Rajasthan High Court - Jodhpur
Manju Devi vs State Of Rajasthan (2025:Rj-Jd:23244) on 14 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23244]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1376/2025
1. Manju Devi W/o Shri Likhma Ram, Aged About 29 Years,
R/o House No 186, Jato Ka Bas, Sarna Ka Mohalla, Jajiwal
Bhatiya, Tehsil And District Jodhpur
2. Likhma Ram S/o Shri Deepa Ram, Aged About 26 Years,
Jajiwal Bhandariya, Banar, District Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Department Of Home Affairs,
Government Of Rajasthan, Jaipur
2. The Superintendent Of Police, Jodhpur
3. The Station House Officer, Police Station Banar, District
Jodhpur
4. Sharwan Ram S/o Late Shri Lumba Ram Senvda, R/o
Jajiwal Bhandariya, Banar, District Jodhpur
5. Ramuram Senvda S/o Unknown, R/o Jajiwal Bhandariya,
Banar, District Jodhpur
6. Khiya Ram Senvda S/o Unknown, R/o Jajiwal Bhandariya,
Banar, District Jodhpur
7. Badri Ram S/o Late Shri Gokul Ram Ahlavat, R/o Jajiwal
Kallan, Banar, District Jodhpur
8. Geeta W/o Shri Mohan Ram Mehta, R/o Jajiwal Kallan,
Banar, District Jodhpur
9. Mohan Ram S/o Late Shri Raghu Mehta, R/o Jajiwal
Kallan, Banar Jodhpur
----Respondents
For Petitioner(s) : Ms. Saeena Bano
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
14/05/2025
[2025:RJ-JD:23244] (2 of 2) [CRLW-1376/2025]
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
248-divya/-
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