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Rajasthan High Court - Jodhpur
Simran Rathore vs State Of Rajasthan (2025:Rj-Jd:52261) on 3 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52261]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3522/2025
1. Simran Rathore D/o Sh Narendra Singh, Aged About 21
Years, R/o Ward No.24, 24 As-B, Ganganagar, Rajasthan
(Dob 02-07-2004)
2. Manesh Singh Sekhawat S/o Sh Karni Singh, Aged About
25 Years, R/o Ward No 01, Ganv- 6 Ggm Gogameri,
Hanumangarh, Rajasthan (Dob 02-02-2000 )
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur
2. The Superintendent Of Police, Ganganagar, District
Ganganagar, Rajasthan
3. The Station House Officer, Police Station Gogamedi,
District Hanumangarh, Rajasthan
4. Karni Singh Shekhawat S/o Sh Dashrath Singh
Shekhawat, R/o Village Post Gogamedi, Tehsil Nohar,
Hanumangarh, Rajasthan
5. Yograj Singh Shekhawat S/o Sh Dashrath Singh
Shekhawat, R/o Village Post Gogamedi, Tehsil Nohar,
Hanumangarh Rajasthan
6. Vijay Singh Rathore S/o Sh Durjan Singh Rathore, R/o
Chak 24 A.s.b., Gharsana Mandi, Ganganagar, Rajasthan
7. Surendra Singh Rathore S/o Sh Durjan Singh Rathore, R/
o Chak 24 A.s.b., Gharsana Mandi, Ganganagar,
Rajasthan
8. Narendra Singh Rathore S/o Sh Durjan Singh Rathore, R/
o Chak 24, A.s.b, Gharsana Mandi, Ganganagar Rajasthan
----Respondents
For Petitioner(s) : Mr. Balveer Singh Rathore
For Respondent(s) : Mr. Vikram Singh Rathore, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
03/12/2025
(Uploaded on 03/12/2025 at 05:59:04 PM)
[2025:RJ-JD:52261] (2 of 2) [CRLW-3522/2025]
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
408-divya/-
(Uploaded on 03/12/2025 at 05:59:04 PM)
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