Menka vs State Of Rajasthan (2025:Rj-Jd:28337)
2025 Latest Caselaw 1634 Raj

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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