Suman vs State Of Rajasthan (2025:Rj-Jd:24826)
2025 Latest Caselaw 10039 Raj

Rajasthan High Court - Jodhpur

Suman vs State Of Rajasthan (2025:Rj-Jd:24826) on 21 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:24826]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1483/2025

1.       Suman W/o Premaram Ghosind, Aged About 24 Years, D/
         o Raju Ram, Resident Of Dagri Kherwa District Nagaur
         Rajasthan
2.       Prema Ram Ghosind S/o Diyala Ram, Aged About 28
         Years,      Resident     Of     Village      Dudoli        District   Didwana
         Kuchaman Rajasthan
                                                                        ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Secretariat Department Of
         Home Affairs Jaipur
2.       The Superintendent Of Police, Nagaur
3.       The Superintendent Of Police, Deedwana Kuchaman
4.       Station House Officer, Deedwana Kuchaman
5.       Station House Officer, Degana
6.       Raju Ram S/o Kishna Ram, Resdient Of Dagri Kherwa
         District Nagaur Rajasthan
                                                                     ----Respondents


For Petitioner(s)            :     Mr. O.P. Sangwa
For Respondent(s)            :     Mr. Sri Ram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/05/2025 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.

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

[2025:RJ-JD:24826] (2 of 2) [CRLW-1483/2025]

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

life and limb of the petitioners, who have performed a love

marriage.

The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 254-divya/-

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