Tapsya vs State Of Rajasthan (2025:Rj-Jd:20303)
2025 Latest Caselaw 12273 Raj

Rajasthan High Court - Jodhpur

Tapsya vs State Of Rajasthan (2025:Rj-Jd:20303) on 25 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20303]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1078/2025

1.       Tapsya D/o Bhanwarlal, Aged About 28 Years, W/o Vinod
         Kumar Pandit, R/o In Front Of Mataji Temple, Valdara,
         Dist. Jalore (Raj.)
2.       Vinod Kumar Pandit S/o Tikaram, Aged About 33 Years,
         R/o Village Bheel, Goliya, Ramseen, Dist. Jalore (Raj.)
                                                                  ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent Of Police, District Jalore (Raj.)
3.       The Sho, Police Station Ramseen, Dist. Jalore (Raj.)
4.       Bhanwarlal S/o Heera Ji, R/o In Front Of Mataji Temple,
         Valdara, Dist. Jalore (Raj.)
5.       Sharwan S/o Kasturaram, R/o Badanwadi, Tehsil Ahore,
         Dist. Jalore (Raj.)
6.       Laxmi W/o Sharwan, R/o Badanwadi, Tehsil Ahore, Dist.
         Jalore (Raj.)
7.       Indra Devi W/o Unknown, R/o In Front Of Mataji Temple,
         Valdara, Dist. Jalore (Raj.)
                                                                 ----respondents


For Petitioner(s)         :     Mr. Gopal Singh Bhati
For respondents(s)        :     Mr. Narendra Singh Chandawat, P.P.


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

25/04/2025

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

[2025:RJ-JD:20303] (2 of 2) [CRLW-1078/2025]

threat to their lives at the hands of private respondents, who are

their relatives. The petitioners allegedly approached the concerned

respondents 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 respondents authorities to provide

protection to the petitioners deserves to be accepted.

The concerned respondents 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

respondents 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 238-Ravi Khandelwal

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