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Rajasthan High Court - Jodhpur
Anita vs State Of Rajasthan (2025:Rj-Jd:52496) on 4 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52496]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3524/2025
1. Anita D/o Kaku Ram, Aged About 21 Years, R/o Birami,
Tehsil And District Jodhpur, Rajasthan At Present-
Meghvalo Ka Was, Birami, Jodhpur.
2. Ramesh Kumar S/o Puka Ram, Aged About 27 Years, R/o-
Meghvalo Ka Was, Birami, Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Department
Of Home Affairs, Jaipur.
2. Superintendent Of Police, Jodhpur.
3. Station House Officer, Police Station Dangiyawas, District
Jodhpur.
4. Pukharam S/o Mangilal, R/o- Meghvalo Ka Was, Birami,
Jodhpur.
5. Ugama S/o Pukha Ram, R/o- Meghvalo Ka Was, Birami,
Jodhpur.
6. Prakash, R/o- Meghvalo Ka Was,birami, Jodhpur.
7. Rawta Ram S/o Mangala Ram, R/o- Meghvalo Ka Was,
Birami, Jodhpur.
8. Kali Devi W/o Rawta Ram, R/o- Meghvalo Ka Was, Birami,
Jodhpur.
9. Mahendra S/o Rawta Ram, R/o- Meghvalo Ka Was, Birami,
Jodhpur.
10. Bhom Prakash S/o Rawta Ram, R/o- Meghvalo Ka Was,
Birami, Jodhpur.
11. Prakash S/o Bhika Ram, R/o- Meghvalo Ka Was, Birami,
Jodhpur.
12. Rinku W/o Purkha Ram, R/o- Meghvalo Ka Was, Birami,
Jodhpur.
----Respondents
For Petitioner(s) : Mr. Pukhraj Gehlot.
For Respondent(s) : Mr. Vikram Rajpurohit, PP.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
04/12/2025
(Uploaded on 04/12/2025 at 05:04:30 PM)
[2025:RJ-JD:52496] (2 of 2) [CRLW-3524/2025]
1. 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.
2. 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.
3. 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.
4. 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.
5. The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
357-Tikam/-
(Uploaded on 04/12/2025 at 05:04:30 PM)
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