Sangeeta vs State Of Rajasthan (2025:Rj-Jd:18707)
2025 Latest Caselaw 11465 Raj

Rajasthan High Court - Jodhpur

Sangeeta vs State Of Rajasthan (2025:Rj-Jd:18707) on 16 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18707]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 964/2025

1.       Sangeeta W/o Tansukh, Aged About 24 Years, D/o
         Budharam R/o Purana Bijligar Ke Pas, Borunda Pipar, Dist.
         Jodhpur
2.       Tansukh S/o Chenaram, Aged About 22 Years, R/o Van
         Vaibhag Ke Pass, Borunda, Pipar, Dist. Jodhpur
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur,raj.
2.       The Police Commissioner, Jodhpur
3.       The Police Superintendent Of Police, Dist. Jodhpur
4.       Station House Officer, P.s. Borunda, Jodhpur
5.       Nenaram S/o Jasaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
6.       Chimnaram S/o Jasaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
7.       Dhaglaram S/o Jasaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
8.       Budharam S/o Jasaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
9.       Shyamlal S/o Nenaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
10.      Sumer S/o Chimanram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
11.      Kishore S/o Nenaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
12.      Gajendra S/o Chimanaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
13.      Prabhu S/o Dhaglaram, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
14.      Dharmendra S/o Dhaglaram, R/o Purana Bijaligar Ke
         Pass, Bournda, Pipar,dist. Jodhpur
15.      Bhagirath S/o Budharam, R/o Purana Bijaligar Ke Pass,
         Bournda, Pipar,dist. Jodhpur
16.      Bansi Lal S/o Manglaram, R/o Sardar Samand Road, Dist.

                     (Downloaded on 16/04/2025 at 09:39:34 PM)
 [2025:RJ-JD:18707]                   (2 of 3)                       [CRLW-964/2025]


         Pali
 17.     Dinesh S/o Bansi Lal, R/o Sardar Samand Road, Dist. Pali
 18.     Surendra S/o Bansilal, R/o Sardar Samand Road, Dist.
         Pali
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Leeladhar
For Respondent(s)         :     Mr. Lalit Kishore Sen, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

16/04/2025

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:18707] (3 of 3) [CRLW-964/2025]

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 240-divya/-

Powered by TCPDF (www.tcpdf.org)