Smt. Bhumika Asharma vs State Of Rajasthan (2025:Rj-Jd:52523)
2025 Latest Caselaw 16763 Raj

Rajasthan High Court - Jodhpur

Smt. Bhumika Asharma vs State Of Rajasthan (2025:Rj-Jd:52523) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52523]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3248/2025

1.       Smt. Bhumika Asharma W/o Sh. Dheeraj Mali, Aged
         About 18 Years, R/o Kumawato Ka Nohara, Pech Talai,
         Nimbheradistrict Chittorgarh.
2.       Dheeraj Mali S/o Sh Ramesh Mali, Aged About 24 Years,
         R/o Maheshwari Mohalla, Nimbaheda District Chittorgarh.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Superitendent Of Police, Chittorgarh
3.       Sho, Police Station Kotwali Nimbaheda District Chittorgarh
4.       Vijay Asharma Mother/o Shiv Narayan Asharma, R/o
         Villagebadi, Tehsil Nimbaheda District Chittorgarh.
5.       Arvind Sahu S/o Ghanshyam, R/o Village Badi, Tehsil
         Nimbaheda District Chittorgarh.
6.       Vishal Sahu S/o Shanti Lal, R/o Village Badi, Tehsil
         Nimbaheda District Chittorgarh.
7.       Raju Astoliya, R/o Nimbaheda Distt. Chittorgarh
8.       Shanti Lal Vathara, R/o Village Badi, Tehsil Nimbaheda
         District Chittorgarh.
9.       Ashwin Sahu, R/o Nimbaheda Distt. Chittorgarh
10.      Om Magrora, R/o Nimbaheda Distt. Chittorgarh
11.      Vijay Pancholi, R/o Nimbaheda Distt. Chittorgarh
12.      Vansh Asharma S/o Vijay Asharma, R/o Nimbaheda
         Distt.chittorgarh
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Shrawan Ram Patel
For Respondent(s)         :     Mr. Vikram Rajpurohit, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025

(Uploaded on 05/12/2025 at 05:11:20 PM)

[2025:RJ-JD:52523] (2 of 2) [CRLW-3248/2025]

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 371-divyashri/-

(Uploaded on 05/12/2025 at 05:11:20 PM)

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