Rajasthan High Court - Jodhpur
Varsha vs The State Of Rajasthan ... on 13 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23029]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1338/2025
1. Varsha D/o Ladu Ram, W/o sumit Rana, Aged About 23
Years, Resident Of Lototi, Jetaran District Pali (New
District-Beawar) (Raj.) At Present Reside At Maliyon Ka
Bas, Buch Kalan, P.s. Pipad City, Jodhpur, (Raj.).
2. Sumit Rana, S/o Late Shri Ratanlal, Aged About 21 Years,
Resident Of Maliyon Ka Bas, Buch Kalan, P.s. Pipad City,
Jodhpur, (Raj.)
----Petitioners
Versus
1. The State Of Rajasthan, Through Chief Secretary,ministry
Of Home Affairs , Jaipur
2. The Superintendent Of Police, Jodhpur Rural (Raj)
3. The Superintendent Of Police, Pali
4. The Superintendent Of Police, Beawar
5. The Sho, P.s. Jetaran, Pali (New Dist Beawar)
6. The Sho, Pipad City , Jodhpur
7. Sukhdev S/o Shri Ladu Ram, Resident Lototi, Jetaran
District Pali (New District-Beawar) (Raj.)
8. Jaina Ram S/o Late Shri Manak Ram, R/o Village Buch
Kalan Pipad, Jodhpur
9. Manoj Kumar S/o Sampatraj, R/o Village Buch Kalan ,
Pipad , Jodhpur
10. Bhoj Raj S/o Sukhdev, Resident Lototi, Jetaran District
Pali (New District-Beawar) (Raj.)
11. Pinki W/o Sukhdev, Resident Lototi, Jetaran District Pali
(New District-Beawar) (Raj.)
----Respondents
For Petitioner(s) : Mr. Akash Goyal
For Respondent(s) : Mr Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
13/05/2025
[2025:RJ-JD:23029] (2 of 2) [CRLW-1338/2025]
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
216-divya/-
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