Monika Vaishnav vs State Of Rajasthan (2025:Rj-Jd:52069)
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Rajasthan High Court - Jodhpur

Monika Vaishnav vs State Of Rajasthan (2025:Rj-Jd:52069) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52069]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3031/2025

1.       Monika Vaishnav W/o Ronak Diwakar, Aged About 21
         Years, R/o 152, Sad Basti Mela Maidan Ramasiya, District
         Nagaur Rajasthan.
2.       Ronak Diwakar S/o Mul Chand Diwakar, Aged About 23
         Years, R/o Ramasiya, District Nagaur, Rajasthan.
                                                                       ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, District Didwana, Rajasthan.
3.       Sho, Police Station Gacchipura, District Nagaur.
4.       Mulchand S/o Chotu Das, Aged About 60 Years, R/o 152,
         Sad    Basti    Mela       Maidan       Ramasiya,          District   Nagaur,
         Rajasthan.
5.       Arun S/o Mulchand, Aged About 30 Years, R/o 152, Sad
         Basti Mela Maidan Ramasiya, District Nagaur, Rajasthan.
6.       Pawan S/o Radheshyam, Aged About 50 Years, R/o 152,
         Sad    Basti    Mela       Maidan       Ramasiya,          District   Nagaur,
         Rajasthan.
7.       Devendra S/o Pawan, Aged About 27 Years, R/o 152, Sad
         Basti Mela Maidan Ramasiya, District Nagaur, Rajasthan.
8.       Rajendra S/o Pawan, Aged About 23 Years, R/o 152, Sad
         Basti Mela Maidan Ramasiya, District Nagaur, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Raghu Raj Sharma
For Respondent(s)            :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/12/2025

(Uploaded on 03/12/2025 at 06:20:17 PM)

[2025:RJ-JD:52069] (2 of 2) [CRLW-3031/2025]

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 296-himanshu/-

(Uploaded on 03/12/2025 at 06:20:17 PM)

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