Rajasthan High Court - Jodhpur
Arti Kumari Balai vs State Of Rajasthan (2025:Rj-Jd:28756) on 3 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:28756]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1940/2025
1. Arti Kumari Balai W/o Jeet Mal Meena, Aged About 18
Years, D/o Prabhu Lal Balai, R/o Khohra Post Biletha,
District Bhilwara, At Present R/o Khohra Kalan, Post
Biletha, Dist. Bhilwara (Raj.)
2. Jeetmal Meena S/o Ramrai Meena, Aged About 21 Years,
R/o Khohra Kalan Post Biletha District Bhilwara Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary Ministry Of
Home Affairs Jaipur (Raj.)
2. The Commissioner Of Police, Police Commissionarate
Jodhpur
3. The Superintendent Of Police, Bhilwara
4. The Station House Officer Of Police Station Jahazpur,
District Bhilwara.
5. The Station House Officer Of Police Station Rajiv Gandhi
Nagar, Chopasani District Jodhpur
6. Prabhu Lal S/o Ramdev, R/o Khohra Kalan Post Biletha
District Bhilwara
7. Sima Devi W/o Prabhu Lal, R/o Khohra Kalan Post Biletha
District Bhilwara
8. Ramrai Meena S/o Savla Ram, R/o Khohra Kalan Post
Biletha District Bhilwara
9. Kala Devi W/o Ramrai, R/o Khohra Kalan Post Biletha
District Bhilwara
10. Shivram Meena S/o Chandra Ram, R/o Khohra Kalan Post
Biletha District Bhilwara
11. Harkaran S/o Savla Ram, R/o Khohra Kalan Post Biletha
District Bhilwara
----Respondents
For Petitioner(s) : Mr. Shakti Singh
For Respondent(s) : Mr. Narendra Gehlot, 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:28756] (2 of 2) [CRLW-1940/2025]
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
223-divya/-
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