Yaminee vs State Of Rajasthan (2025:Rj-Jd:55233)
2025 Latest Caselaw 17340 Raj

Rajasthan High Court - Jodhpur

Yaminee vs State Of Rajasthan (2025:Rj-Jd:55233) on 19 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:55233]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3725/2025

1.       Yaminee W/o Shrawan Ram, Aged About 23 Years,
         Semhar Kona Semhar Kona Tehsil Balod Chattisgarh At
         Present Mangavo Ka Bas Indokha Tehsil Makrana District
         Didwana Kuchaman
2.       Sharwan Ram S/o Hanuta Ram, Aged About 27 Years,
         Mangavo Ka Bas Indokha Tehsil Makrana District Didwana
         Kuchaman
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur
2.       The Superintendent Of Police, Didwana Kuchaman
3.       The Station House Officer, P S Gacggipura District
         Didwana Kuchaman
4.       Jageshwar S/o Pardeshi, Semarkona Tehsil Balod District
         Balod Chattisgarh
5.       Kiran W/o Jogeshwar, Semarkona Tehsil Balod District
         Balod Chattisgarh
6.       Doman S/o Pardeshi, Semarkona Tehsil Balod District
         Balod Chattisgarh
7.       Nagesh S/o Birendra, Semarkona Tehsil Balod District
         Balod Chattisgarh
                                                                 ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2025

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.

(Uploaded on 19/12/2025 at 03:37:52 PM)

[2025:RJ-JD:55233] (2 of 2) [CRLW-3725/2025]

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 1-Tikam/-

(Uploaded on 19/12/2025 at 03:37:52 PM)

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