Indra vs State Of Rajasthan (2025:Rj-Jd:52864)
2025 Latest Caselaw 16802 Raj

Rajasthan High Court - Jodhpur

Indra vs State Of Rajasthan (2025:Rj-Jd:52864) on 6 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52864]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3552/2025

1.       Indra       W/o   Dinesh,        Aged       About         19    Years,    D/o
         Bhanwararam Resident Of Samandsar Po Samandsar
         District Bikaner Rajasthan
2.       Dinesh S/o Baga Ram, Aged About 21 Years, Resident Of
         Chikaninadi Chandanpura Dayakor Po Dayakor District
         Jodhpur Rajasthan
                                                                        ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent Of Police, District Bikaner Rajasthan
3.       Sho, Police Station Seruna District Bikaner Rajasthan
4.       Sho, Police Station Lohawat District Jodhpur Rajasthan
5.       Bhagirath S/o Bhanwarlal Jat, Resident Of Samandsar
         Sridungargarh District Bikaner Rajasthan
6.       Papuram S/o Bhanwarlal Jat, Resident Of Samandsar
         Sridungargarh District Bikaner Rajasthan
7.       Tolaram S/o Chetanra, Resident Of Bassi Barsisar District
         Bikaner Rajasthan
8.       Durga W/o Prabhuram Jat, Resident Of Bepau Seruna
         Bikaner
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ahok bishnoi
For Respondent(s)           :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

06/12/2025 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.

(Uploaded on 06/12/2025 at 03:42:14 PM)

[2025:RJ-JD:52864] (2 of 2) [CRLW-3552/2025]

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.

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 262-divyashri/-

(Uploaded on 06/12/2025 at 03:42:14 PM)

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