Rajasthan High Court - Jodhpur
Deepika Sharma vs State Of Rajasthan (2025:Rj-Jd:18297) on 9 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:18297]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 962/2025
1. Deepika Sharma D/o Ram Swaroop, Aged About 24 Years,
W/o Shrawan, Aged About 24 Years, Resident Of 4 Pgm,
70 Gb, Sri Ganganagar, Rajasthan, At Present Residing At
5 Pgm, Post 70 Gb, District Sri Ganganagar, Rajasthan.
2. Shrawan S/o Phouji, Aged About 31 Years, Resident Of 5
Pgm, Post 70 Gb, District Sri Ganganagar, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Rajasthan).
2. The Superintendent Of Police, Shri Ganganagar Rajasthan
3. The Station House Officer, Police Station Anupgarh District
Sri Ganganagar
4. Ramswaroop S/o Lichi Ram, Resident Of 4 Pgm, Police
Station Anupgarh, District Sri Ganganagar.
5. Yogesh S/o Ram Swaroop, Resident Of 4 Pgm, Police
Station Anupgarh, District Sri Ganganagar.
6. Krishna Devi W/o Ram Swaroop, Resident Of 4 Pgm,
Police Station Anupgarh, District Sri Ganganagar.
7. Lichi Ram S/o Kumbha Ram, Resident Of 4 Pgm, Police
Station Anupgarh, District Sri Ganganagar.
8. Radha Kishan S/o Lichi Ram, Resident Of Near Ramdev Ji
Mandir, Anupgarh, District Sri Ganganagar.
9. Amit S/o Radha Kishan, Resident Of Near Ramdev Ji
Mandir, Anupgarh, District Sri Ganganagar.
10. Himanshu S/o Radha Kishan, Resident Of Near Ramdev Ji
Mandir, Anupgarh, District Sri Ganganagar.
11. Vikash S/o Jagdish Sharma, Resident Of Bhagibandar,
Police Station Goluwala, District Sri Ganganagar.
12. Anil Kumar S/o Bhanwar Lal, Resident Of Hirnawali, Police
Station Chunawad, District Sri Ganganagar.
13. Ganga Ram S/o Madan Laal, Resident Of Rampura,
District Hanumangarh.
14. Rajesh S/o Madan Lal, Resident Of Rampura, District
Hanumangarh.
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[2025:RJ-JD:18297] (2 of 3) [CRLW-962/2025]
15. Foji Ram S/o Chandu Ram, Resident Of 5 Pgm, Police
Station Anupgarh, District Sri Ganganagar.
16. Mahaveer S/o Foji Ram, Resident Of 5 Pgm, Police Station
Anupgarh, District Sri Ganganagar.
----Respondents
For Petitioner(s) : Mr. Puna Ram
For Respondent(s) : Mr. Narendra Singh Chundawat, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
09/04/2025
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
[2025:RJ-JD:18297] (3 of 3) [CRLW-962/2025]
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
222-himanshu/-
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