Chandar Kala Prajapat vs State Of Rajasthan (2025:Rj-Jd:29325)
2025 Latest Caselaw 1962 Raj

Rajasthan High Court - Jodhpur

Chandar Kala Prajapat vs State Of Rajasthan (2025:Rj-Jd:29325) on 7 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:29325]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1967/2025

1.       Chandar Kala Prajapat D/o Shri Kalu Ram, Aged About 22
         Years,      Resident     Of     Behind       Pith     Balaji,     Dulya     Bas,
         Mangalpura, Ladnoo, District Nagour, Rajasthan (Uid No.
         9195 3197 5023)
2.       Nagar Mal Prajapat S/o Shri Hanuman Mal Prajapat, Aged
         About 30 Years, Resident Of Ward No. 20, Goushala Bass,
         Rajaldesar Rural, District Churu,. Rajasthan (Uid No. 7069
         1934 2377)
                                                                         ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs, Jaipur.
2.       Superintendent          Of    Police,     Superintendent           Of     Police,
         Nagour, District Nagour.
3.       Superintendent Of Police, Superintendent Of Police Churu
         District Churu
4.       Station House Officer, Police Station Ladnoo, District
         Nagour, Rajasthan
5.       Station House Officer, Police Station Rajaldesar Rural,
         District Churu, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ajay Raj Prajapat
For Respondent(s)            :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

07/07/2025 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

[2025:RJ-JD:29325] (2 of 2) [CRLW-1967/2025]

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 243-divya/-

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