Rajasthan High Court - Jodhpur
Menka vs State Of Rajasthan (2025:Rj-Jd:28337) on 1 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:28337]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1881/2025
1. Menka D/o Bhakhara Ram, Aged About 21 Years, Resident
Of Khume Ki Beri Police Station Dhorimnna, District
Barmer (Raj.)
2. Ramesh Kumar S/o Babu Lal, Aged About 27 Years,
Resident Of Dukan No.04, Shutharwala Mandi, Chak 13 B
D, Mohangarh, District Jaisalmer (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Raj., Jaipur.
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur. (Rajasthan)
3. The Inspector General Of Police, Jodhpur Ranj Jaipur
(Raj.)
4. The Police Superintendent, Police Barmer (Raj.)
5. The Police Superintendent Of Police, Jaisalmer (Raj.)
6. The Sho, Police Station Dhorimnna, District Barmer (Raj.)
7. Bhakhra Ram S/o Mana Ram, Resident Of Khume Ki Beri,
Police Station Dhorimnna, District Barmer (Raj.)
8. Jaikishan S/o Bhakhra Ram,, Resident Of Khume Ki Beri,
Police Station Dhorimnna, District Barmer (Raj.)
9. Mana Ram S/o Harji Ram, Resident Of Khume Ki Beri,
Police Station Dhorimnna, District Barmer (Raj.)
10. Kailash S/o Bhagirath Ram Tetarwal,, Resident Of
Dhudhu, Police Station Dhorimnna, District Barmer (Raj.)
11. Hanuman Ram S/o Lala Ram Tetarwal,, Resident Of
Dhudhu, Police Station Barmer (Raj.) Dhorimnna, District
----Respondents
For Petitioner(s) : Mr. Ratan Ankiya
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
01/07/2025
[2025:RJ-JD:28337] (2 of 2) [CRLW-1881/2025]
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
215-himanshu/-
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