Nikita vs State Of Rajasthan (2025:Rj-Jd:29567)
2025 Latest Caselaw 2086 Raj

Rajasthan High Court - Jodhpur

Nikita vs State Of Rajasthan (2025:Rj-Jd:29567) on 8 July, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:29567]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2003/2025

1.       Nikita D/o Jhala Ram, Aged About 21 Years, R/o Bheel
         Basti Basni Tamboliya, Mata Ka Than, Jodhpur.
2.       Bhagwan Bheel S/o Banshi Lal, Aged About 21 Years, R/o
         Village Taliya Bana Ka Bas, Tehsil Osia, District Jodhpur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The Commissioner Of Police, Jodhpur.
3.       The S H O, Police Station Mata Ka Than, Jodhpur.
4.       The Superintendent Of Police, Jodhpur Rural.
5.       The S H O, Police Station Osia,district Jodhpur.
6.       Jhala Ram S/o Bhola Ram, Residing At Bheel Basti Basni
         Tamboliya, Mata Ka Than, Jodhpur.
7.       Pabu Ram S/o Bhola Ram, Residing At Bheel Basti Basni
         Tamboliya, Mata Ka Than, Jodhpur.
8.       Sharwan Kumar Hilwani, Residing At Bheel Basti Basni
         Tamboliya, Mata Ka Than, Jodhpur.
9.       Mukesh S/o Pabu Ram,, Residing At Bheel Basti Basni
         Tamboliya, Mata Ka Than, Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Deepak Chouhan
For Respondent(s)         :     Mr. Shriram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

08/07/2025 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:29567] (2 of 2) [CRLW-2003/2025]

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 220-himanshu/-

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