Smt Monika vs State Of Rajasthan (2025:Rj-Jd:29571)
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Rajasthan High Court - Jodhpur

Smt Monika vs State Of Rajasthan (2025:Rj-Jd:29571) on 8 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:29571]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1994/2025

1.       Smt Monika W/o Shri Ashok Kumar, Aged About 23 Years,
         R/o Meghwalon Ka Mohalla Sardarpura Khurd Tehsil
         Maulasar Dist. Deedwana (Raj.
2.       Ashok Kumar S/o Shri Bhanwar Lal, Aged About 32 Years,
         R/o Meghwalon Ka Mohalla Sardarpura Khurd Tehsil
         Maulasar Dist. Deedwana (Raj.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur (Raj)
2.       The Superintendent Of Police, Deedwana Kuchaman
3.       The Sho, Ps Maulasar Deedwana
4.       Ram Karan S/o Shri Bhanwar Lal, R/o Sardarpura Khurd
         Deedwana
5.       Smt Vidhya Devi W/o Shri Ram Karan Ji, R/o Sardarpura
         Khurd Deedwana
6.       Praveen S/o Shri Ram Karan Ji, R/o Sardarpura Khurd
         Deedwana
7.       Bhanwar Lal S/o Shri Luna Ram Ji, R/o Sardarpura Khurd
         Deedwana
8.       Harphool S/o Shri Jai Ram Ji, R/o Beri Kala Tehsil
         Maulasar Dist Deedwana Kuchaman
9.       Vasu Dev S/o Shri Jai Ram Ji, R/o Beri Kala Tehsil
         Maulasar Dist Deedwana Kuchaman
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Talat Bari
For Respondent(s)         :     Mr. Shriram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

08/07/2025

[2025:RJ-JD:29571] (2 of 2) [CRLW-1994/2025]

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

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 217-himanshu/-

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