Rajasthan High Court - Jodhpur
Deepika Kumari Sharma vs State Of Rajasthan (2025:Rj-Jd:23240) on 14 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23240]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1370/2025
1. Deepika Kumari Sharma W/o Lokesh Kumar Sharma,
Aged About 27 Years, R/o Dhanora, Post Gulana District
Chittorgarh. Adhar No. 6035 7069 5721
2. Lokesh Kumar Sharma S/o Gopal Lal Sharma, Aged About
30 Years, R/o Dhanora, Po Gulana District Chittorgarh.
Adhar No. 4006 2035 2705
----Petitioners
Versus
1. State Of Rajasthan, Through Home Secretary, Govt. Of
Rajasthan, Jaipur.
2. Superintendent Of Police, Chittorgarh
3. Sho, Police Station Begun, District Chittorgarh
4. Gopal Lal Sharma, R/o Dhanora, Po Gulana District
Chittorgarh
5. Labhchandra Sharma, R/o Dhanora, Po Gulana District
Chittorgarh
6. Ashok Kumar Sharma S/o Nandkishore, R/o Dhanora, Po
Gulana District Chittorgarh
7. Dilkhush Sharma S/o Madanlal Sharma, R/o Dhanora, Po
Gulana District Chittorgarh
8. Mahaveer Sharma S/o Bagdilal Sharma, R/o Dhanora, Po
Gulana District Chittorgarh.
9. Rajesh Sharma S/o Gopal Lal Sharma, R/o Dhanora, Po
Gulana District Chittorgarh
----Respondents
For Petitioner(s) : Mr. Shiv Singh Badgujar
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
14/05/2025
[2025:RJ-JD:23240] (2 of 2) [CRLW-1370/2025]
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
242-divya/-
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