Siddhi Jain vs State Of Rajasthan (2025:Rj-Jd:18713)
2025 Latest Caselaw 11520 Raj

Rajasthan High Court - Jodhpur

Siddhi Jain vs State Of Rajasthan (2025:Rj-Jd:18713) on 16 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18713]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 998/2025

1.       Siddhi Jain W/o Sumit Kumar Mehta, Aged About 22
         Years, Daughter Of Chandrakant Jain, Resident Of Juna
         Jain Mandir Ke Pass, Sangwara, Dungarpur, District
         Dungarpur.
2.       Sumit Kumar Mehta S/o Jay Kumar Mehta, Aged About 25
         Years, Resident Of Juna Mandir Road, Mehta Seri,
         Sangwara, Dungarpur, District Dungarpur.
                                                                   ----Petitioners
                                    Versus
1.       State   Of Rajasthan, Through Secretary,  Home.
         Department, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The Superintendent Of Police, Dungarpur.
3.       The Station House Officer, Police Station Sangwara,
         District Dungarpur.
4.       Chandrakant Jain S/o Shri Laxmilal Jain, Aged About 56
         Years, Resident Of Juna Jain Mandir Ke Pass, Sangwara,
         Dungarpur, District Dungarpur.
5.       Vishal  Gowadiya     S/o   Jayantilal Gowadiya, R/o
         Shakulwada, Chandraprabhu Jain Mandir Ke Pass,
         Sangwara, District Dungarpur.
6.       Jayantilal Gowadiya S/o Dadamchand Gowadiya, R/o
         Shakulwada, Chandraprabhu Jain Mandir Ke Pass,
         Sangwara, District Dungarpur.
7.       Lavali  Gowadiya     S/o   Jayantilal Gowadiay, R/o
         Shakulwada, Chandraprabhu Jain Mandir Ke Pass,
         Sangwara, District Dungarpur.
8.       Smt Kailash Gowadiya W/o Jayantilal Gowadiya, R/o
         Shakulwada, Chandraprabhu Jain Mandir Ke Pass,
         Sangwara, District Dungarpur.
                                                                 ----Respondents



For Petitioner(s)         :     Mr. Vijendra Kumar for
                                Mr. J.V.S. Deora
For Respondent(s)         :     Mr. Surendra Bishnoi, PP



        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 16/04/2025

[2025:RJ-JD:18713] (2 of 2) [CRLW-998/2025]

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 246-Dinesh/-

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