Smt Manisha vs State Of Rajasthan (2025:Rj-Jd:55084)
2025 Latest Caselaw 17269 Raj

Rajasthan High Court - Jodhpur

Smt Manisha vs State Of Rajasthan (2025:Rj-Jd:55084) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55084]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3701/2025

1.       Smt Manisha W/o Jasraj, Aged About 23 Years, R/o
         Sandiya Pali Raj.
2.       Jasraj S/o Sh Chitarmal, Aged About 22 Years, R/o
         Adarsh Colony, Bhesar Marg, Tinwari District Jodhpur.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent Of Police, Pali
3.       Inspector General Of Police, Pali
4.       Sho Police Station Chandawal, District Pali.
5.       Sho Police Station Mathania, District Jodhpur
6.       Ganpat Lal S/o Bhanwar Lal, R/o Sandiya District Pal
7.       Laxmi W/o Ganpat Lal, R/o Sandiya Distt Pali
8.       Kishan Lal S/o Bhanwar Lal, Resident- Sandiya District
         Pali
9.       Shrawan Lal S/o Bhanwar Lal, Resident- Sandiya District
         Pali
10.      Jagdish S/o Bhanwar Lal, Resident- Sandiya District Pali
11.      Vishnu S/o Bhanwar Lal, Resident- Sandiya District Pali.
12.      Ashok S/o Bhanwar Lal, Resident- Sandiya District Pali
13.      Mahaveer S/o Bhanwar Lal, Resident- Sandiya District Pali
14.      Kamla Devi W/o Bhopal, Resident- Sandiya District Pali
15.      Deepak S/o Ganpat Lal, Resident- Sandiya District Pali
16.      Rahul S/o Ganpat Lal, Resident- Sandiya District Pali
17.      Chitarmal Rav Alias Chotu Rav S/o Jagdish Prasad Rav, R/
         o Adarsh Colony Bhesar Road, Tiwari District Jodhpur
18.      Maina Devi W/o Chitar Mal Rav, R/o Adarsh Colony Bhesar
         Road, Tiwari District Jodhpur
19.      Amara Ram Alias Anesh Rav, R/o Adarsh Colony Bhesar
         Road, Tiwari District Jodhpur
20.      Ghanshyam Rav, R/o Adarsh Colony Bhesar Road, Tiwari
         District Jodhpur
                                                                  ----Respondents


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 [2025:RJ-JD:55084]                   (2 of 3)                    [CRLW-3701/2025]



For Petitioner(s)         :     Mr. Doulat Ram
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.

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

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[2025:RJ-JD:55084] (3 of 3) [CRLW-3701/2025]

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 596-divyashri/-

(Uploaded on 18/12/2025 at 05:45:16 PM)

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