Daulat Singh vs State Of Rajasthan (2025:Rj-Jd:25443)
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Rajasthan High Court - Jodhpur

Daulat Singh vs State Of Rajasthan (2025:Rj-Jd:25443) on 23 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:25443]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1510/2025
1.       Daulat Singh S/o Bhagwan Singh, Aged About 34 Years,
         Padradi Kalan Kuseep District Barmer
2.       Kamla Kanwar W/o Sh. Daulat Singh, Aged About 39
         Years, Bhatiyon Ka Bas Village Govindpura Danwra Bawdi
         Jodhpur Rural District Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Rajasthan
2.       The Commissioner Of Police, Commissionerate Jodhpur
         Rajasthan
3.       The Superintendent Of Police, Jodhpur Rajasthan
4.       The Station House Officer Of Police Station, Osian District
         Jodhpur Rajasthan
5.       Lakh Singh, Village Dangra Sanchore District Jalore
         Rajasthan
6.       Tej Singh S/o Sh. Kishan Singh, Village Dangra Sanchore
         District Jalore Rajasthan
7.       Suha Kunwar W/o Bhairu Singh, Village Solankiya Tala
         District Jodhpur Rajasthan
8.       Mahendra Singh S/o Sh Tej Singh, Village Dangra
         Sanchore District Jalore Rajasthan
9.       Anjana Kunwar        W/o       Bharat      Singh,       District Jodhpur
         Rajasthan
10.      Sang Singh S/o Asal Singh, Villege Kheerja Tehsil
         Shergarh District Jodhpur Rajasthan
11.      Dungar Singh S/o Asal Singh, Village Kheerja Tehsil
         Shergarh District Jodhpur Rajasthan
12.      Mangu Singh S/o Dungar Singh, Village Kheerja Tehsil
         Shergarh District Jodhpur Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Nishit Shah
For Respondent(s)         :     Mr. Narendra Gehlot, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 23/05/2025

[2025:RJ-JD:25443] (2 of 2) [CRLW-1510/2025]

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 210-divya/-

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