Bhoomika vs State Of Rajasthan (2025:Rj-Jd:55080)
2025 Latest Caselaw 17259 Raj

Rajasthan High Court - Jodhpur

Bhoomika vs State Of Rajasthan (2025:Rj-Jd:55080) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55080]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3590/2025

1.       Bhoomika D/o Vijendra Kumar, Aged About 20 Years,
         Resident Of Sadpura, Dhani Badi, District Churu At
         Present Resident Of Ward No 17, Ramgarh 16 Dps,
         District Hanumangarh (Raj)
2.       Manoj Kumar S/o Ramchandra, Aged About 23 Years,
         Resident Of Ward No 17, Ramgarh 16 Dps, District
         Hanumangarh (Raj)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Public Prosecutor
2.       Superintendent        Of      Police,       Hanumangarh,         District
         Hanumangarh (Raj)
3.       Superintendent Of Police, Churu, District Churu (Raj)
4.       Sho, Police Station Gogamedi, District Hanumangarh
         (Raj)
5.       Sho, Police Station Sidmukh, District Churu (Raj)
6.       Vijendra S/o Sultan Ji, Resident Of Sadpura, Tehsil
         Sidhmukh, District Churu (Raj)
7.       Pankaj S/o Dayaram, Resident Of Gadra, Tehsil Bhadra,
         District Hanumangarh (Raj)
8.       Ramchandra S/o Dhana Ram, Resident Of Ramgarh,
         Tehsil Nohar, District Hanumangarh (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kishan Lal
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 05:42:44 PM)

[2025:RJ-JD:55080] (2 of 2) [CRLW-3590/2025]

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 584-divyashri/-

(Uploaded on 18/12/2025 at 05:42:44 PM)

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