Ramputri vs State Of Rajasthan (2025:Rj-Jd:23030)
2025 Latest Caselaw 1163 Raj

Rajasthan High Court - Jodhpur

Ramputri vs State Of Rajasthan (2025:Rj-Jd:23030) on 13 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:23030]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1340/2025

1.       Ramputri W/o Arjun Jangid, Aged About 19 Years, R/o
         Mahaveer Nagar, Salawas Road, Sangariya, Jodhpur (Raj)
2.       Arjun Jangid S/o Raj Narayan, Aged About 31 Years, R/o
         Shanti Nagar, Saawo Ki Dhani, Sangariya Jodhpur (Raj).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Minister Of
         Home Affairs, Jaipur. (Raj)
2.       The Commissioner Of Police, Jodhpur (Raj.)
3.       The Station House Officer, Sangariya Jodhpur (Raj)
4.       Kishan Lal S/o Mukna Ram, Aged About 50 Years, R/o
         Mahaveer Nagar, Salawas Road, Sangariya, Jodhpur (Raj)
5.       Devi W/o Kishan Lal, Aged About 45 Years, R/o Mahaveer
         Nagar, Salawas Road, Sangariya, Jodhpur (Raj)
6.       Ram Ratan S/o Kishan Lal, Aged About 30 Years, R/o
         Mahaveer Nagar, Salawas Road, Sangariya, Jodhpur (Raj)
7.       Tulsi Ram S/o Mukna Ram, 7. R/o Vivek -Vihar Jodhpur
         (Raj)
8.       Anil S/o Mukna Ram, R/o Rani Mangal Hospital Ke Piche,
         Sangariya Bai Pass, Jodhpur (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Bhawani Singh
                                Mr. Om Rajpurohit
For Respondent(s)         :     Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

13/05/2025 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:23030] (2 of 2) [CRLW-1340/2025]

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 217-divya/-

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