Kavita Kumari vs State Of Rajasthan (2025:Rj-Jd:54286)
2025 Latest Caselaw 17009 Raj

Rajasthan High Court - Jodhpur

Kavita Kumari vs State Of Rajasthan (2025:Rj-Jd:54286) on 16 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:54286]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3652/2025

1.       Kavita Kumari W/o Oba Ram, Aged About 18 Years, D/o
         Kheta Ram R/o Pandiyon Ki Dhani, Akhakhol, Jalore At
         Present Village Poshana, District Jalore Raj..
2.       Oba Ram S/o Sanwala Ram, Aged About 21 Years,
         R/ovillage Poshanan, District Jalore Raj..
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Secretary,department Of
         Home, Government Of Rajasthan,jaipur.
2.       The Superintendent Of Police, Jalore.
3.       The Sho, Police Station, Jhhab, District Jalore.
4.       Kheta       Ram    S/o      Prabha        Ram,        R/o   Pandiyon    Ki
         Dhani,akhakhol, District Jalore.
5.       Balwant S/o Deepa Ji, R/o Pandiyon Ki Dhani,akhakhol,
         District Jalore.
6.       Ganpat Lal S/o Deepa Ji, R/o Pandiyon Ki Dhani,akhakhol,
         District Jalore.
7.       Arjun Kumar S/o Bhura Ji, R/o Village Lakhani,district
         Jalore.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ikbal Khan
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

(Uploaded on 16/12/2025 at 05:59:22 PM)

[2025:RJ-JD:54286] (2 of 2) [CRLW-3652/2025]

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 702-divya/-

(Uploaded on 16/12/2025 at 05:59:22 PM)

Powered by TCPDF (www.tcpdf.org)