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Rajasthan High Court - Jodhpur

Arshdeep vs State Of Rajasthan (2023:Rj-Jd:29760) on 14 September, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:29760]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1565/2023

1.       Arshdeep W/o Sandeep Kumar D/o Gurjeet Singh, Aged
         About 19 Years, R/o Abub Shahar(271), Sirsa(Haryana)
         At Present Reside At Ward No. 9, Nirwana, Suratgarh,
         Dist. Sriganganagar(Raj.)
2.       Sandeep Kumar S/o Ram Swaroop, Aged About 29 Years,
         Ward        No.       9,        Nirwana,            Suratgarh,     Dist.
         Sriganganagar(Raj.)
                                                                  ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur(Raj.)
2.       The Superintendent Of Police, Sriganganagar(Raj.)
3.       Station House Officer, Police Station Ghumadwali, Dist.
         Sriganganagar(Raj)
4.       Station House Officer, Police Station Suratgarh Sadar,
         Dist. Sriganganagar(Raj.)
5.       Gurjeet Singh S/o Surjeet Singh, R/o Habuvsar, Tehsil
         Dabwali, Dist. Sirsa(Haryana)
6.       Rajkaur W/o Gurjeet Singh, R/o Habuvsar, Tehsil Dabwali,
         Dist. Sirsa(Haryana)
7.       Jaideep Singh S/o Gurjeet Singh, R/o Habuvsar, Tehsil
         Dabwali, Dist. Sirsa(Haryana)
8.       Kala Singh S/o Surjeet Singh, R/o Habuvsar, Tehsil
         Dabwali, Dist. Sirsa(Haryana)
9.       Pravinder Kaur W/o Kala Singh, R/o Habuvsar, Tehsil
         Dabwali, Dist. Sirsa(Haryana)
10.      Khushdeep S/o Kala Singh, R/o Habuvsar, Tehsil Dabwali,
         Dist. Sirsa(Haryana)
11.      Dildeep Singh S/o Kala Singh, R/o Habuvsar, Tehsil
         Dabwali, Dist. Sirsa(Haryana)
12.      Deep Khalon S/o Satnam Singh, R/o Kariwala, Tehsil
         Raniya, Dist. Sirsa (Haryana)
13.      Mamta D/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh,
         Dist. Sriganganagar(Raj.)
14.      Sushila D/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh,


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 [2023:RJ-JD:29760]                    (2 of 3)                      [CRLW-1565/2023]


          Dist. Sriganganagar(Raj.)
 15.      Laxmi W/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh,
          Dist. Sriganganagar(Raj.)
 16.      Pawan S/o Ranjeet Singh, R/o Niravana Tehsil Suratgarh,
          Dist. Sriganganagar(Raj.)
 17.      Ranjeet S/o Bhoop Ram, R/o Niravana P.s. Suratgarh
          Sadar, Dist. Sriganganagar(Raj.)
 18.      Kuldeep S/o Ranjeet, R/o Niravana, P.s.suratgarh Sadar,
          Dist. Sriganganagar(Raj.)
 19.      Umakant S/o Ranjeet, R/o Niravana, P.s.suratgarh Sadar,
          Dist. Sriganganagar(Raj.)
 20.      Sunil S/o Shankar Lal, R/o Niravana, P.s.suratgarh Sadar,
          Dist. Sriganganagar(Raj.)
                                                                  ----Respondents


For Petitioner(s)           :     Mr. Kuldeep Sharma
For Respondent(s)           :     Mohd. Javed Gauri, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 14/09/2023 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 respondent Police Authorities with a prayer to be provided with adequate protection but no heed has been paid to their request so far.

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[2023:RJ-JD:29760] (3 of 3) [CRLW-1565/2023] 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 S.P., Sri Ganganagar to provide protection to the petitioners deserves to be accepted.

The Superintendent of Police, Sri Ganganagar shall have the matter enquired into and if so required, appropriate protection shall be provided to the petitioners as and when warranted. The S.P. Sri Ganganagar 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),J S-4-KshamaD/-

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