Karma vs State Of Rajasthan (2025:Rj-Jd:55160)
2025 Latest Caselaw 17248 Raj

Rajasthan High Court - Jodhpur

Karma vs State Of Rajasthan (2025:Rj-Jd:55160) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55160]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 3708/2025

1.       Karma W/o Rajesh, Aged About 22 Years, D/o Jetha Ram
         Resident Of Meghwalo Ka Bas, Dhurasani,sardarsamand,
         District Pali At Present Reside At Near Tanki, Inana,
         District Nagaur Raj..
2.       Rajesh S/o Ramniwas, Aged About 24 Years, Residentof
         Near Tanki, Inana, District Nagaur Raj..
                                                                        ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministryof
         Home Affairs, Jaipur Raj..
2.       The Commissioner Of Police, Jodhpur Raj.
3.       The Deputy Commissioner Of Police (West), Jodhpur,raj..
4.       The Superintendent Of Police, Pali Raj.
5.       Station House Officer, Police Station Basni, Dist. Jodhpur
         Raj..
6.       Station         House              Officer,               Police      Station
         Sardarsamand,district Pali Raj..
7.       Gajendra S/o Jetha Ram, Resident Of Meghwalo Bas,
         Dhurasani, Sardarsamand, District Pali Raj.
8.       Jetha Ram S/o Ram Lal, Resident Of Meghwalo Ka
         Bas,dhurasani, Sardarsamand, District Pali Raj.
                                                                     ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

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.

(Uploaded on 18/12/2025 at 06:30:02 PM)

[2025:RJ-JD:55160] (2 of 2) [CRLW-3708/2025]

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 7-divyashri/-

(Uploaded on 18/12/2025 at 06:30:02 PM)

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