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Rajasthan High Court - Jodhpur
Tamana Kumawat vs State Of Rajasthan (2025:Rj-Jd:54281) on 16 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:54281]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3644/2025
1. Tamana Kumawat W/o Manish Panwar, Aged About 19
Years, D/o Raju Kumawat Resident Of 01, Gayatri Mandir
Key Piche, Gayatri Colony, Ward No. 18, Jaitaran, District
Beawar, Rajasthan.
2. Manish Panwar S/o Shri Paras Mal, Aged About 29 Years,
Resident Of Naiyo Ka Bass, Khawaspura, District Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Homeaffairs, Jaipur.
2. The Superintended Of Police, Jodhpur Grameen,
Jodhpur,rajasthan.
3. The Superintendent Of Police, Beawar, Rajasthan.
4. The Sho, Police Station- Jaitaran, District Beawar.
5. Shri Raju Kumawat S/o Ogar Ramji, Resident Of 01,
Gayatri Mandir Key Piche, Gayatri Colony, Ward No. 18,
Jaitaran, District Beawar, Rajasthan.
6. Smt Miankshi Patel W/o Shri Raju Kumawat, Resident Of
01, Gayatri Mandir Key Piche, Gayatri Colony, Ward No.
18, Jaitaran, District Beawar, Rajasthan.
7. Smt. Pinki W/o Shri Dev Kumar Ji, Resident Of Ajgar
Babamandir Key Pass, Beawar.
8. Shri Niraj Patel S/o Shri Kishan Lal Ji, Resident Of
Silawato Kabass, Bilara.
9. Smt. Sarita W/o Shri Budhraj, Resident Of Aadarsh School
Key Pass, Bilara.
10. Shri Budhraj S/o Unknown, Resident Of Aadarsh School
Key Pass, Bilara.
11. Smt Vinita W/o Shri Rajendra, Resident Of Sadar Baazar
Keypass, Bilara.
12. Shri Rajendra S/o Unknown, Resident Of Sadar Baazar
Key Pass, Bilara.
----Respondents
For Petitioner(s) : Mr. Yashpal Singh Rajpurohit
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[2025:RJ-JD:54281] (2 of 3) [CRLW-3644/2025]
For Respondent(s) : Mr. Sri Ram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
16/12/2025
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:54281] (3 of 3) [CRLW-3644/2025]
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
679-divya/-
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