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Rajasthan High Court - Jodhpur
Sanju vs State Of Rajasthan (2025:Rj-Jd:54258) on 16 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:54258]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3661/2025
1. Sanju W/o Birma Ram, Aged About 20 Years, , Resident
Of Govind Nagar, Ridmalsar Jodhpur District Jodhpur
Rajasthan.
2. Birma Ram S/o Hada Ram, Aged About 27 Years, Resident
Of Bhundel Po Bhundel, Barmer District Nagaur
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Commissioner Of Police Jodhpur, Jodhpur
3. Superintendent Of Jodhpur, Jodhpur
4. Superintendent Of Nagaur, Nagaur
5. Sho, Bhojasar Police Station, District Phalodi
6. Mula Ram S/o Dharma Ram, Village Govind Nagar Tehsil
Bapini Ps. Bhojasar District Phalodi Rajasthan.
7. Hari Ram S/o Lumba Ram, Village Govind Nagar Tehsil
Bapini Ps. Bhojasar District Phalodi Rajasthan.
8. Khushal Ram S/o Lumba Ram, Resident Of Village Govind
Nagar Tehsil Bapini Ps. Bhojasar District Phalodi
Rajasthan.
9. Dharma Ram S/o Chautha Ram, , Resident Of Village
Govind Nagar Tehsil Bapini Ps. Bhojasar District Phalodi
Rajasthan.
10. Shera Ram S/o Nimba Ram, , Resident Of Village
Chimana Tehsil Phalodi Ps. Chakhu District Phalodi
Rajasthan.
11. Luna Ram S/o Nimba Ram, Resident Of Village Chimana
Tehsil Phalodi Ps. Chakhu District Phalodi Rajasthan.
12. Ghewar Ram S/o Dharma Ram, Resident Of Village Sida,
Tehsil Bap, Ps. Bap, District Phalodi Rajasthan.
----Respondents
For Petitioner(s) : Ms. Neha Kalla
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
16/12/2025
(Uploaded on 16/12/2025 at 06:13:12 PM)
[2025:RJ-JD:54258] (2 of 2) [CRLW-3661/2025]
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
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
691-himanshu/-
(Uploaded on 16/12/2025 at 06:13:12 PM)
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