Rajasthan High Court - Jodhpur
Mamta Rajpurohit vs State Of Rajasthan (2025:Rj-Jd:26409) on 28 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:26409]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1575/2025
1. Mamta Rajpurohit W/o Sanjay Kumar, Aged About 39 Years, D/
o Shri Bahadur Singh, R/o Bapu Nagar, Jhalamand, Jodhpur
2. Sanjay Kumar S/o Shri Narayan Singh, Aged About 35 Years,
R/o Teja Nagar, Newra, Tehsil Osian, Jodhpur
3. Tanisha D/o Mamta Rajpurohit, Aged About 17 Years, Through
Her Legal Guardian Mother Mamta Rajpurohit, R/o Bapu Nagar,
Jhalamand, Jodhpur.
4. Priyanshi D/o Mamta Rajpurohit, Aged About 9 Years, Through
Her Legal Guardian Mother Mamta Rajpurohit, R/o Bapu Nagar,
Jhalamand, Jodhpur.
5. Kanhaiya S/o Sanjay Kumar, Aged About 13 Years, Through
His Legal Guardian Father Sanjay Kumar. R/o Teja Nagar
Newra, Tehsil Osian, Jodhpur
6. Gopal S/o Sanjay Kumar, Aged About 10 Years, Through His
Legal Guardian Father Sanjay Kumar. R/o Teja Nagar Newra,
Tehsil Osian, Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Ministry Of Home
Affairs, Jaipur (Raj)
2. Superintendent Of Police, Jodhpur
3. Station House Officer, Kuri Bhagtsani Jodhpur (Raj)
4. Mohan Singh (Sarpanch) S/o Shri Kan Singh, R/o Purohito Ki
Dhani, Chawanda, Tehsil Keru, Jodhpur.
5. Moti Singh S/o Shri Sukh Singh, R/o Purohito Ki Dhani,
Chawanda, Tehsil Keru, Jodhpur
6. Sawai Singh S/o Shri Bagh Singh Rajpurohit, R/o Purohito Ka
Bas, Chawanda, Tehsil Keru, Jodhpur.
7. Guman Singh S/o Shri Bagh Singh Rajpurohit, R/o Purohito Ka
Bas, Chawanda, Tehsil Keru, Jodhpur.
8. Shaitan Singh S/o Shri Bagh Singh Rajpurohit, R/o Purohito Ka
Bas, Chawanda, Tehsil Keru, Jodhpur.
9. Fateh Singh S/o Bal Singh, R/o Purohito Ka Bas, Chawanda,
Tehsil Keru, Jodhpur.
----Respondents
For Petitioner(s) : Mr. Akshay Singh Rajpurohit
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
28/05/2025
[2025:RJ-JD:26409] (2 of 2) [CRLW-1575/2025]
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
538-Dinesh/-
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