Rasampreet Kaur vs State Of Rajasthan (2024:Rj-Jd:23818)
2024 Latest Caselaw 4679 Raj

Rajasthan High Court - Jodhpur

Rasampreet Kaur vs State Of Rajasthan (2024:Rj-Jd:23818) on 24 May, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:23818]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1051/2024

1.       Rasampreet Kaur W/o Jasvir Singh, Aged About 18 Years,
         D/o Shri Lakhvinder Singh, R/o Ward No. 1, Village
         Kaliyan, Chak 4 G, Tehsil And Dist. Sriganganagar (Raj.)
2.       Jasvir Singh S/o Shri Surjit Singh, Aged About 29 Years,
         R/o House No. 39, Ward No. 39 Bhoop Colony, Savarkar
         Nagar, Sriganganagar (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur (Raj.)
2.       The Superintendent Of Police, Sriganganagar Through
         Government Advocate, Rajasthan High Court, Jodhpur
         (Raj.)
3.       Station House Officer, Police Station Jawahar Nagar, Dist.
         Sriganganagar (Raj.)
4.       Lakhvinder Singh S/o Shri Baldev Singh, R/o Ward No. 1,
         Village Kaliyan, Chak 4 G, Tehsil And Dist. Sriganganagar
         (Raj.)
5.       Parminder Singh S/o Shri Amrik Singh, R/o Ward No. 1,
         Village Kaliyan, Chak 4 G, Tehsil And Dist. Sriganganagar
         (Raj.)
6.       Bunty S/o Name Not Known, R/o Ward No. 1, Village
         Kaliyan, Chak 4 G, Tehsil And Dist. Sriganganagar (Raj.)
7.       Satpal Singh S/o Name Not Known, R/o Deep Colony,
         Near Petrol Pump, Srivijaynagar, Dist. Anupgarh (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Mahender Kumar Dudi
For Respondent(s)         :     Mr. Mool Singh Bhati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/05/2024

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.

[2024:RJ-JD:23818] (2 of 2) [CRLW-1051/2024]

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 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),J 539-Hanuman/-

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