Kiran vs State Of Rajasthan (2025:Rj-Jd:26407)
2025 Latest Caselaw 10469 Raj

Rajasthan High Court - Jodhpur

Kiran vs State Of Rajasthan (2025:Rj-Jd:26407) on 28 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:26407]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1581/2025

1.       Kiran W/o Shri Dinesh, Aged About 22 Years, D/o Shri
         Rajuram R/o Khetasar, District Jodhpur.
2.       Dinesh S/o Shri Jagdish Ram, Aged About 26 Years, R/o
         Village Birami, Luni, Kakelaw, District Jodhpur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Jodhpur.
3.       The Station House Officer, Police Station Luni, District
         Jodhpur.
4.       Gagdish S/o Shri Mangi Lal, R/o Khetasar, District Jodhpur
5.       Raju Ram S/o Shri Kola Ram, R/o Khetasar, District
         Jodhpur
6.       Chanda Ram S/o Shri Gajaram, R/o Khetasar, District
         Jodhpur
7.       Chotha Ram S/o Mohan Ram, R/o Khetasar, District
         Jodhpur
8.       Satok S/o Shri Gordhan, R/o Khetasar, District Jodhpur.
9.       Okaram S/o Shri Deeparam, R/o Khetasar, Dist. Jodhpur
10.      Kojaram S/o Bhanwarlal, R/o Khetasar, Dist. Jodhpur
11.      Momaram S/o Shri Lunaram, R/o Khetasar, Dist. Jodhpur
12.      Jagdish S/o Shri Durga Ram, R/o Khetasar, Dist. Jodhpur
13.      Vihal Ram S/o Shri Rajuram, R/o Khetasar, Dist. Jodhpur
14.      Dhiraj S/o Chanda Ram, R/o Khetasar, Dist. Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. M.L. Vishnoi
For Respondent(s)         :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/05/2025

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:26407] (2 of 2) [CRLW-1581/2025]

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 543-Dinesh/-

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