Navjot Kaur vs State Of Rajasthan (2025:Rj-Jd:19223)
2025 Latest Caselaw 12049 Raj

Rajasthan High Court - Jodhpur

Navjot Kaur vs State Of Rajasthan (2025:Rj-Jd:19223) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19223]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1069/2025

1.       Navjot Kaur W/o Pankaj, Aged About 22 Years, D/o Kala
         Singh, R/o Ward No.05, 9 Sds Chak Sohanewala Po
         Budhawali, Sadulsahar, Ganganagar.
2.       Pankaj S/o Kaluram, Aged About 23 Years, R/o Ward
         No.4, Near Water Works Tanki (36 Ptp Maniyawali) Sri
         Ganganagar.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Home Secretary, Govt. Of
         Rajasthan, Jaipur.
2.       Superintendent Of Police, Sri Ganganagar.
3.       Sho, Police Station Sadul Sahar, District Sri Ganganagar.
4.       Kala Singh S/o Mahendra Singh, R/o Ward No.05, 9 Sds
         Chak Sohanewala Po Budhawali, Sadulsahar, Gangana
5.       Angrej Singh S/o Fernali Singh, R/o Ward No.05, 9 Sds
         Chak Sohanewala Po Budhawali, Sadulsahar, Gangana
6.       Jagdev Singh S/o Fernail Singh, R/o Ward No.05, 9 Sds
         Chak Sohanewala Po Budhawali, Sadulsahar, Gangana
7.       Balwinder Singh S/o Gurcharan Singh, R/o Ward No.05, 9
         Sds Chak Sohanewala Po Budhawali, Sadulsahar,
         Gangana
8.       Rajpal Singh S/o Mahendra Singh, R/o Ward No.05, 9 Sds
         Chak Sohanewala Po Budhawali, Sadulsahar, Gangana
9.       Iqbal Singh S/o Mahaveer, R/o Ward No.05, 9 Sds Chak
         Sohanewala Po Budhawali, Sadulsahar, Gangana
                                                                 ----Respondents


For Petitioner(s)         :     Mohd. Nadeem
For Respondent(s)         :     Mr. Narendra Gehlot, 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:19223] (2 of 2) [CRLW-1069/2025]

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 248-Dinesh/-

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