[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Raju Kanwar vs State Of Rajasthan (2025:Rj-Jd:52867) on 6 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52867]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3568/2025
1. Raju Kanwar D/o Sh. Kan Singh, Aged About 20 Years, R/
o. Bhomiya Ki Dhani, Diwandi, Pali, Rajasthan.
2. Shyam Singh S/o Sh. Shaitan Singh, Aged About 27
Years, R/o. Rajputo Ka Vas, Malpura, Mudtrasili, Jalore,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Chief Secretary, Ministry
Of Home Affairs, District Jaipur, Rajasthan.
2. The Superintendent Of Police (S.p.), District Pali,
Rajasthan.
3. The Superintendent Of Police (S.p.), District Jalore,
Rajasthan.
4. The Station House Officer (Sho), Police Station Jaitpur,
District Pali, Rajasthan.
5. The Station House Officer (Sho), Police Station Ramsin,
District Jalore, Rajasthan.
6. Kan Singh S/o Sh. Jabar Singh, Aged About 20 Years,
R/o. Bhomiya Ki Dhani, Diwandi, Pali, Rajasthan.
7. Smt. Paras Kanwar W/o Sh. Kan Singh, R/o. Bhomiya Ki
Dhani, Diwandi, Pali, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pankaj Arora
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 03:41:42 PM)
[2025:RJ-JD:52867] (2 of 2) [CRLW-3568/2025]
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
267-divyashri/-
(Uploaded on 06/12/2025 at 03:41:42 PM)
Powered by TCPDF (www.tcpdf.org)
