Anju Kumari vs State Of Rajasthan (2025:Rj-Jd:52499)
2025 Latest Caselaw 16766 Raj

Rajasthan High Court - Jodhpur

Anju Kumari vs State Of Rajasthan (2025:Rj-Jd:52499) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52499]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3530/2025

1.       Anju Kumari D/o Rekha Ram, Aged About 20 Years, R/o
         Purana Narta Road Bhinmal, Police Station Bhinmal,
         District Jalore, Rajasthan.
2.       Baga Ram S/o Raga Ram, Aged About 27 Years, R/o
         Khanpur District Jalore, Rajasthan
                                                                        ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Secretary, Department
         Ofhome Affairs, Government Of Rajasthan, Jaipur
2.       Director        General          Of         Police,         Government     Of
         Rajasthan,police Headquarters, Jaipur.
3.       The Inspector General Of Police, Jodhpur Range,jodhpur
         Raj.
4.       The Superintendent Of Police, Jalore Raj.
5.       The Station House Officer, Police Station Bhinmal,district
         Jalore Raj.
6.       Mahendra S/o Rekha Ram, R/o Purana Purana Nartaroad
         Bhinmal, Police Station Bhinmal, District Jalore,rajasthan
7.       Rekhram S/o Java Ji, R/o Purana Purana Narta Road
         Bhinmal, Police Station Bhinmal, District Jalore,rajasthan
8.       Mangi Lal S/o Harkaji Meghwal, R/o Chitrodi District
         Jalore.
9.       Koja      Ram     S/o      Java       Ji,    R/o      Purana    Narta    Road
         Bhinmal,police Station Bhinmal, District Jalore, Rajasthan
         O Purana Narta Road Bhinmal
10.      Dola Ram S/o Joita Ji, R/o Ledaramer, District Jalore
                                                                      ----Respondents


For Petitioner(s)             :     Mr. Pukhraj Rohin.
                                    Mr. M.R. Sodha.
For Respondent(s)             :     Mr. Vikram Rajpurohit, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

(Uploaded on 04/12/2025 at 05:05:29 PM)

[2025:RJ-JD:52499] (2 of 2) [CRLW-3530/2025]

04/12/2025

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 360-Tikam/-

(Uploaded on 04/12/2025 at 05:05:29 PM)

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