Rajasthan High Court - Jodhpur
Reena Singh Nepali vs State Of Rajasthan (2025:Rj-Jd:18907) on 17 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:18907]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1023/2025
1. Reena Singh Nepali W/o Naresh Singh, Aged About 23
Years, Daughter Of Sher Singh, Resident Of Pcg Complex,
Mahamandir Nagori Gate Road, Mahamandir, Jodhpur.
2. Naresh Singh S/o Shri Khadk Singh, Aged About 24
Years, Resident Of A1898, Daga Tower, 2Nd D Road,
Pacific Hair Saloon, Presently Resident Of Ub Building,
Sardarpura 11Th C Road, Sardarpura, Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary Home
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. Superintendent Of Police, District Jodhpur.
3. Sho, Police Station Sardarpura, Jodhpur.
4. Sho, Police Station, Mahamandir, Jodhpur.
5. Shanti W/o Sher Singh, Resident Of Pcg, Complex,
Mahamandir Nagori Gate Road, Mahamandir, Jodhpur.
6. Niru D/o Sher Singh, Resident Of Pcg, Complex,
Mahamandir Nagori Gate Road, Mahamandir, Jodhpur.
7. Shankar Singh S/o Sher Singh, Resident Of Pcg, Complex,
Mahamandir Nagori Gate Road, Mahamandir, Jodhpur.
8. Amar Singh S/o Sher Singh, Resident Of Pcg, Complex,
Mahamandir Nagori Gate Road, Mahamandir, Jodhpur.
9. Kishor Singh S/o Sher Singh, Resident Of Pcg, Complex,
Mahamandir Nagori Gate Road, Mahamandir, Jodhpur.
----Respondents
For Petitioner(s) : Mr. Gaurav Maru
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
17/04/2025
[2025:RJ-JD:18907] (2 of 2) [CRLW-1023/2025]
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
239-himanshu/-
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