Pooja vs State Of Rajasthan (2025:Rj-Jd:54282)
2025 Latest Caselaw 16996 Raj

Rajasthan High Court - Jodhpur

Pooja vs State Of Rajasthan (2025:Rj-Jd:54282) on 16 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:54282]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3655/2025

1.       Pooja D/o Karshan Kumar, Aged About 22 Years, Wife Of
         Mukhiya Nath, (Dob 05-06-2003) R/o Birmi Khalsa, Po
         Birami Khalsa, Ps. Sidhmukh District Churu. Presently
         Resides At Ward No. 14, Dadrewa, Po Dadrewa .p.s.
         Rajgarh District Churu (Raj.)
2.       Mukhiya Nath S/o Dharmnath, Aged About 22 Years, (01-
         01-2003) R/o Ward No. 14, Dadrewa, Po Dadrewa, Ps
         Rajgarh, District Churu, (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur (Raj.)
2.       The Superintendent Of Police, District Churu (Raj.)
3.       Station House Officer, Police Station Sidhmukh, District
         Churu, (Raj.)
4.       Station House Officer, Police Station Rajgarh, District
         Churu, (Raj.)
5.       Karshan Kumar S/o Rugha Ram, R/o Birmi Khalsa, Po
         Birami Khalsa, Ps Sidhmukh , District Churu, Raj.
6.       Chandra Devi W/o Karshan Kumar, R/o Birmi Khalsa, Po
         Birami Khalsa, Ps Sidhmukh , District Churu, Raj.
7.       Surednra S/o Karshan Kumar, R/o Birmi Khalsa, Po Birami
         Khalsa, Ps Sidhmukh , District Churu, Raj.
8.       Shri Chand S/o Rugharam, R/o Birmi Khalsa, Po Birami
         Khalsa, Ps Sidhmukh , District Churu, Raj.
9.       Manish S/o Shri Chand, R/o Birmi Khalsa, Po Birami
         Khalsa, Ps Sidhmukh , District Churu, Raj.
10.      Vinod Shila S/o Amar Singh, R/o Nyangalbaadi, Rajgarh,
         Sadulpur, Ps Gothya, District Churu (Raj.)
11.      Dharmnath S/o Shri Mishri Nath, R/o Ward No. 14,
         Dadrewa, Po Dadrewa, Ps. Rajgarh, District Churu, (Raj.)
12.      Karishna    Devi    W/o      Dharmnath,          R/o    Ward   No.   14,
         Dadrewa, Po Dadrewa, Ps. Rajgarh, District Churu, (Raj.)
                                                                 ----Respondents



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For Petitioner(s)         :     Mr. Avinash Dhanju
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:54282] (3 of 3) [CRLW-3655/2025]

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 675-divya/-

(Uploaded on 16/12/2025 at 05:58:01 PM)

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