Rami vs State Of Rajasthan (2025:Rj-Jd:52510)
2025 Latest Caselaw 16782 Raj

Rajasthan High Court - Jodhpur

Rami vs State Of Rajasthan (2025:Rj-Jd:52510) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52510]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3498/2025

1.       Rami D/o Narayanram, Aged About 21 Years, Shobhala
         Darshaan Tehsil Chohtan District Barmer Raj.
2.       Ganpat S/o Uttama Ram, Aged About 26 Years, Koja
         Tehsil Dhorimanna District Barmer Raj.
                                                                     ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary
         Department Of Home Ministry Government Of Rajasthan
         Secretariat Jaipur
2.       The Inspector General Of Police, Jodhpur Range Jodhpur
         Raj.
3.       The Superintendent Of Police, Barmer
4.       Bhagirath    S/o       Varigaram,       Shobhala         Darshaan    Tehsil
         Chohtan District Barmer Raj.
5.       Prakash     S/o    Bhagirath,          Shobhala          Darshaan    Tehsil
         Chohtan District Barmer Raj.
6.       Bheraram S/o Aasuram, Lalpura Tehsil Chitalwana District
         Sanchore Raj.
7.       Nimbaram S/o Mobtaram, Shobhala Darshaan Tehsil
         Chohtan District Barmer Raj.
8.       Punmaram        S/o      Namalum,            Ranasar        Kalan    Tehsil
         Gudamalani District Barmer Raj.
                                                                   ----Respondents


For Petitioner(s)           :    Mr. Pravesh Rawla.
For Respondent(s)           :    Mr. Vikram Rajpurohit, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

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.

(Uploaded on 05/12/2025 at 10:57:42 AM)

[2025:RJ-JD:52510] (2 of 2) [CRLW-3498/2025]

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 375-Tikam/-

(Uploaded on 05/12/2025 at 10:57:42 AM)

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