Sofiya vs State Of Rajasthan (2025:Rj-Jd:51982)
2025 Latest Caselaw 16563 Raj

Rajasthan High Court - Jodhpur

Sofiya vs State Of Rajasthan (2025:Rj-Jd:51982) on 2 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51982]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3015/2025

1.       Sofiya W/o Suresh, Aged About 18 Years, D/o Sandeep
         Resident Of Ward No. 02, 15 Kwd, Tehsil Rawatsar,
         District Hanumangarh, Rajasthan.
2.       Suresh S/o Chanan Ram, Aged About 24 Years, Resident
         Of Ward No. 10, Village Jorawar Pura, 3 Hlm, Tehsil And
         District Hanumangarh, Rajasthan
                                                                           ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Hanumangarh.
3.       Sho,        Police      Station       Hanumangarh                Town,    District
         Hanumangarh.
4.       Sandeep S/o Mohanlal, Aged About 40 Years, Resident Of
         Ward        No.      02,    15      Kwd,       Tehsil         Rawatsar,   District
         Hanumangarh, Rajasthan.
5.       Vinod Kumar S/o Patram, Aged About 45 Years, Resident
         Of Village Chohilanwali, District Hanumangarh.
6.       Aanand S/o Prahald, Aged About 20 Years, Resident Of 15
         Kwd, Tehsil Rawatsar, District Hanumangarh, Rajasthan.
7.       Duniram S/o Manfool, Aged About 50 Years, Resident Of
         Village Khoda, Tehsil Rawatsar, District Hanumangarh,
         Rajasthan.
8.       Mahendra S/o Sheraram, Aged About 60 Years, Resident
         Of Rawatsar, District Hanumangarh, Rajasthan.
                                                                         ----Respondents


For Petitioner(s)               :     None Present
For Respondent(s)               :     Mr. Vikram Singh Rajpurohit, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/12/2025

(Uploaded on 02/12/2025 at 02:18:24 PM)

[2025:RJ-JD:51982] (2 of 2) [CRLW-3015/2025]

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 463-himanshu/-

(Uploaded on 02/12/2025 at 02:18:24 PM)

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