Rajasthan High Court - Jodhpur
Ragini Parashar vs State Of Rajasthan (2025:Rj-Jd:24825) on 21 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:24825]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1481/2025
1. Ragini Parashar D/o Shri Rajesh Parashar, Aged About 19
Years, Resident Of Krishan Mohalla, Anandpur Kalu, Tehsil
Jaitaran,district Beawar
2. Damodar S/o Shri Mohan Lal, Aged About 23 Years,
Resident Of Nayapura, Anandpur Kalu Tehsil Jaitaran
District Beawar.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Department
Of Home Affairs, Jaipur
2. The Superintendent Of Police, Beawar
3. Station House Officer, Anandpur Kalu, Dist. Beawar
4. Rajesh Parashar S/o Shri Pushkar Narayan Parashar, R/o
Krishan Mohalla, Ananadpur Kalu Tehsil Jaitaran, Dist.
Beawar
5. Archana W/o Shri Rajesh Parashar, Resident Of Krishan
Mohalla, Anandpur Kalu Tehsil Jaitaran District Beawar.
6. Vinod S/o Shri Pushkar Narayan Parashar, Resident Of
Krishan Mohalla, Anandpur Kalu Tehsil Jaitaran District
Beawar.
7. Nourat Ram S/o Shri Charu Ram Parashar, Resident Of
Krishan Mohalla, Anandpur Kalu Tehsil Jaitaran District
Beawar.
8. Pawan S/o Shri Radheyshaym, R/o Village Rupangarh P.s.
Rupangarh, Dist. Ajmer
----Respondents
For Petitioner(s) : Mr. Birbal Ram Bishnoi
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
21/05/2025
[2025:RJ-JD:24825] (2 of 2) [CRLW-1481/2025]
The instant 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.
Both the petitioners major persons claimed 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 instant criminal writ petition as well as stay petition
stand disposed of.
(KULDEEP MATHUR),J
253-divya/-
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