DWARKA BHEEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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.

(2.) Both the petitioners are present in the Court. They 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. 6 to 8 being family members of petitioner No. 1. The petitioners allegedly approached the police authorities with a prayer to be provided with adequate protection but no heed has been paid to their request so far.

(3.) 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 Superintendent of Police, Tonk to provide protection to the petitioners deserves to be accepted.