Rajasthan High Court - Jodhpur
Mamta Kanwar vs State Of Rajasthan (2025:Rj-Jd:23043) on 13 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23043]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1176/2025
1. Mamta Kanwar D/o Joravar Singh, Aged About 18 Years,
R/o Kaliyas, P.s. Badliyas, District Bhilwara.
2. Narwar Singh S/o Lal Singh, Aged About 22 Years, R/o
Falodi, P.s. Sadas, District Chittorgarh.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Rajasthan)
2. The Superintendent Of Police, Bhilwara.
3. The Station House Officer, Police Station Badliyas, District
Bhilwara.
4. Jorawar Singh S/o Lakshman Singh Ranawat, Aged About
45 Years, R/o Kaliyas, Tehsil Kotri, P.s. Badliyas, District
Bhilwara.
5. Durga Kanwar @ Sukha Kanwar W/o Jorawar Singh, Aged
About 40 Years, R/o Kaliyas, Tehsil Kotri, P.s. Badliyas,
District Bhilwara.
6. Narayan Singh S/o Lakshman Singh, Aged About 55
Years, R/o Kaliyas, Tehsil Kotri, P.s. Badliyas, District
Bhilwara.
7. Sushila Kanwar W/o Narayan Singh Ranawat, Aged About
45 Years, R/o Kaliyas, Tehsil Kotri, P.s. Badliyas, District
Bhilwara.
8. Thimar Kanwar W/o Balu Singh, Aged About 65 Years, R/o
Hathipura, Tehsil Mandal, P.s. Kareda, District Bhilwara.
9. Bhagwat Singh S/o Balu Singh Rathore, Aged About 37
Years, R/o Hathipura, Tehsil Mandal, P.s. Kareda, District
Bhilwara.
10. Maya Kanwar W/o Bhagwat Singh Rathore, Aged About 30
Years, R/o Hathipura, Tehsil Mandal, P.s. Kareda, District
Bhilwara.
11. Bharat Singh S/o Mithu Singh Rathore, Aged About 45
Years, R/o Hathipura, Tehsil Mandal, P.s. Kareda, District
Bhilwara.
----Respondents
(Downloaded on 13/05/2025 at 09:49:20 PM)
[2025:RJ-JD:23043] (2 of 3) [CRLW-1176/2025]
For Petitioner(s) : Mr. Shiv Kumar Bhati
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. Omprakash Choudhary.
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.
Drawing attention of the Court towards the photographs
annexed with the case file, learned counsel for the petitioners
submitted that the petitioners have performed a love marriage.
Learned counsel submitted 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.
Heard.
The documents pertaining to the age of the petitioners and
the photographs of 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
[2025:RJ-JD:23043] (3 of 3) [CRLW-1176/2025]
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
235-himanshu/-
Powered by TCPDF (www.tcpdf.org)
