Mamta vs State Of Rajasthan (2025:Rj-Jd:28983)
2025 Latest Caselaw 1811 Raj

Rajasthan High Court - Jodhpur

Mamta vs State Of Rajasthan (2025:Rj-Jd:28983) on 4 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28983]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1948/2025

1.       Mamta D/o Dhanna Ram, Aged About 23 Years, R/o
         Village Lavera Khurd, Tehsil Bavri, District Jodhpur
2.       Sunil S/o Bhanwar Lal, Aged About 23 Years, R/o Dabla Ki
         Dhani, Rudiya, Mailana, District Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Home Affairs Department, Government Of Rajasthan,
         Jaipur
2.       The Superintendent Of Police, Jodhpur Rural
3.       The Station House Officer, Police Station Kherapa, District
         Jodhpur
4.       Dhanna Ram S/o Umed Ram, R/o Village Lavera Khurd,
         Tehsil Bavri, District Jodhpur
5.       Jetha Ram S/o Dhanna Ram, R/o Village Lavera Khurd,
         Tehsil Bavri, District Jodhpur
6.       Shri Ram S/o Umed Ram, R/o Village Lavera Khurd, Tehsil
         Bavri, District Jodhpur
7.       Shyam S/o Oma Ram, R/o Village Lavera Khurd, Tehsil
         Bavri, District Jodhpur
8.       Ramniwas S/o Khuma Ram, R/o Village Lavera Khurd,
         Tehsil Bavri, District Jodhpur
9.       Munna Ram S/o Binja Ram, R/o Village Lavera Khurd,
         Tehsil Bavri, District Jodhpur
10.      Koja Ram S/o Binja Ram, R/o Village Lavera Khurd, Tehsil
         Bavri, District Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Om Prakash
For Respondent(s)         :     Mr. Shriram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/07/2025

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:28983] (2 of 2) [CRLW-1948/2025]

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

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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