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Rajasthan High Court - Jodhpur
Dimpal vs State Of Rajasthan (2025:Rj-Jd:53763) on 11 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:53763]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3604/2025
1. Dimpal D/o Om Prakash, Aged About 18 Years, Resident
Of Village Jorawarpura, Lachadsar, Police Station
Rajaldesar, Tehsil Ratangarh, District Churu (Raj).
2. Kishan Singh S/o Bhim Singh, Aged About 22 Years,
Resident Of Opp. Krishi Mandi, Bagoda Road, Sayla,police
Station Sayla, District Jalor (Raj).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary,department Of
Home Affairs, Govt. Of Rajasthan,jaipur.
2. Director General Of Police, Govt. Of Rajasthan, Police
Head Quarter, Jaipur. Rajasthan
3. The Inspector General Of Police, Jodhpur Range,jodhpur.
Raj.
4. The Inspector General Of Police, Bikaner Range,bikaner.
Raj.
5. The Superintendent Of Police, Churu, Rajasthan.
6. The Superintendent Of Police, Jalor, Rajasthan.
7. The S.h.o, Police Station Rajaldesar, District Churu,raj.
8. Om Prakash S/o Bhanwar Singh, Resident Of Village
Jorawarpura, Lachadsar, Police Station Rajaldesar, Tehsil
Ratangarh, District Churu (Raj).
9. Murali Singh S/o Jagmal Singh, Resident Of Village
Jorawarpura, Lachadsar, Police Station Rajaldesar, Tehsil
Ratangarh, District Churu (Raj).
10. Bhagirath Singh S/o Jagmal Singh, Resident Of Village
Jorawarpura, Lachadsar, Police Station Rajaldesar, Tehsil
Ratangarh, District Churu (Raj).
11. Deepu Singh W/o Jagmal Singh, Resident Of Village
Jorawarpura, Lachadsar, Police Station Rajaldesar, Tehsil
Ratangarh, District Churu (Raj).
12. Shyam Singh S/o Sohan Singh, Resident Of Sou,tehsil
Dungargarh, District Churu Raj.
13. Dasharath Singh S/o Unknown, Resident Of
Dharamdhari,district Pali Raj.
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[2025:RJ-JD:53763] (2 of 3) [CRLW-3604/2025]
----Respondents
For Petitioner(s) : Mr. Bhim Raj Mudia
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
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[2025:RJ-JD:53763] (3 of 3) [CRLW-3604/2025]
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
44-divya/-
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