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Rajasthan High Court - Jodhpur
Laveena Gehlot vs State Of Rajasthan (2025:Rj-Jd:52233) on 3 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52233]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3267/2025
1. Laveena Gehlot D/o Narpat Singh, Aged About 18 Years,
Mata Ka Than Magra Punjila Jodhpur At Present Pn 94
Jaimal Nagar 80 Feet Road Mata Ka Than Magra Punjala
Jodhpur
2. Dev Dadhich S/o Kishor Lal, Aged About 21 Years, Pn 94
Jaimal Nagar 80 Feet Road Mata Ka Than Magra Punjala
Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary Department
Of Home Affairs, Jaipur Raj.
2. Commissioner Of Police, Police Jodhpur
3. Sho, Police Station Mata Ka Than Jodhpur
4. Narpat Singh S/o Sohan Singh, Mata Ka Than Magra
Punjla Jodhpur
5. Jyoti W/o Narpat Singh, Mata Ka Than Magra Punjla
Jodhpur
6. Sandeep Gehlot S/o Sohan Singh, Krishna Tiles Ke Pass
Wali Gali 80 Feet Road Mata Ka Than Magra Punjla
Jodhpur
7. Ashok Gehlot S/o Sohan Singh, Krishna Tiles Ke Pass Wali
Gali 80 Feet Road Mata Ka Than Magra Punjla Jodhpur
8. Dilip Kachawa S/o Padam Singh Kachawa, Bagar Chowk
Kila Road Jodhpur
9. Arjun Kachawa S/o Padam Singh Kachawa, Bagar Chowk
Kila Road Jodhpur
10. Asmita Gehlot W/o Gajendra Gehlot, 4 Thamba Magra
Punjla Jodhpur
----Respondents
For Petitioner(s) : Mr. Jairam Budiya
Mr. Hitesh Vishnoi
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
03/12/2025
(Uploaded on 03/12/2025 at 06:03:22 PM)
[2025:RJ-JD:52233] (2 of 2) [CRLW-3267/2025]
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
421-divya/-
(Uploaded on 03/12/2025 at 06:03:22 PM)
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