[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Ravina vs State Of Rajasthan (2025:Rj-Jd:52011) on 2 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52011]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3283/2025
1. Ravina D/o Shri Bhinya Ram, Aged About 20 Years, R/o
Deh Post Nagaur, Dist. Nagaur.
2. Satish S/o Shri Dala Ram, Aged About 23 Years, R/o
Thakhur Ji Ka Mandir, Bansra, Nakas, Dist. Nagaur.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Home Affairs, Govt. Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Nagaur.
3. The S H O Police Station, Sadar Kotwali, Nagaur
4. Bhiya Ram S/o Ram Niwas, R/o Deh Post Nagaur, Dist.
Nagaur.
5. Leela Devi W/o Bhiya Ram, R/o Deh Post Nagaur, Dist.
Nagaur.
6. Sarita D/o Bhiya Ram, R/o Deh Post Nagaur, Dist. Nagaur.
7. Mohit S/o Bhiya Ram, R/o Deh Post Nagaur, Dist. Nagaur.
8. Noratan S/o Chenna Ram, R/o Deh Post Nagaur, Dist.
Nagaur.
9. Sarita W/o Noratan, R/o Deh Post Nagaur, Dist. Nagaur.
10. Manish S/o Ramniwas, R/o Deh Post Nagaur, Dist. Nagaur.
11. Lachha Devi W/o Ramniwas, R/o Deh Post Nagaur, Dist.
Nagaur.
12. Poosa Ram S/o Bhanwar Lal Ji, R/o Village-Rol Ratanga,
Jayal, Dist. Nagaur.
13. Maddhi Devi W/o Bhanwar Lal, R/o Village-Rol Ratanga,
Jayal, Dist. Nagaur.
14. Rekha Ram S/o Bhanwar Lal, R/o Village-Rol Ratanga,
Jayal, Dist. Nagaur.
15. Sahi Ram S/o Basti Ram, R/o Bhadana Bana, Dist.
Nagaur.
16. Basti Ram S/o Kamal Kishore, R/o Bhadana Bana, Dist.
Nagaur.
17. Santosh Devi W/o Basti Ram, R/o Bhadana Bana, Dist.
Nagaur.
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[2025:RJ-JD:52011] (2 of 3) [CRLW-3283/2025]
18. Suman D/o Basti Ram, R/o Bhadana Bana, Dist. Nagaur.
19. Geeta Devi W/o Kamal Kishore, R/o Bhadana Bana, Dist.
Nagaur.
20. Vishal S/o Kamal Kishore, R/o Bhadana Bana, Dist.
Nagaur.
21. Vikram S/o Kamal Kishore, R/o Bhadana Bana, Dist.
Nagaur.
22. Badsha W/o Kamal Kishore, R/o Village-Rol Ratang, Dist.
Nagaur.
----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
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
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[2025:RJ-JD:52011] (3 of 3) [CRLW-3283/2025]
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
468-himanshu/-
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