Neeru Devada vs State Of Rajasthan (2025:Rj-Jd:55086)
2025 Latest Caselaw 17221 Raj

Rajasthan High Court - Jodhpur

Neeru Devada vs State Of Rajasthan (2025:Rj-Jd:55086) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55086]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3704/2025

1.       Neeru Devada W/o Rakesh, Aged About 26 Years, D/o
         Shrawan Singh Devada R/o Avastiyo Ka Bass, Sojat,
         District Pali, Rajasthan.
2.       Rakesh S/o Hari Ram, Aged About 26 Years, R/o
         Ghachiyoki Badi Hatai, Sojat, District Pali, Rajasthan.
                                                                       ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry
         Ofhome Affairs, Jaipur Raj.
2.       Director General Of Police, Govt. Of Rajasthan Police Head
         Quarter, Jaipur.
3.       Superintendent Of Police, Pali, Rajasthan.
4.       The Superintendent Of Police, Jodhpur.
5.       The Station House Officer, Police Station Sojat City,district
         Pali, Rajasthan.
6.       The Station House Officer, Police Station Kudi Bhagtasani,
         District Jodhpur, Rajasthan.
7.       The         Station       House           Officer,         Police    Station
         Gandhinagar,district Jaipur Rajasthan, Rajasthan
8.       Shrawan Singh Devada, R/o Sojat City, District Pali.
9.       Narendra Singh Devada S/o Shrawan Singh, R/o Sojat
         City, District Pali.
10.      Manider Singh, R/o Sbrf, Jodhpur, Rajasthan.
11.      Inder Singh, R/o Hyderabad, India.
12.      Joravar Singh Devada, R/o Sojat City, District Pali.
13.      Bhanu Pratap Singh Devada, R/o Sojat City, District Pali.
                                                                    ----Respondents


For Petitioner(s)              :   Mr. Harshvardhan
For Respondent(s)              :   Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

(Uploaded on 18/12/2025 at 05:45:39 PM)

[2025:RJ-JD:55086] (2 of 2) [CRLW-3704/2025]

18/12/2025 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

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 599-divyashri/-

(Uploaded on 18/12/2025 at 05:45:39 PM)

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