Urma Alias Urmila vs State Of Rajasthan (2025:Rj-Jd:28528)
2025 Latest Caselaw 1701 Raj

Rajasthan High Court - Jodhpur

Urma Alias Urmila vs State Of Rajasthan (2025:Rj-Jd:28528) on 2 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28528]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1792/2025

1.       Urma Alias Urmila D/o Ganpat Ram, Aged About 21 Years,
         Matoda, Tehsil Osia District Jodhpur Now District Phalodi.
2.       Sunil S/o Bheekha Ram, Aged About 24 Years, Godara Ki
         Dhani. Vishnu Nagar Khabda Khurd, District Jodhpur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur (Raj.)
2.       Superintendent Of Police, District Jodhpur Rural.
3.       The Station House Officer, P.s. Osia, Jodhpur Rural.
4.       Superintendent Of Police, District Phalodi
5.       The Station House Officer, P.s. Matoda, District Phalodi.
6.       Ganpat Ram S/o Shree Jeevan Ram, Matoda, Tehsil Osia
         District Jodhpur Now District Phalodi.
7.       Bheekha Ram S/o Shree Ganpat Ram, Matoda, Tehsil Osia
         District Jodhpur Now District Phalodi.
8.       Pawan S/o Shree Ganpat Ram, Matoda, Tehsil Osia
         District Jodhpur Now District Phalodi.
9.       Hanumana Ram S/o Shree Harlal Ram, Matoda, Tehsil
         Osia District Jodhpur Now District Phalodi.
10.      Sukhram S/o Shree Narsingha Ram, Matoda, Tehsil Osia
         District Jodhpur Now District Phalodi.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Dinesh Kumar Bishnoi
For Respondent(s)         :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/07/2025 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

[2025:RJ-JD:28528] (2 of 2) [CRLW-1792/2025]

apprehend 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 the 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 223-Dinesh/-

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