Taniya vs State Of Rajasthan (2025:Rj-Jd:52221)
2025 Latest Caselaw 16700 Raj

Rajasthan High Court - Jodhpur

Taniya vs State Of Rajasthan (2025:Rj-Jd:52221) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52221]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3051/2025

1.       Taniya D/o Satpal, Aged About 19 Years, R/o 11 Tk
         (Rural), Raisinghnagar, District Ganganagar Rajasthan. At
         Present     Ward       No   02,      11     Nzma,        4   Bld,   District
         Ganganagar, Rajasthan.
2.       Dhanpat S/o Rajendra Kumar, Aged About 22 Years, R/o
         Ward No 02, 11 Nzma, 4 Bld, District Ganganagar,
         Rajasthan.
                                                                      ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary Department
         Of Home Affairs, Jaipur.
2.       Superintendent Of Poice, Ganganagar
3.       Station House Officer, Raisinghnagar, District Ganganagar.
4.       Satpal S/o Budhram, R/o 11 Tk (Rural), Raisingh Nagar,
         District Ganganagar, Rajasthan.
5.       Sunil Beniwal S/o Ramnaresh, R/o 11 Gd, Ganganagar
6.       Mangilal     S/o        Rampratap,            R/o        Thakari     Dhani,
         Raisinghnagar, Ganganagar.
                                                                   ----Respondents


For Petitioner(s)           :    Mr. Rajendra Choudhary
For Respondent(s)           :    Mr. Pawan Kr. Bhati, 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.

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

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[2025:RJ-JD:52221] (2 of 2) [CRLW-3051/2025]

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 394-himanshu/-

(Uploaded on 03/12/2025 at 06:44:19 PM)

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