Narangi Kumari vs State Of Rajasthan Through Secretary ...
2025 Latest Caselaw 11513 Raj

Rajasthan High Court - Jodhpur

Narangi Kumari vs State Of Rajasthan Through Secretary ... on 16 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18708]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 989/2025

1.       Narangi Kumari W/o Laxman Meena, Aged About 20
         Years, R/o Meeno Ka Bas. Joda Jalore Rajashan-307030
2.       Laxman Meena S/o Hanuman Ram, Aged About 23 Years,
         R/o Sanderao Road, Dujana, District Pali Rajasthan-
         306708
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan Through Secretary Department Of
         Home, Government Of Rajasthan, Through Secretary
         Department Of Home, Government Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Pali, Rajasthan.
3.       Station House Officer, Sanderao, District Pali Rajasthan
4.       Jetha Ram S/o Dariya Ram, Resident Of Meeno Ka Bas,
         Joda Jalore Rajashan-307030.
5.       Hadmatram S/o Jetha Ram, Resident Of Meeno Ka Bas.
         Joda Jalore Rajashan-307030.
6.       Mangilal S/o Dariya Ram,, Resident Of Meeno Ka Bas.
         Joda Jalore Rajashan-307030.
7.       Champa Lal S/o Dariya Ram, Resident Of Meeno Ka Bas.
         Joda Jalore Rajashan-307030.
8.       Kanti Lal S/o Poma Ram, Resident Of Meeno Ka Bas. Joda
         Jalore Rajashan-307030.
9.       Mangilal S/o Kapoora Ram, Resident Of Village Bankali,
         Tehsil Sumerpur District Pali Rajasthan
10.      Kheta Ram S/o Kapoora Ram, Resident Of Village Bankali,
         Tehsil Sumerpur District Pali Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Puneet
For Respondent(s)         :     Mr. Narendra Singh, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

16/04/2025

[2025:RJ-JD:18708] (2 of 2) [CRLW-989/2025]

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

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 241-divya/-

Powered by TCPDF (www.tcpdf.org)