Aansu Kanwar vs State Of Rajasthan (2025:Rj-Jd:55083)
2025 Latest Caselaw 17268 Raj

Rajasthan High Court - Jodhpur

Aansu Kanwar vs State Of Rajasthan (2025:Rj-Jd:55083) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55083]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3699/2025
1.       Aansu Kanwar D/o Raju Singh, Aged About 23 Years,
         Residence Of Ward No.1, Sinjguru, P.s. Nokha, District
         Bikaner, Rajasthan
2.       Shakti Singh S/o Shri Dhanne Singh, Aged About 28
         Years, Residence Of Ward No.13, Utrada Bas, Belasar,
         Bikaner, Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Bikaner, Rajasthan
3.       The Station House Officer, Police Station- Nokha, District
         Bikaner, Rajasthan
4.       Raju Singh S/o Shri Kesar Singh, Ward No.1, Sinjguru,
         P.s. Nokha, District Bikaner, Rajasthan
5.       Sunita Kanwar W/o Raju Singh, Ward No.1, Sinjguru, P.s.
         Nokha, District Bikaner, Rajasthan
6.       Sumer Singh S/o Bheru Singh, Ward No.1, Sinjguru, P.s.
         Nokha, District Bikaner, Rajasthan
7.       Hadman Singh S/o Bheru Singh, Ward No.1, Sinjguru, P.s.
         Nokha, District Bikaner, Rajasthan
8.       Jai Singh S/o Maal Singh, Ward No.1, Sinjguru, P.s.
         Nokha, District Bikaner, Rajasthan
9.       Meg Singh S/o Ram Singh, Ward No.1, Sinjguru, P.s.
         Nokha, District Bikaner, Rajasthan
10.      Raju Singh S/o Kesar Singh, Choudhary Colony Bikaner,
         Rajasthan
11.      Kishor Singh S/o Ratan Singh, Ward No.1, Sinjguru, P.s.
         Nokha, District Bikaner, Rajasthan
                                                                 ----Respondents


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


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 18/12/2025

(Uploaded on 18/12/2025 at 05:40:39 PM)

[2025:RJ-JD:55083] (2 of 2) [CRLW-3699/2025]

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 594-divyashri/-

(Uploaded on 18/12/2025 at 05:40:39 PM)

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