Rajasthan High Court - Jodhpur
Mohani vs State Of Rajasthan6 ... on 17 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:18914]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1029/2025
1. Mohani D/o Mala Ram, Aged About 27 Years, Resdient Of
Tulchhaniya Ki Dhani Gav Veer Teja Nagar Bana Ka Bas
Police Station Osiian Jodhpur At Present Prahaladpura
Chamu Jodhpur Rajasthan
2. Rewat Ram S/o Hukma Ram, Aged About 32 Years,
Prahaladpura Chamu Jodhpur Rajasthan
----Petitioners
Versus
1. State Of Rajasthan6, Through Chief Secretary
Department Of Home Affairs Jaipur
2. Superintendent Of Police, Jodhpur Rural
3. Station House Officer, Police Station Osian District
Jodhpur
4. Malaram S/o Rupa Ram, Ro Tulchhaniya Ki Dhani Gav
Veer Teja Nagar Bana Ka Bas Police Station Osian Jodhpur
5. Bega Ram S/o Mala Ram, Ro Tulchhaniya Ki Dhani Gav
Veer Teja Nagar Bana Ka Bas Police Station Osian Jodhpur
6. Kishan S/o Hema Ram, R/o Bana Ka Bas Cherai Osian
Jodhpur
----Respondents
For Petitioner(s) : Mr. Rakesh Gupta
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
[2025:RJ-JD:18914] (2 of 2) [CRLW-1029/2025]
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
245-himanshu/-
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