Aarati vs State Of Rajasthan (2025:Rj-Jd:52525)
2025 Latest Caselaw 16775 Raj

Rajasthan High Court - Jodhpur

Aarati vs State Of Rajasthan (2025:Rj-Jd:52525) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52525]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2878/2025

1.       Aarati D/o Sukha Ram, Aged About 18 Years, Bhopo Ki
         Dhaniyan, Chadi, Jodhpur Now Dist- Phalodiraj..
2.       Dilip S/o S Ladu Ram,, Aged About 25 Years, Age 25
         Years, Resident Of Bheelo Ki Dhaniya, Barsaloo Kalan,
         Jodhpur Raj..
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur Raj..
2.       Superintendent Of Police, Phalodi Raj.
3.       Station House Officer, Bhojasar, Phalodi, Raj.
4.       Sukh Ram S/o Sankar Ram, Resident Of Bhopo Ki
         Dhaniyan, Chadi, Dist-Jodhpur Now Dist- Phalodiraj..
5.       Mohan Ram S/o Sankar Ram, Resident Of Bhopo Ki
         Dhaniyan, Chadi, Dist-Jodhpur Now Dist- Phalodiraj..
6.       Jagdish S/o Sankar Ram, Resident Of Bhopo Ki Dhaniyan,
         Chadi, Dist-Jodhpur Now Dist- Phalodi Raj..
                                                                 ----Respondents


For Petitioner(s)         :     Mr. S.L. Manda
For Respondent(s)         :     Mr. Vikram Rajpurohit, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025 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

(Uploaded on 05/12/2025 at 05:13:44 PM)

[2025:RJ-JD:52525] (2 of 2) [CRLW-2878/2025]

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 367-divyashri/-

(Uploaded on 05/12/2025 at 05:13:44 PM)

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