AI Structured Summary
Not yet generated for this judgment
Judgment
The instant 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 No.7 to 9. The petitioners allegedly approached the Superintendent of Police, Nagaur/Bikaner 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 S.P., Nagaur/Bikaner to provide protection to the petitioners deserves to be accepted.
The Superintendent of Police, Nagaur/Bikaner 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. Nagaur/Bikaner shall ensure that no harm is caused to the petitioners, who have performed a love marriage.
The Criminal Writ Petition as well as stay petition accordingly stand disposed of.
A copy of this order be sent to the respondents forthwith