Kusum Kanwar vs State Of Rajasthan (2025:Rj-Jd:55085)
2025 Latest Caselaw 17270 Raj

Rajasthan High Court - Jodhpur

Kusum Kanwar vs State Of Rajasthan (2025:Rj-Jd:55085) on 18 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55085]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3702/2025

1.       Kusum Kanwar D/o Shri Hanuman Singh, Aged About 21
         Years, W/o Mahendra Meghwal, R/o Village Chenda,
         District Pali, Rajasthan.
2.       Mahendra Meghwal S/o Shri Dhala Ram, Aged About 26
         Years, R/o Village Chenda, District Pali, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Commissioner Of Police, Jodhpur.
3.       Superintendnent Of Police, Jalore.
4.       Station House Officer, Police Station Bhadrajun, District
         Jalore, Rajasthan.
5.       Hanuman Singh S/o Raghunath Singh, R/o Purohito Ka
         Bas, Mulewa, Valdara, District Jalore, Rajasthan.
6.       Bhur Singh S/o Raghunath Singh, R/o Purohito Ka Bas,
         Mulewa, Valdara, District Jalore, Rajasthan.
7.       Mahipal Singh S/o Hanuman Singh, R/o Purohito Ka Bas,
         Mulewa, Valdara, District Jalore, Rajasthan.
8.       Arvind Singh S/o Hanuman Singh, R/o Purohito Ka Bas,
         Mulewa, Valdara, District Jalore, Rajasthan.
                                                                 ----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 05:44:44 PM)

[2025:RJ-JD:55085] (2 of 2) [CRLW-3702/2025]

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 597-divyashri/-

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

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