Manju vs State Of Rajasthan (2025:Rj-Jd:52243)
2025 Latest Caselaw 16652 Raj

Rajasthan High Court - Jodhpur

Manju vs State Of Rajasthan (2025:Rj-Jd:52243) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52243]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3520/2025

1.       Manju D/o Omaram, Aged About 19 Years, Banar, Banar,
         Teh. And Dist. Jodhpur, Raj.
2.       Anil S/o Dhagla Ram, Aged About 22 Years, Salwa Kalan
         Ps Salwa,dist Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Secretary, Dept. Home And Affairs. Govt. Of Raj., Jaipur
3.       Collector, Jodhpur
4.       Commissioner, Commissionerate Jodhpur
5.       The Sp, Police Jodhpur
6.       Sho, Ps Banar Jodhpur
7.       Sho, Ps Dangyavas Jodhpur
8.       Oma Ram S/o Prema Ram, Banar, Banar Teh And Dist.
         Jodhpur
9.       Leela W/o Oma Ram, Banar, Banar Teh And Dist. Jodhpur
10.      Rakesh, Banar, Banar Teh And Dist. Jodhpur
11.      Kishan S/o Oma Ram, Banar, Banar Teh And Dist. Jodhpur
12.      Sunil S/o Chena Ram, Banar, Banar Teh And Dist. Jodhpur
13.      Rajendra S/o Hira Ram, Banar, Banar Teh And Dist.
         Jodhpur
14.      Prakash S/o Hira Ram, Banar, Banar Teh And Dist.
         Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Abdul Raseed
For Respondent(s)         :     Mr. Prem Singh Panwar, PP
                                Ms. Saeena Bano
                                Mr. Sampat Prajapat



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/12/2025 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.

(Uploaded on 03/12/2025 at 06:37:04 PM)

[2025:RJ-JD:52243] (2 of 2) [CRLW-3520/2025]

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.

Learned counsel for the respondent vehemently opposed the

prayer made by the learned counsel for the petitioner.

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 406-himanshu/-

(Uploaded on 03/12/2025 at 06:37:04 PM)

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