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Rajasthan High Court - Jodhpur
Anjali vs State Of Rajasthan (2025:Rj-Jd:52154) on 3 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52154]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3294/2025
1. Anjali D/o Jagdish Prasad, Aged About 19 Years, Wife Of
Chandan Prakash, Resident Of Village Panchota, Tehsil
Nawan, District Deedwana Kuchaman, At Present
Resident Of Village Hirani, Tehsil Kuchaman City, District
Deedwana Kuchaman (Rajasthan).
2. Chandan Prakash S/o Pawan Kumar Sharma, Aged About
27 Years, Resident Of Village Hirani, Tehsil Kuchaman
City, District Deedwana Kuchaman (Rajasthan).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. The Superintendent Of Police, District Deedwana
Kuchaman Rajasthan.
3. The Station House Officer, Police Station Kuchaman City,
District Deedwana Kuchaman Rajasthan.
4. The Station House Officer, Police Station Nawa, District
Deedwana Kuchaman Rajasthan.
5. Pawan Kumar Sharma S/o Late Ghisa Lal Sharma,
Resident Of Village Hirani, Tehsil Kuchaman City, District
Deedwana Kuchaman Rajasthan.
6. Mishri Prasad Sharma S/o Pawan Kumar Sharma,
Resident Of Village Hirani, Tehsil Kuchaman City, District
Deedwana Kuchaman Rajasthan.
7. Jagdish Prasad S/o Jodha Das, R/o Village Panchota,
Tehsil Nawan, District Deedwana Kuchaman Rajasthan.
8. Mahesh Kumar S/o Dharmraj, R/o Village Panchota, Tehsil
Nawan, District Deedwana Kuchaman Rajasthan.
9. Manju Devi W/o Jagdish Prasad, R/o Village Panchota,
Tehsil Nawan, District Deedwana Kuchaman Rajasthan.
----Respondents
For Petitioner(s) : Mr. Deependra Singh Shekhawat
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
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 06:13:44 PM)
[2025:RJ-JD:52154] (2 of 2) [CRLW-3294/2025]
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.
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
5-divya/-
(Uploaded on 03/12/2025 at 06:13:44 PM)
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