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Rajasthan High Court - Jodhpur
Payal Jangir vs State Of Rajasthan (2025:Rj-Jd:53975) on 15 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:53975]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3046/2025
1. Payal Jangir D/o Manish Jangir, Aged About 19 Years, R/o
Vtc Maroth, Po Maroth, Sub District Nawa, District Nagaur,
Rajasthan
2. Sohan Lal Jangir S/o Banwari Lal Jangir, Aged About 25
Years, R/o Ward No 13, Gogawas, Sikar, Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Didwana
3. The Station House Officer, Police Station Maroth.
4. Ved Prakash Jangir S/o Bajrang Lal, R/o Vtc Maroth, Po
Maroth, Sub District Nawa, District Nagaur, Rajasthan
5. Vikas S/o Bajarang Lal, R/o Vtc Maroth, Po Maroth, Sub
District Nawa, District Nagaur, Rajasthan
6. Vijay Kumar S/o Sita Ram, R/o Vtc Maroth, Po Maroth,
Sub District Nawa, District Nagaur, Rajasthan
7. Vinod Kumar S/o Sita Ram, R/o Vtc Maroth, Po Maroth,
Sub District Nawa, District Nagaur, Rajasthan
8. Manish Jangir S/o Sukhdev, R/o Vtc Maroth, Po Maroth,
Sub District Nawa, District Nagaur, Rajasthan
9. Bajarang Jangid S/o Sukhdev, R/o Vtc Maroth, Po Maroth,
Sub District Nawa, District Nagaur, Rajasthan
10. Heera Lal Jangid S/o Sukhdev, R/o Vtc Maroth, Po Maroth,
Sub District Nawa, District Nagaur, Rajasthan
----Respondents
For Petitioner(s) : Mr. Shiv Singh Badgujar
For Respondent(s) : Mr. Prem Singh Panwar, PP with
Mr. Omprakash Choudhary.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
15/12/2025
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.
(Uploaded on 15/12/2025 at 05:09:52 PM)
[2025:RJ-JD:53975] (2 of 2) [CRLW-3046/2025]
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
426-himanshu/-
(Uploaded on 15/12/2025 at 05:09:52 PM)
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