Smt. Meenu @ Meena Kumari vs State Of Rajasthan (2025:Rj-Jd:34038)
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Rajasthan High Court - Jodhpur

Smt. Meenu @ Meena Kumari vs State Of Rajasthan (2025:Rj-Jd:34038) on 1 August, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:34038]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2269/2025

1.       Smt. Meenu @ Meena Kumari W/o Sh. Umaid, Aged
         About 32 Years, Dakoto Ki Gali, Near Bheruji Mandir,
         Dakota Mohalla, Bikaner.
2.       Sh. Umaid S/o Prahald Ram, Aged About 23 Years, R/o
         Ward No.3, Sinjguru Bikaner
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Superitendent Of Police, Bikaner,
3.       Sho Police Station, Sadar Kotwali District Bikaner
4.       Babu Lal Solanki S/o Aagan Lal, R/o Dauji Ki Road,
         Kumharo Ka Bass, Bikaner
5.       Smt Pushpa W/o Babu Lal, R/o Dauji Ki Road, Kumharo
         Ka Bass, Bikaner
6.       Raja S/o Babu Lal, Rlo Dauji Ki Road, Kumharo Ka Bass,
         Bikaner
7.       Mukesh Daiya S/o Girdhari Lal, R/o Rampuriva Haveli Ke
         Pass, Bikaner.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Deepak Bishnoi
                                Mr. Nisha Bishnoi
For Respondent(s)         :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/08/2025 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

[2025:RJ-JD:34038] (2 of 2) [CRLW-2269/2025]

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 279-himanshu/-

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