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Aditi Rathor vs State Of Rajasthan (2025:Rj-Jd:55087)
2025 Latest Caselaw 17272 Raj

Citation : 2025 Latest Caselaw 17272 Raj
Judgement Date : 18 December, 2025

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Aditi Rathor vs State Of Rajasthan (2025:Rj-Jd:55087) on 18 December, 2025

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55087]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3705/2025

1.       Aditi Rathor W/o Shri Ayush Bairagi, Aged About 25
         Years, D/o Shri Digpal Singh Rathor R/o Village Lohariya
         Bada Post Lohariya Bada Tahsil Kushalgarh Banswada
         Rajasthan
2.       Ayush Bairagi S/o Shri Lokendra Bairagi, Aged About 25
         Years, Ward Number 15 Kushalgarh District Banswada
         Rajasthan
                                                                         ----Petitioners
                                         Versus
1.       State       Of   Rajasthan,        Through         The       Cheap   Secretary
         Ministry Of Home Affairs Jaipur Rajasthan
2.       The Superintendent Of Police, Banswada Rajasthan
3.       The Station House Officer, Police Station Kushalgarh
         District Banswada Rajasthan
4.       Mejor Singh Rathore S/o Shri Rajendra Singh Rathro,
         Village      Lohariya        Bada       Post      Lohariya       Bada    Tahsil
         Kushalgarh Banswada Rajasthan
5.       Digpal Singh Rathore S/o Shri Rajendra Singh Rathor,
         Village      Lohariya        Bada       Post      Lohariya       Bada    Tahsil
         Kushalgarh Banswada Rajasthan
6.       Keptain Singh Rathore S/o Shri Rajendra Singh Rathor,
         Village      Lohariya        Bada       Post      Lohariya       Bada    Tahsil
         Kushalgarh Banswada Rajasthan
7.       Bhagyawan Singh Rathore S/o Shri Rajendra Singh
         Rathor, Village Lohariya Bada Post Lohariya Bada Tahsil
         Kushalgarh Banswada Rajasthan
8.       Ripudaman Singh Rathore S/o Shri Digpal Singh Rathor,
         Village      Lohariya        Bada       Post      Lohariya       Bada    Tahsil
         Kushalgarh Banswada Rajasthan
9.       Dipendra Singh Rathore S/o Shri Janakpal Singh Rathor,
         Village      Lohariya        Bada       Post      Lohariya       Bada    Tahsil
         Kushalgarh Banswada Rajasthan
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Love Jain



                           (Uploaded on 18/12/2025 at 05:46:44 PM)
                          (Downloaded on 18/12/2025 at 08:34:54 PM)
 [2025:RJ-JD:55087]                   (2 of 3)                    [CRLW-3705/2025]


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

(Uploaded on 18/12/2025 at 05:46:44 PM)

[2025:RJ-JD:55087] (3 of 3) [CRLW-3705/2025]

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 600-divyashri/-

(Uploaded on 18/12/2025 at 05:46:44 PM)

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