Komal Joshi vs State Of Rajasthan (2025:Rj-Jd:28985)
2025 Latest Caselaw 1890 Raj

Rajasthan High Court - Jodhpur

Komal Joshi vs State Of Rajasthan (2025:Rj-Jd:28985) on 4 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:28985]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 1951/2025
1.       Komal Joshi W/o Pulkit Sharma, Aged About 25 Years, R/o
         571, Sunaro Ki Gali, Sojat Marg, Sojat Road, Pali, District Pali,
         Rajasthan.
2.       Pulkit Sharma S/o Lalit Prakash Sharma, Aged About 29 Years,
         R/o 571, Sunaro Ki Gali, Sojat Marg, Sojat Road, Pali, District
         Pali, Rajasthan.
                                                                    ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department Of
         Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Pali (Raj)
3.       Superintendent Of Police, Ajmer (Raj)
4.       Station House Officer, Police Station Christian Ganj, Ajmer.
5.       Jagdish Prasad Joshi S/o Ramdayal Joshi, R/o House No. 1828,
         Ramble Road, Mali Mohalla, Christian Ganj, Ajmer Rajasthan.
6.       Parvati Joshi W/o Jagdish Prasad Joshi, R/o House No. 1828,
         Ramble Road, Mali Mohalla, Christian Ganj, Ajmer Rajasthan.
7.       Sandeep Gil S/o Gouri Shanker Gil, R/o Merta Road, Nagaur,
         Rajasthan.
8.       Rekha Gil    W/o Sandeep Gil,              R/o Merta Road,       Nagaur,
         Rajasthan.
9.       Divya Joshi D/o Jagdish Prasad Joshi, R/o Prithviraj Nagar,
         Ajmer.
10.      Prakash Tiwari S/o Jagdish Tiwari, R/o Tehla, District Nagaur.
11.      Rajendra Kumar Tiwari S/o Jagdish Tiwari, R/o Tehla, District
         Nagaur.
12.      Narayan Tiwari S/o Jagdish Tiwari, R/o Tehla, District Nagaur.
13.      Ramdev Tiwari S/o Jagdish Tiwari, R/o Tehla, District Nagaur.
14.      Gouri Shanker Joshi S/o Ramdayal Joshi, R/o Ajmer, District
         Ajmer.
15.      Gopal Sharma S/o Jagdish Tiwari, R/o Guntur (Andhra
         Pradesh)
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Suresh Kumar
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:28985] (2 of 2) [CRLW-1951/2025]

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 226-Dinesh/-

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