Kavita Patel vs State Of Rajasthan (2025:Rj-Jd:52505)
2025 Latest Caselaw 16777 Raj

Rajasthan High Court - Jodhpur

Kavita Patel vs State Of Rajasthan (2025:Rj-Jd:52505) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52505]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3330/2025

1.       Kavita Patel W/o Hema Ram, Aged About 22 Years,
         Resident Of Relo Ki Dhani, Jhanwar, Jodhpur, Rajasthan.
2.       Hema Ram S/o Jawan Ram, Aged About 31 Years,
         Resident Of Village 221, Malviyo Ki Gali, Khandi, District
         Pali Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Commissioner Of Police, Jodhpur City Rajasthan.
3.       Superintendent Of Police, Jodhpur.
4.       Sho, Police Station, Janwar Jodhpur.
5.       Pola Raml S/o Mangla Ram Ji, Aged About 45 Years,
         Resident Of Relo Ki Dhani, Jhanwar, Jodhpur, Rajasthan.
6.       Jugta Ram S/o Mangla Ram Ji, Aged About 30 Years,
         Resident Of Relo Ki Dhani, Jhanwar, Jodhpur, Rajasthan.
7.       Hanuman Ram S/o Mangla Ram Ji, Aged About 50 Years,
         Resident Of Relo Ki Dhani, Jhanwar, Jodhpur, Rajasthan.
8.       Rekha Patel D/o Pola Ram Ji, Aged About 19 Years,
         Resident Of Relo Ki Dhani, Jhanwar, Jodhpur, Rajasthan.
9.       Shayri Devi W/o Mangilal, Aged About 35 Years, Resident
         Of Boranada Basani Jodhpur Rajasthan
10.      Seva Ram S/o Mangi Lala, Aged About 40 Years, Resident
         Of Boranada Basani Jodhpur Rajasthan
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Manohar Singh.
For Respondent(s)          :    Mr. Vikram Rajpurohit, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025

(Uploaded on 05/12/2025 at 10:59:23 AM)

[2025:RJ-JD:52505] (2 of 2) [CRLW-3330/2025]

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 373-Tikam/-

(Uploaded on 05/12/2025 at 10:59:23 AM)

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