[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Maya Kumari Jat vs State Of Rajasthan (2025:Rj-Jd:55231) on 19 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55231]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3727/2025
1. Maya Kumari Jat W/o Shri Dilkhush Jat, Aged About 23
Years, D/o Shri Kaluram R/o Nandoli Po Bhatoli Brahmnan
District Chittorgarh Raj.
2. Dilkhush Jat S/o Shri Uttam Chand Jat, Aged About 30
Years, Nagakheri Post Jarkhana Chittorgarh Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through The Chief Secretary Ministry
Of Home Affairs Jaipur Raj.
2. The Superintendent Of Police, Chittorgarh Rajasthan
3. The Station House Officer, Police Station Nikumbh District
Chittorgarh Rajasthan
4. The Station House Officer, Police Station Badi Sadari
District Chittorgarh Rajasthan
5. Naresh Jat S/o Shri Ambalal Jat, Devakhara Chittorgarh
Rajasthan
6. Naresh Jat S/o Shri Rameshwar Lal Jat, Nandoli
Chittorgarh Rajasthan
7. Vardichandra Jat S/o Not Know, Tapriya Kheri Chittorgarh
Rajasthan
8. Prakash Jat S/o Shri Roshan Jat, Malukdas Kheri
Chittorgarh Rajasthan
9. Vipul Jat S/o Late Shri Jamnalal, Suthar Khera
Chittorgarh Rajasthan
10. Ramlal Jat S/o Late Shri Ganesh Ji, Sujakhera Chittorgarh
Rajasthan
11. Dinesh Jat S/o Shri Ran Lal, Suja Kheda Chittorgarh
Rajasthan
----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 03:35:28 PM)
[2025:RJ-JD:55231] (2 of 2) [CRLW-3727/2025]
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
3-Tikam/-
(Uploaded on 19/12/2025 at 03:35:28 PM)
Powered by TCPDF (www.tcpdf.org)
