Rajasthan High Court - Jodhpur
Smt. Sapna vs State Of Rajasthan (2025:Rj-Jd:34036) on 1 August, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:34036]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2276/2025
1. Smt. Sapna W/o Shri Moti Lal, Aged About 19 Years, D/o
Shri Jogendra Shah, R/o 692, Shramik Colony, Purvi Pal
Road, Vistar Yojna, Basni Pal Rural, Pal District Jodhpur,
Rajasthan
2. Moti Lal S/o Shri Pukhraj, Aged About 23 Years, 62,
Jagdamba Colony, Bombay Motors, District Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur Raj.
2. The Commissionerate Of Police, District Jodhpur
3. The Station House Officer Basni, Sho Basni, District
Jodhpur
4. Shri Jogendra Shah S/o Shri Rambudar Shah, 692
Shramik Colony, Purvi Pal Road, Vistar Yojna, Basni Pal
Rural, Pal, District Jodhpur
5. Malati Devi W/o Shri Jogendra Shah, 692 Shramik Colony,
Purvi Pal Road, Vistar Yojna, Basni Pal Rural, Pal, District
Jodhpur
6. Rohit Shah S/o Shri Jogendra Shah, 692 Shramik Colony,
Purvi Pal Road, Vistar Yojna, Basni Pal Rural, Pal, District
Jodhpur
7. Ranjish Shah S/o Shri Jogendra Shah, 692 Shramik
Colony, Purvi Pal Road, Vistar Yojna, Basni Pal Rural, Pal,
District Jodhpur
8. Jitendra Yadav S/o Not Known, 692, Shramik Colony,
Purvi Pal Road, Vistar Yojna, Basni Pal Rural, Pal District
Jodhpur, Rajasthan
----Respondents
For Petitioner(s) : Mr. Shubham Chouhan
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
01/08/2025
[2025:RJ-JD:34036] (2 of 2) [CRLW-2276/2025]
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
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
285-himanshu/-
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