Sumitra Kumari Salvi vs State Of Rajasthan (2025:Rj-Jd:18719)
2025 Latest Caselaw 11485 Raj

Rajasthan High Court - Jodhpur

Sumitra Kumari Salvi vs State Of Rajasthan (2025:Rj-Jd:18719) on 16 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18719]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1004/2025

1.       Sumitra Kumari Salvi W/o Mukesh, Aged About 28 Years,
         D/o Bakshu Ram Salvi R/o Ward No. 03, Kharkhanda,
         District Chittorgarh. At Present Residing At 81, Meghwalo
         Ka Bas, Chatelaw, Kerila, District Pali.
2.       Mukesh S/o Puka Ram Ji, Aged About 32 Years, 81,
         Meghwalo Ka Bas, Chatelaw, Kerla, District Pali.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, The State Of Rajasthan Through The
         Secretary, Department Of Home Affairs, Government Of
         Rajasthan, Secretariat, Jaipur
2.       The Superintendent Of Police, Pali
3.       The Sho, Police Station Rohat, District Pali.
4.       The Superintendent Of Police, Chittorgarh.
5.       Bakshu Ram S/o Unknown, Ward No. 03, Kharkhada,
         District Chittorgarh.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rahul Bishnoi
For Respondent(s)         :     Mr. Surendra Bishnoi, 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

[2025:RJ-JD:18719] (2 of 2) [CRLW-1004/2025]

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

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 252-divya/-

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