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Rajasthan High Court - Jodhpur
Komal Jat vs State Of Rajasthan (2025:Rj-Jd:52227) on 3 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52227]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3510/2025
1. Komal Jat D/o Shri Ratan Lal Jat, Aged About 18 Years, R/
o Fatehpur, Tahsil And Dist. - Chittorgarh, Rajasthan.
2. Devi Lal Jat S/o Shri Hukami Chand Jat, Aged About 27
Years, R/o Merniya Khera, Tahsil And Dist. -
Bhilwada,rajsthan,
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Home Affairs, Govt. Of Rajasthan, Jaipur.
2. The Inspector Of General Police Range, Jodhpur Raj.
3. The Superintendent Of Police, Bhilwada, Rajasthan.
4. Sho, Police Station - Raipur, Dist - Bhilwada, Rajsthan,
5. The Superintendent Of Police, Chittorgarh, Rajsthan,
6. Ratan Lal S/o Jagdish Lal, R/o Aatawada Raypur, Tahsil
And Dist, -Bhilwada, Rajasthan
7. Vikram Lal S/o Ram Lal, R/o Aatawada Raypur, Tahsil And
Dist, -Bhilwada, Rajasthan
8. Narayan Lal S/o Ram Lal, R/o Aatawada Raypur, Tahsil
And Dist, -Bhilwada, Rajsthan
9. Shanti Lal S/o Kishan Lal, R/o Aatawada Raypur, Tahsil
And Dist, -Bhilwada, Rajasthan
10. Mukesh S/o Unknown, R/o Aatawada Raypur, Tahsil And
Dist, -Bhilwada, Rajasthan
11. Tejal S/o Narayan Lal, R/o Aatawada Raypur, Tahsil And
Dist, -Bhilwada, Rajasthan
----Respondents
For Petitioner(s) : Mr. Bhatraj Jogsan
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
03/12/2025
(Uploaded on 03/12/2025 at 06:42:54 PM)
[2025:RJ-JD:52227] (2 of 2) [CRLW-3510/2025]
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
400-himanshu/-
(Uploaded on 03/12/2025 at 06:42:54 PM)
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