Rajasthan High Court - Jodhpur
Aditi Bhaleshwar vs State Of Rajasthan (2025:Rj-Jd:18910) on 17 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:18910]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1025/2025
1. Aditi Bhaleshwar D/o Sh Lokpal Gurjar, Aged About 22
Years, W/o Sh. Bhanu Pratap Singh, R/o H 474, Ward No.
12,near Bhawana Music, Azad Nagar, Bhilwara, Presently
Residing At Near Ganesh Temple, Ghandhi Nagar,
Bhilwara.
2. Bhanu Pratap Singh S/o Sh Madan Singh, Aged About 32
Years, R/o Near Ganesh Temple, Gandhi Nagar, Bhilwara,
Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Bhilwara, Rajasthan
3. The Station House Officer, Police Station Pratapnagar,
District Bhilwara, Rajasthan
4. Balveer Gurjar S/o Sh Bhanwar Lal Gurjar, R/o
Bhaleshwar Bhawan, Near Bhawana Music, Azad Nagar
Pur Road, Bhilwara
5. Bhanwar Lal Gurjar S/o Sh Chitarmal Gurjar, R/o
Bhaleshwar Bhawan, Near Bhawana Music, Azad Nagar
Pur Road, Bhilwara
6. Mukul Gurjar S/o Sh Satyanarayan Gurjar, R/o
Bhaleshwar Bhawan, Near Bhawana Music, Azad Nagar
Pur Road, Bhilwara
7. Satyanarayan Gurjar S/o Sh Bhanwar Lal Gurjar, R/o
Bhaleshwar Bhawan, Near Bhawana Music, Azad Nagar
Pur Road, Bhilwara
8. Om Prakash Gurjar S/o Sh Manohar Lal Gurjar, R/o
Bhaleshwar Bhawan, Near Bhawana Music, Azad Nagar
Pur Road, Bhilwara
9. Govind Gurjar S/o Sh Manohar Lal Gurjar, R/o Bhaleshwar
Bhawan, Near Bhawana Music, Azad Nagar Pur Road,
Bhilwara
10. Babu Lal Gurjar S/o Sh Mangi Lal Gurjar, R/o
Jawaharnagar District Bhilwara, Rajasthan.
11. Raju Gurjar S/o Sh Mangi Lal Gurjar, R/o Jawaharnagar
(Downloaded on 17/04/2025 at 09:27:49 PM)
[2025:RJ-JD:18910] (2 of 3) [CRLW-1025/2025]
District Bhilwara, Rajasthan.
12. Dungar Lal Gurjar S/o Sh Muna Lal Gurjar, R/o
Jawaharnagar District Bhilwara, Rajasthan.
13. Dilip Gurjar S/o Sh Shankar Lal Gurjar, R/o House No. 5,
Gurjar Mohalla, Balji Mandir Ke Pass Wali Gali, Bhilwara.
----Respondents
For Petitioner(s) : Mr. Ranjeet Singh Chouhan
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 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
[2025:RJ-JD:18910] (3 of 3) [CRLW-1025/2025]
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-himanshu/-
Powered by TCPDF (www.tcpdf.org)
