Nirma Choudhary vs State Of Rajasthan (2025:Rj-Jd:53764)
2025 Latest Caselaw 16889 Raj

Rajasthan High Court - Jodhpur

Nirma Choudhary vs State Of Rajasthan (2025:Rj-Jd:53764) on 11 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:53764]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3602/2025

1.       Nirma Choudhary D/o Khuma Ram Choudhary, Aged
         About 22 Years, Narnarayan Society, Parwat Potiya, Surat
         City Surat (Gujrat), Presently Residing At Village Tavav,
         District Jalore Rajasthan
2.       Bharat K S/o Kamlesh Kumar Choudhary, Aged About 23
         Years, R/o House No 17, Street Ankalapaa Mati Gali,
         Cubbonpet, Bangalore North District Bangalore Karnataka
         Presently   Residing          At    Village      Tavav,     District   Jalore
         Rajasthan
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Raj., Jaipur.
2.       Commissioner Of Police, Jodhpur
3.       Superintendent Of Police, Surat, District Surat, Gujrat.
4.       Superintendent Of Police, Jalore
5.       Station House Officer, Police Station Ramseen, District
         Jalore (Raj)
6.       Khumaram S/o Kamaram Choudhary, Aged About 50
         Years, R/o Narnarayan Society, Parwat Potiya, Surat City,
         Surat (Gujarat)
7.       Ghati Devi W/o Khumaram, Aged About 45 Years, R/o
         Narnarayan Society, Parwat Potiya, Surat City, Surat
         (Gujarat)
8.       Mapharam S/o Khumaram, Aged About 28 Years, R/o
         Narnarayan Society, Parwat Potiya, Surat City, Surat
         (Gujarat)
9.       Kuparam S/o Devaram, Aged About 50 Years, R/o House
         No 17, Street Ankalapaa Mati Gali, Cubbonpet Bangalore
         North District Bangalore Karnataka
10.      Heera Ram S/o Andaram, Aged About 25 Years, Muntla
         Kaba, Distict Jalore Rajasthan
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Kishan Lal


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For Respondent(s)         :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

11/12/2025 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.

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

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[2025:RJ-JD:53764] (3 of 3) [CRLW-3602/2025]

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 43-divya/-

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