Rajasthan High Court - Jodhpur
Monika Riyar vs State Of Rajasthan (2025:Rj-Jd:23051) on 13 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23051]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1348/2025
1. Monika Riyar W/o Baksa Ram, Aged About 18 Years, D/o
Om Prakash Riyar, R/o Sogawas, Ps Merta, District
Nagaur At Present Reside At Koriya Bera, Baori, District
Jodhpur (Raj)
2. Baksa Ram S/o Pancha Ram, Aged About 25 Years, R/o
Koriya Bera, Baori, District Jodhpur (Raj)
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj)
2. The Superintendent Of Police, Jodhpur Rural (Raj)
3. The Superintendent Of Police, Nagaur (Raj)
4. Station House Officer, Police Station Khedapa, Dist.
Jodhpur Rural (Raj)
5. Station House Officer, Police Station Merta City, Dist.
Nagaur (Raj)
6. Om Prakash S/o Ramdev, R/o Sogawas, Po Merta, District
Nagaur (Raj)
7. Hanuman Ram S/o Ramdev, R/o Sogawas, Po Merta,
District Nagaur (Raj)
8. Sita Ram S/o Ramdev, R/o Sogawas, Po Merta, District
Nagaur (Raj)
9. Mangla Ram S/o Unknown, R/o Katiyasani, Merta, District
Nagaur (Raj)
10. Om Prakash S/o Pukhraj, R/o Jatavas, Riyabadi, District
Nagaur (Raj)
11. Inder Raj S/o Bhanwara Ram, R/o Jatavas, Riyabadi,
District Nagaur (Raj)
----Respondents
For Petitioner(s) : Mr. Sumer Singh Jodha
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. Om Prakash Choudhary.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
13/05/2025
[2025:RJ-JD:23051] (2 of 2) [CRLW-1348/2025]
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
220-himanshu/-
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