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Rajasthan High Court - Jodhpur
Roshna Ghotani vs State Of Rajasthan (2025:Rj-Jd:55078) on 18 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55078]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3692/2025
1. Roshna Ghotani W/o Shri Gajendra Singh Rajawat, Aged
About 31 Years, R/o 7 B 43 Third Puliya Chopasani
Housing Board Jodhpur Po Nandanwan District Jodhpur
Rajasthan
2. Gajendra Singh Rajawat S/o Shri Chain Singh Rajawat,
Aged About 30 Years, R/o 7 A 10 Third Puliya Chopasani
Housing Board Jodhpur Po Nandanwan District Jodhpur
Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through The Chief Secretary Ministry
Of Home Affairs Jaipur Rajasthan
2. The Police Commissioner, Jodhpur Rajasthan
3. The Superintendent Of Police, Jodhpur Rajasthan
4. The Station House Officer, Police Station Chopasani
Housing Board District Jodhpur Rajasthan
5. Anoop Kumar S/o Shri Govind Ram Ghotani, R/o 7 B 43
3Rd Puliya Chopasani Housing Board Jodhpur Nandanwan
Jodhpur Rajasthan
6. Chirag Kumar Ghotani S/o Shri Anoop Kumar, R/o 7 B 43
3Rd Puliya Chopasani Housing Board Jodhpur Nandanwan
Jodhpur Rajasthan
7. Vishal Goyal S/o Shri Ashok, R/i 7 B42 3Rd Puliya
Chopasani Housaing Board Jodhpur Rajasthan
----Respondents
For Petitioner(s) : Mr. Saurabh Soni
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/12/2025
(Uploaded on 18/12/2025 at 05:41:51 PM)
[2025:RJ-JD:55078] (2 of 2) [CRLW-3692/2025]
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
590-divyashri/-
(Uploaded on 18/12/2025 at 05:41:51 PM)
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