Rajasthan High Court - Jodhpur
Sneha Poonia vs State Of Rajasthan (2025:Rj-Jd:34043) on 1 August, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:34043]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2257/2025
1. Sneha Poonia W/o Nitin Kumar, Aged About 20 Years,
Resident Of 468, Shiv Colony, Moti Nagar West, Prahlad
Marg, Jaipur, Po- Vaishali Nagar, Jaipur, Tehsil District
Jaipur, At Present Residing At Mukta Prasad Colony,
Bikaner, District Bikaner
2. Nitin Kumar S/o Shri Rajendra Prasad, Aged About 23
Years, Resident Of Ward No. 04, Kari, Po- Kari, Tehsil
Nawalgarh, District Jhunjhunu, At Present Residing At
Mukta Prasad Colony, Bikaner, District Bikaner.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Department
Of Home Affairs Govt. Of Rajasthan Jaipur
2. The Superintendent Of Police, Bikaner
3. Deputy Commissioner Of Police, District West Jaipur
4. Sho, Of Mukta Prasad Nagar , Police Station, District
Bikaner.
5. Sho, Of Police Station Vaishali Nagar, District Jaipur.
6. Somveer Singh S/o Shri Ram Singh Poonia, Aged About
45 Years, Resident Of 468, Shiv Colony, Moti Nagar West,
Prahlad Marg, Jaipur, Po- Vaishali Nagar, Jaipur, Tehsil And
District Jaipur
7. Pawan Dangi S/o Shri Sube Dangi, Aged About 40 Years,
Resident Of Suwasada, Luharu Tehsil Luharu, District
Bhiwani.(Hr).
8. Sanjay Kumar S/o Shri Ran Singh Poonia, Resident Of
468, Shiv Colony, Moti Nagar West, Prahlad Marg, Jaipur,
Po- Vaishali Nagar, Jaipur, Tehsil And District Jaipur
9. Sandeep Kaswan S/o Shri Omprakash Kaswan, Aged
About 30 Years, Resident Of Hasi, Sultanpur, Tehsil Hasi,
District Hisar (Hr).
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[2025:RJ-JD:34043] (2 of 3) [CRLW-2257/2025]
----Respondents
For Petitioner(s) : Mr. P.K. Karwa
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
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
[2025:RJ-JD:34043] (3 of 3) [CRLW-2257/2025]
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
271-himanshu/-
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