Anita vs State Of Rajasthan (2025:Rj-Jd:55234)
2025 Latest Caselaw 17311 Raj

Rajasthan High Court - Jodhpur

Anita vs State Of Rajasthan (2025:Rj-Jd:55234) on 19 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55234]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3729/2025

1.       Anita W/o Indra Lok Sharma, Aged About 18 Years, D/o
         Bheru Das R/o Lee, Shivpura, Pali, Shivpura, Rajasthan.
2.       Indra Lok Sharma S/o Shri Basant Kumar, Aged About 21
         Years, R/o Ghodo Ka Chowk, Sojatiya, Ganchiyon Ka
         Bass, Jodhpur, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Home Secretary, Govt. Of
         Rajasthan, Jaipur.
2.       Superintendent Of Police, Pali
3.       Commissioner Of Police, Jodhpur
4.       Sho, Police Station Shivpura Pali
5.       Sho, Police Station Kudi Bhagtasani, Jodhpur.
6.       Bheru Das S/o Jhot Baa, R/o Shivpura, Sojat, Pali,
         Shivpura, Rajasthan.
7.       Sumitra W/o Bheru Das, R/o Shivpura, Sojat, Pali,
         Shivpura, Rajasthan.
8.       Ganesh Das Vaishnav S/o Roop Das, R/o 6-B, 47, Basni
         1St , K.k. Colony, Jodhpur
9.       Ram Das Vaishnav S/o Roop Das, R/o 6-B, 47, Basni 1St ,
         K.k. Colony, Jodhpur
10.      Saroj D/o Roop Das, W/o Rakesh Das R/o 6-B, 47, Basni
         1St , K.k. Colony, Jodhpur
11.      Bajrang Das Vaishnav S/o Unknown, R/o Pratap Nagar,
         Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     None present.
For Respondent(s)         :     Mr. C.S. Ojha, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2025

(Uploaded on 19/12/2025 at 03:36:11 PM)

[2025:RJ-JD:55234] (2 of 2) [CRLW-3729/2025]

1. 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.

2. 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.

3. 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.

4. 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.

5. The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 5-Tikam/-

(Uploaded on 19/12/2025 at 03:36:11 PM)

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