Rajasthan High Court - Jodhpur
Bhavika Soni vs State Of Rajasthan (2025:Rj-Jd:28768) on 3 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:28768]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1936/2025
1. Bhavika Soni, Aged About 18 Years, Resident Of High
School Ke Piche, Tekravas, Bhinmal P.o.- Bhinmal, Dist.
Jalor, Rajasthan
2. Chirag Soni S/o Shri Dinesh Kumar Soni,, Aged About 26
Years, Resident Of Dosiyo Ki Pol Bda Chohta, Bhinmal,
Dist.-Jalor, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, 1. Ministry Of Home Affairs, Jaipur
(Raj.)
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur
3. The Superintendent Of Police, Jalor.
4. The Sho, Police Station Bhinmal, Dist.- Jalor.
5. Manoj Kumar Soni S/o Shri Nathmal Ji Soni, 5. Resident
Of High School Ke Piche, Tekravas, Bhinmal P.o. Bhinmal,
Dist. Jalor, Rajasthan
6. Mayur Kumar Soni S/o Shri Mahendra Soni, 6. Resident
Of High School Ke Piche, Tekravas, Bhinmal P.o.- Bhinmal,
Dist.- Jalor, Rajasthan
7. Nathmalji Soni Ganeshmalji Soni, Resident Of High School
Ke Piche, Tekravas, Bhinmal P.o.- Bhinmal, Dist.-Jalor,
Rajasthan
8. Jitnedra Kumar Soni S/o Shri Nathmalji Ganeshmalji Soni,
Resident Of High School Ke Piche, Tekravas, Bhinmal P.o.-
Bhinmal, Dist.- Jalor, Rajasthan
9. Ashok Kumar Soni S/o Shri Nathmalji Ganeshmalji Soni,
Resident Of High School Ke Piche, Tekravas, Bhinmal P.o.
Bhinmal, Dist. Jalor, Rajasthan
10. Kamlesh Kumar Soni S/o Shri Nathmalji Soni, Resident Of
Main Market, Village Siyana, Rajasthan
11. Sanjay Kumar Soni S/o Shri Nathmalji Soni, Resident Of
Main Market, Village Siyana, Rajasthan
12. Meet Kumar S/o Rohit Kumar Soni,, Resident Of Rathod
Villa, Golden Park Society, Deesa, Gujarat.
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[2025:RJ-JD:28768] (2 of 3) [CRLW-1936/2025]
13. Rohit Kumar Soni S/o Devichand Soni, Resident Of Rathod
Villa, Golden Park Society, Deesa, Gujarat.
14. Kalpesh Kumar Soni S/o Devichand Soni, Resident Of
Rathod Villa, Golden Park Society, Deesa, Gujarat.
----Respondents
For Petitioner(s) : Mr. Harshit Yadav
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.
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
[2025:RJ-JD:28768] (3 of 3) [CRLW-1936/2025]
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
210-divya/-
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