Nirjala Kumari vs State Of Rajasthan (2025:Rj-Jd:18929)
2025 Latest Caselaw 11866 Raj

Rajasthan High Court - Jodhpur

Nirjala Kumari vs State Of Rajasthan (2025:Rj-Jd:18929) on 17 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18929]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1041/2025

1.       Nirjala Kumari W/o Rama Ram, Aged About 20 Years, D/o
         Santosh Kumar, R/o J-22, Jahangir Puri, Adarsh Nagar,
         North West Delhi At Present Reside At Kanasar Golai,
         Police Station Shiv, Tehsil Shiv Barmer (Raj)
2.       Rama Ram S/o Taja Ram, Aged About 27 Years, R/o
         Kanasar Golai, Police Station Shiv, Tehsil Shiv Barmer
         (Raj)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur (Raj)
2.       The Superintendent Of Police, Barmer (Raj)
3.       Station House Officer, Police Station Barmer, Dist. Pali
         (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Akash Goyal
For Respondent(s)         :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/04/2025 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 their relatives. The petitioners

allegedly approached the concerned respondent authorities, with a

[2025:RJ-JD:18929] (2 of 2) [CRLW-1041/2025]

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 257-himanshu/-

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