Rajasthan High Court - Jodhpur
Kriti Mali vs State Of Rajasthan (2025:Rj-Jd:24831) on 21 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:24831]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1476/2025
1. Kirti Mali W/o Shri Girish Vaishnav, Aged About 27 Years, R/o
95, 96 Radhika Residensi 1 Sirohi District Sirohi Rajasthan
2. Girish Vaishnav S/o Shri Ishwar Das Vaishnav, Aged
About 27 Years, R/o N.s.p. School Ke Pass ,aadharsh
Nagar Link Road Sirohi Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through The Chief Secretary Ministry
Of Home Affairs Jaipur Rajasthan
2. The Supreintendent Of Police, District Sirohi Rajasthan
3. The Station House Officer, Police Station Sirohi Kotwali
District Sirohi Rajasthan
4. Govind Lal Mali S/o Shri Chunnilal, R/o 95,96 Radhika
Residensi 1 Sirohi District Sirohi Rajasthan
5. Bharti Devi W/o Shri Govind Lal Mali, R/o 95,96 Radhika
Residensi 1 Sirohi District Sirohi Rajasthan
6. Bhupendra Mali S/o Shri Govind Lal Mali, R/o 95,96
Radhika Residensi 1 Sirohi District Sirohi Rajasthan
7. Tarun Mali S/o Shri Govind Lal Mali, R/o 95,96 Radhika
Residensi 1 Sirohi District Sirohi Rajasthan
8. Dimple W/o Shri Bhupendra, R/o 95,96 Radhika Residensi
1 Sirohi District Sirohi Rajasthan
9. Om Prakash Mali S/o Shri Daya Lal Mali, R/o Indra Puri
Colony Goyali Sirohi
10. Chatra Ram S/o Shri Rama Ram Mali, R/o Maha Kali
Mandhir Bhatkda Sirohi
11. Chatra Ram Mali S/o Not Khown, R/o Kalka Ji Mandir
Bhatkda Sirohi
12. Lalit Mali S/o Shri Chunni Lal Mali, R/o Krishna Puri Gali
Number 3 Sirohi
----Respondents
For Petitioner(s) : Ms. Kriti Soni
For Respondent(s) : Mr. Shriram Choudhary, PP
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[2025:RJ-JD:24831] (2 of 3) [CRLW-1476/2025]
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
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.
[2025:RJ-JD:24831] (3 of 3) [CRLW-1476/2025]
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J
260-himanshu/-
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