Rajasthan High Court - Jodhpur
Urma vs State Of Rajasthan (2025:Rj-Jd:19987) on 24 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:19987]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1143/2025
1. Urma W/o Shri Raju Ram, Aged About 27 Years, D/o Shri
Dhima Ram, Aged About 27 Years, R/o Sahib Nagar, Doli
Khurd, Doli Kallan, District Barmer
2. Raju Ram S/o Shri Choga Ram, Aged About 31 Years, R/o
Vishnu Ki Dhani, Chandelav, District Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, The Secretary, Department Of Home
Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Barmer
3. The Station House Officer, Police Station Kalyanpura,
District Barmer
4. Oparam S/o Shri Dhima Ram, R/o Sahib Nagar, Doli
Khurd, Doli Kallan, District Barmer.
5. Sayanti W/o Shri Dhima Ram, R/o Sahib Nagar, Doli
Khurd, Doli Kallan, District Barmer.
6. Dhima Ram S/o Unknown, R/o Sahib Nagar, Doli Khurd,
Doli Kallan, District Barmer
7. Sunil Dhaka S/o S/o Unknown, R/o Sahib Nagar, Doli
Khurd, Doli Kallan, District Barmer
8. Sarvan Dhaka S/o Unknown, R/o Sahib Nagar, Doli Khurd,
Doli Kallan, District Barmer
9. Sawroop Dhaka S/o Unknown, R/o Sahib Nagar, Doli
Khurd, Doli Kallan, District Barmer
10. Dungar Beniwal S/o Unknown, R/o Sahib Nagar, Doli
Khurd, Doli Kallan, District Barmer
11. Ram Beniwal S/o Unknown, R/o Sahib Nagar, Doli Khurd,
Doli Kallan, District Barmer
12. Pappa Ram Babal S/o Unknown, R/o Sahib Nagar, Doli
Khurd, Doli Kallan, District Barmer
13. Omaram S/o Unknown, R/o Sahib Nagar, Doli Khurd, Doli
Kallan, District Barmer
14. Deepa Ram S/o Unknown, R/o Sahib Nagar, Doli Khurd,
Doli Kallan, District Barmer
----Respondents
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[2025:RJ-JD:19987] (2 of 3) [CRLW-1143/2025]
For Petitioner(s) : Mr. Suresh Kumar
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
24/04/2025
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
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
[2025:RJ-JD:19987] (3 of 3) [CRLW-1143/2025]
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
225-himanshu/-
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