Komal vs State Of Rajasthan (2025:Rj-Jd:28758)
2025 Latest Caselaw 1753 Raj

Rajasthan High Court - Jodhpur

Komal vs State Of Rajasthan (2025:Rj-Jd:28758) on 3 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28758]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1939/2025

1.       Komal W/o Rajveer Singh, Aged About 20 Years, Resident
         Of 15 Ptd-A, Po- Chak 75 Np, Tehsil Raisinghnagar,
         District Sriganganagar.
2.       Rajveer Singh S/o Mahendra Singh, Aged About 27 Years,
         Resident Of Ward No. 6, Village 16 Ptd-B, Po-Chak 75 Np,
         Tehsil Raisinghnagar, District Sriganganagar.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs Jaipur
2.       Superintendent Of Police, Sri Ganganagar
3.       Sho Of Sameja Police Station, District Sri Ganganagar
4.       Sho, Padampur Police Station District Sri Ganganagar
5.       Jaswant Singh S/o Pratap Singh, Resident Of 15 Ptd-A,
         Po-    Chak      75      Np,      Tehsil       Raisinghnagar,      District
         Sriganganagar..
6.       Bishamber Singh S/o Pratap Singh, Resident Of 15 Ptd-A,
         Po-    Chak      75      Np,      Tehsil       Raisinghnagar,      District
         Sriganganagar..
7.       Akash Singh S/o Bishamber Singh, Resident Of 15 Ptd-A,
         Po-    Chak      75      Np,      Tehsil       Raisinghnagar,      District
         Sriganganagar..
                                                                   ----Respondents


For Petitioner(s)           :     Mr. P.R. Karwa
For Respondent(s)           :     Mr. Sri Ram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/07/2025 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.

[2025:RJ-JD:28758] (2 of 2) [CRLW-1939/2025]

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 222-divya/-

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