Kavita vs State Of Rajasthan (2025:Rj-Jd:52012)
2025 Latest Caselaw 16564 Raj

Rajasthan High Court - Jodhpur

Kavita vs State Of Rajasthan (2025:Rj-Jd:52012) on 2 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52012]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3270/2025

1.       Kavita W/o Kuldeep, Aged About 21 Years, Daughter Of
         Om Prakash Jat Residance Of Jato Ka Bass Ashapura Tigra
         Khedi Salwa Jodhpur District Jodhpur
2.       Kuldeep S/o Shrawan Ram Jat, Aged About 24 Years,
         Jakhado Ki Dhani Melana Tehsil Baori District Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Chief Secretary Ministry Of Home
         Affairs Jaipur Rajasthan
2.       The Police Commissioner, Jodhpur
3.       The Police Superintendent, Of Police District Jodhpur
4.       Station House Office, Police Station Dangiyawas District
         Jodhpur.
5.       Om Prakash S/o Laxman Ram, Jato Ka Bass Ashapura
         Tigra Khedi Salwa Jodhpur District Jodhpur Rajasthan
6.       Jitendra S/o Om Prakash, Jato Ka Bass Ashapura Tigra
         Khedi Salwa Jodhpur District Jodhpur Rajasthan
7.       Prakash S/o Sohan Lal Jat, Jato Ka Bass Ashapura Tigra
         Khedi Salwa Jodhpur District Jodhpur 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 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

(Uploaded on 02/12/2025 at 02:11:58 PM)

[2025:RJ-JD:52012] (2 of 2) [CRLW-3270/2025]

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 467-himanshu/-

(Uploaded on 02/12/2025 at 02:11:58 PM)

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