Rajasthan High Court - Jodhpur
Harpreet Kour vs State Of Rajasthan (2025:Rj-Jd:23042) on 13 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23042]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1360/2025
1. Harpreet Kour D/o Balveer Singh, Aged About 21 Years,
W/o Sunil Kumar, R/o Ward No. 09, Sher Singh Ki Dhani,
Uttam Singh Wala, 6 Uts. Pakka Sahrana, District
Hanumangarh (Raj)
2. Sunil Kumar S/o Rajender Kumar, Aged About 25 Years,
R/o Ward No. 04, Near Gurudwara, Ayalki, 18 Jrk, District
Hanumangarh (Raj)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur. (Rajasthan)
3. The Inspector General Of Police, Bikaner Ranj Bikaner
(Raj)
4. Police Superintendent Of Police, Hanumangarh (Raj)
5. The S.h.o., Police Station Goluwala, District Hanumangarh
(Raj)
6. Balveer Singh S/o Gurubachan Singh, R/o Ward No. 09,
Sher Singh Ki Dhani, Uttam Singh Wala, 6 Uts. Pakka
Sahrana, District Hanumangarh (Raj)
7. Gurubachan Singh S/o Unknown, R/o Ward No. 09, Sher
Singh Ki Dhani, Uttam Singh Wala, 6 Uts. Pakka Sahrana,
District Hanumangarh (Raj)
8. Khushpreet Singh S/o Balveer Singh, R/o Ward No. 09,
Sher Singh Ki Dhani, Uttam Singh Wala, 6 Uts. Pakka
Sahrana, District Hanumangarh (Raj)
----Respondents
For Petitioner(s) : Mr. Ratan Ankiya
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. Om Prakash Choudhary.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
[2025:RJ-JD:23042] (2 of 2) [CRLW-1360/2025]
13/05/2025
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.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
228-himanshu/-
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