Bhagwati vs State Of Rajasthan (2025:Rj-Jd:19213)
2025 Latest Caselaw 12035 Raj

Rajasthan High Court - Jodhpur

Bhagwati vs State Of Rajasthan (2025:Rj-Jd:19213) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19213]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1052/2025

1.       Bhagwati D/o Shri Tulach Singh, Aged About 18 Years, W/
         o Shri Rajpurohit Ashok Singh R/o Purohito Ki Basti
         Moodhon Ki Dhani Barmer Rajathan
2.       Rajpurohit Ashok Singh S/o Shri Dal Singh, Aged About
         24 Years, Phogera District Barmer Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Deparment
         Ofhome Affairs, Jaipur
2.       Superintendent Of Police, Barmer Dist. Barmer
3.       Station House Officer, Police Station Nagarna District
         Barmer
4.       Tulch Singh S/o Laxman Singh, Village Bandra Teshil
         Barmer District Barmer
5.       Junghar Singh S/o Tulach Singh, Village Bandra Teshil
         Barmer District Barmer
6.       Babu Singh S/o Laxman Singh, Village Bandra Teshil
         Barmer District Barmer
7.       Harish Singh S/o Babu Singh, Village Bandra Teshil
         Barmer District Barmer
8.       Khet Singh S/o Bhan Singh, Village Bandra Teshil Barmer
         District Barmer
9.       Jasraj Singh S/o Khet Singh, Village Bandra Teshil Barmer
         District Barmer
10.      Jograj Singh S/o Durgsingh, Soda Ki Hani Tehsil Nd
         District Barmer Rajasthan
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Rahul
For Respondent(s)          :    Mr. Surendra Bishnoi, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/04/2025

[2025:RJ-JD:19213] (2 of 2) [CRLW-1052/2025]

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 237-divya/-

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