Mallika vs State Of Rajasthan (2025:Rj-Jd:28762)
2025 Latest Caselaw 1766 Raj

Rajasthan High Court - Jodhpur

Mallika vs State Of Rajasthan (2025:Rj-Jd:28762) on 3 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28762]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1932/2025

1.       Mallika D/o Sanjay, Aged About 24 Years, R/o Ward No 5
         Mainawali 5 Mwm B Po Rawatsar Hanumangarh Rajasthan
2.       Raghubir S/o Balram, Aged About 33 Years, R/o Ward No
         3 Chohilanwali 2C Hanumangarh Rajasthan
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       The Inspector General Of Police, Bikaner
3.       Superintendent Of Police, Hanumangarh
4.       The     Sho,      Police       Station        Hanumangarh          Junction
         Hanumangarh
5.       The Sho, Police Station Rawatsar Hanumangarh
6.       Sanjay S/o Unknown, R/o Ward No 5 Mainawali 5 Mwm B
         Po Rawatsar Hanumangarh Rajasthan
7.       Madan Singh S/o Ravi, R/o Ward No 3 Chohilanwali 2C
         Hanumangarh Rajasthan
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ojas Shakdwipeeyaa
For Respondent(s)            :     Mr. Narendra Singh Chandawat, 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

[2025:RJ-JD:28762] (2 of 2) [CRLW-1932/2025]

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 218-divya/-

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