Rajasthan High Court - Jodhpur
Anita Babulal Tungariya vs State Of Rajasthan (2025:Rj-Jd:19227) on 21 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:19227]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1047/2025
1. Anita Babulal Tungariya D/o Mr. Babu Lal Tungariya, Aged
About 23 Years, R/o Ward No. 9, Jatiyo Ka Bass, Vtc
Bilara , Po Bilara, Dist. Jodhpur, Rajasthan, Pin Code -
342602. Earlier R/o Near Triveni Hotel, Gali No. 11/a,
M.g. 55/22, Basant Nagar, Thakkar Bappa Colony, Vtc -
Chembur, Mumbai, Dist. Mumbai, Maharastra (Pin Code
400071)
2. Ramesh Nainaram Khatnavaliya S/o Naina Ram
Khatnavaliya, Aged About 25 Years, R/o Ward No. 9,
Jatiyo Ka Bass, Vtc Bilara, Po Bilara, Dist. Jodhpur,
Rajasthan, Pin Code 342602.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. Superintendent Of Police, District Didwana Kuchaman,
Rajasthan.
3. Station House Officer, Police Station Ladnun, Dist.
Didwana Kuchaman, Rajasthan.
4. Babu Lal Tungariya S/o Mr. Ramavatar Tungaria, R/o Gali
No. 33, Regar Mohalla, Ladnun, Police Station Ladnun,
Dist. Didwana Kuchaman, Rajasthan.
5. Ramavatar S/o Mr. Ganesha Ram Tungariya, R/o Gali No.
33, Regar Mohalla, Ladnun, Police Station Ladnun, Dist.
Didwana Kuchaman, Rajasthan.
6. Raju S/o Mr. Ramavatar Tungariya, R/o Gali No. 33, Regar
Mohalla, Ladnun, Police Station Ladnun, Dist. Didwana
Kuchaman, Rajasthan.
7. Manoj S/o Mr. Madan Lal Singariya, R/o Gali No. 33,
Regar Mohalla, Ladnun, Police Station Ladnun, Dist.
Didwana Kuchaman, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Jitendra Choudhary
For Respondent(s) : Mr. Narendra Chandawat, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
21/04/2025
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.
[2025:RJ-JD:19227] (2 of 2) [CRLW-1047/2025]
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
234-Dinesh/-
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