Raj

Rajasthan High Court - Jodhpur

Harsh Kumar Chouhan vs State Of Rajasthan (2024:Rj-Jd:26017) on 26 June, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:26017]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1336/2024

1.       Harsh Kumar Chouhan S/o Sh. Om Prakash, Aged About
         25 Years, R/o Gokul Wari, Gali No. 3, Shivgunj, Sirohi,
         Dist. Sirohi, Raj.
2.       Sakshi Chouhan D/o Khushal Singh, Aged About 21 Years,
         R/o School No.2 Ke Pass, Sumerpur,pali, Dist. Pali, Raj.
                                                                  ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       The Ig, Pali, Range.
3.       The Sp, Pali.
4.       The Sp, Sirohi.
5.       The Sho, Ps Sumerpur, Dist. Pali.
6.       The Sho, Ps Shivgunj, Dist Sirohi.
7.       Manak Singh, R/o School No.2 Ke Pass, Sumerpur,pali,
         Dist. Pali, Raj.
8.       Khushal Singh S/o Manak Singh, R/o School No.2 Ke
         Pass, Sumerpur,pali, Dist. Pali, Raj.
9.       Dilip Singh S/o Manak Singh, R/o School No.2 Ke Pass,
         Sumerpur,pali, Dist. Pali, Raj.
10.      Suresh Singh S/o Manak Singh, R/o School No.2 Ke Pass,
         Sumerpur,pali, Dist. Pali, Raj.
11.      Dishant Gehlot S/o Khushal Singh, R/o School No.2 Ke
         Pass, Sumerpur,pali, Dist. Pali, Raj.
12.      Laxman Gehlot S/o Khushal Singh, R/o School No.2 Ke
         Pass, Sumerpur,pali, Dist. Pali, Raj.
13.      Dimple Gehlot W/o Khushal Singh, R/o School No.2 Ke
         Pass, Sumerpur,pali, Dist. Pali, Raj.
14.      Kalpna W/o Dilip Singh, R/o School No.2 Ke Pass,
         Sumerpur,pali, Dist. Pali, Raj.
15.      Roshni W/o Sumer Singh, R/o School No.2 Ke Pass,
         Sumerpur,pali, Dist. Pali, Raj.
16.      Harish Gehlot, R/o Lal Sagar, Jodhpur
17.      Kailash Parihar S/o Dhannaram, R/o New Nehru Colony,
         Gali No. 2, Shivgunj, Sirohi, Raj.


                      (Downloaded on 19/07/2024 at 08:42:52 PM)
 [2024:RJ-JD:26017]                   (2 of 3)                      [CRLW-1336/2024]


18.      Ravi Parihar S/o Kailash Parihar, R/o New Nehru Colony,
         Gali No. 2, Shivgunj, Sirohi, Raj.
19.      Mayur Parihar S/o Kailash Parihar, R/o New Nehru Colony,
         Gali No. 2, Shivgunj, Sirohi, Raj.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. JVS Deora
For Respondent(s)         :     Mr. Shrawan Bishnoi, PP



      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 respondents Nos.7 & 19. The

petitioners allegedly approached the respondent police 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 Superintendent of Police to

provide protection to the petitioners, deserves to be accepted.

[2024:RJ-JD:26017] (3 of 3) [CRLW-1336/2024]

The concerned Superintendent of Police shall have the

matter enquired into and if so required, appropriate protection

shall be provided to the petitioners as and when warranted. The

concerned Superintendent of Police shall ensure that no harm is

caused to the petitioners, who have performed a love marriage.

The criminal writ petition is accordingly disposed of.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR(VACATION JUDGE)),J C-3-Rashi/-

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