Gehlot Neelam vs State Of Rajasthan (2025:Rj-Jd:52502)
2025 Latest Caselaw 16779 Raj

Rajasthan High Court - Jodhpur

Gehlot Neelam vs State Of Rajasthan (2025:Rj-Jd:52502) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52502]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3299/2025

1.       Gehlot Neelam D/o Shri Gehlot Chetan Prakash, Aged
         About 25 Years, Ews 694 Phase 2 Road 3 Sham Mukarji
         Park Opposit K P H B Colony Vtc Kukat Pally District
         Hyderabad      State      Andhrapradesh             Pin    Code   500D72
         Currently Residing At Lachcha Road Bera Koyta Raipur
         District Pali Rajasthan
2.       Sunil Paldiya S/o Shri Dharmi Chand, Aged About 21
         Years, Lachcha Road Bera Koyta Raipur District Pali
         Rajasthan
                                                                     ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Chief Secretary Ministry
         Of Home Affairs Jaipur Rajasthan
2.       The Inspector General Of Police, Jodhpur Rajasthan
3.       The Superintendent Of Police, District Pali Rajasthan
4.       The Station House Officer, Police Station Raipur District
         Pali
5.       Dinesh Paldiya S/o Bhuraram Paldiya, Raipur District Pali
         Rajasthan
6.       Shyam Tak S/o Mama Jawarhar Lal, Raipur District Pali
         Rajasthan
7.       Jitendra Tak S/o Shyam Tak, Raipur District Pali Rajasthan
8.       Jyoti Gehlot D/o Chetan Prakash, Raipur District Pali
         Rajasthan
                                                                   ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025

(Uploaded on 05/12/2025 at 10:58:51 AM)

[2025:RJ-JD:52502] (2 of 2) [CRLW-3299/2025]

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 372-Tikam/-

(Uploaded on 05/12/2025 at 10:58:51 AM)

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