Ramila Kumari vs The State Of Rajasthan ...
2025 Latest Caselaw 10531 Raj

Rajasthan High Court - Jodhpur

Ramila Kumari vs The State Of Rajasthan ... on 28 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:26412]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1563/2025

1.       Ramila Kumari D/o Prakash Kumar, Aged About 18 Years,
         R/o 469, Amartiya Kua, Basan, Wasan, P.o. Basan,
         District Sirohi, Rajasthan.
2.       Mahendra Kumar S/o Teja Ram, Aged About 25 Years, R/o
         Ummedpura,         Maliwas,         Maleepura,           District   Sirohi,
         Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through The Chief Secretary
         Ministry Of Home Affairs, Jaipur, Rajasthan.
2.       The Superintendent Of Police, Dist Sirohi Raj
3.       The Sho, Police Station Reodar, District Sirohi, Rajasthan.
4.       The Sho, Police Station Mandar, District Sirohi, Rajasthan.
5.       Prakash Kumar S/o Lt. Sh. Surta Ji, R/o 469, Amartiya
         Kua, Basan, Wasan, P.o. Basan, District Sirohi, Rajasthan.
         (Father Of Ramila Kumari )
6.       Sukhi Devi W/o Prakash Kumar, R/o 469, Amartiya Kua,
         Basan, Wasan, P.o. Basan, District Sirohi, Rajasthan.
         (Mother Of Ramila Kumari)
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Pankaj Arora
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.

The petitioners both being major persons claim to have

performed a love marriage. They submit that the marriage was

[2025:RJ-JD:26412] (2 of 2) [CRLW-1563/2025]

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 528-Dinesh/-

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