Preeti Sharma vs State Of Rajasthan (2024:Rj-Jd:10552)
2024 Latest Caselaw 2107 Raj

Rajasthan High Court - Jodhpur

Preeti Sharma vs State Of Rajasthan (2024:Rj-Jd:10552) on 1 March, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:10552]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 458/2024

1.       Preeti Sharma W/o Shri Ankit Kumar Purohit, Aged About
         23 Years, R/o Savita Colony, Nimbahera, Dist Chittorgarh,
         At Present R/o Plot No. 30, Shyam Nagar Babadham, Dist
         Bhilwara.
2.       Ankit Kumar Purohit S/o Shri Prahlad Ray Purohit, Aged
         About       28    Years,      R/o      Plot     No.     30,    Shyam    Nagar
         Babadham,dist Bhilwara.
                                                                         ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through Pp
2.       Director General Of Police, Govt Of Rajasthan Police Head
         Quarter, Jaipur.
3.       The Superintendent Of Police, Bhilwara
4.       The Sho, Ps Ghari, Dist Pratap Nagar.
5.       Bhanwarlal Treepathi S/o Shri Birbal Treepathi, R/o Savita
         Colony, Nimbahera, Dist Chittorgarh.
6.       Sukhi Devi Gayatri Sukhwal W/o Shri Bhanwarlal, R/o
         Savita Colony, Nimbahera, Dist Chittorgarh.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Swaroop Singh Sisodia
                                     Mr. Jaipal Singh
For Respondent(s)              :     Mr. A.R. Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/03/2024 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

[2024:RJ-JD:10552] (2 of 2) [CRLW-458/2024]

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.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 1-divya/-

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