Mamta vs State Of Rajasthan (2025:Rj-Jd:52235)
2025 Latest Caselaw 16671 Raj

Rajasthan High Court - Jodhpur

Mamta vs State Of Rajasthan (2025:Rj-Jd:52235) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52235]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 2939/2025

1.       Mamta D/o Sh. Kuldeep, Aged About 18 Years, W/o Akash
         Deep, Resident Of Chak 11 Lks, P.o. Lakhasar, Tehsil
         Pilibanga, Police Station Goluwala, District Hanumangarh,
         At Present Resident Of Chak 18 N.p. Tehsil Raisinghnagar,
         District Sri Ganganagar, Rajasthan.
2.       Akash Deep S/o Sh. Manphul, Aged About 25 Years,
         Resident Of Chak 18 N P. Tehsil Raisinghnagar, District Sri
         Ganganagar, Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur Rajasthan.
2.       The Superintendent Of Police, Sri Ganganagar, Rajasthan
3.       The Station House Officer, Police Station Raisinghnagar,
         District Sri Ganganagar, Rajasthan
4.       The Station House Officer, Police Station Goluwala,
         District Hanumangarh, Rajasthan
5.       Kuldeep S/o Sh. Maniram Bishnoi, Resident Of Chak 11
         Lks,    P.o.   Lakhasar,        Tehsil      Pilibanga,      Police   Station
         Goluwala, District Hanumangarh, Rajasthan.
6.       Ravindra S/o Manohar Lal Bishnoi, Resident Of Chak 11
         Lks,    P.o.   Lakhasar,        Tehsil      Pilibanga,      Police   Station
         Goluwala, District Hanumangarh, Rajasthan.
7.       Rajkumar S/o Sh. Hansraj, Resident Of Gumjal, Tehsil
         Abohar, District Fazilka, Punjab.
8.       Hanuman, Resident Of Chak 53 N.p. Tehsil Raisinghnagar,
         District Sri Ganganagar, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. S.R. Godara
                                   Mr. Sunil Dhaka
For Respondent(s)            :     Mr. Vikram Singh Rajpurohit, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/12/2025

(Uploaded on 03/12/2025 at 06:00:25 PM)

[2025:RJ-JD:52235] (2 of 2) [CRLW-2939/2025]

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 413-divya/-

(Uploaded on 03/12/2025 at 06:00:25 PM)

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