Rajasthan High Court - Jodhpur
Chetanaben vs State Of Rajasthan (2025:Rj-Jd:23269) on 14 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23269]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1377/2025
1. Chetanaben W/o Ramesh Bhai Choudhary, Aged About 19
Years, D/o Shri Shamlabhai, Resident Of Radka, District
Banaskantha (Tharad) Gujrat At Present Resident Of
Jagat Vihar, Village Jhalamand, Jodhpur.
2. Ramesh Bhai Choudhary S/o Haraseng Bhai, Aged About
25 Years, Resident Of Rampura, Banaskantha District
Banaskantha (Tharad), Gujrat At Present Resident Of
Jagat Vihar, Village Jhalamand, Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Tharad.
3. The Station House Officer, Police Station Tharad, District
Tharad.
4. Somla Ram S/o Shri Kasna Ram Choudhary, Resident Of
Radka, P.s. Tharad, District Tharad (Gujrat)
5. Nagjiram S/o Shri Kasna Ram Choudhary., Resident Of
Radka, P.s. Tharad, District Tharad (Gujrat)
6. Vikram Kumar S/o Shri Somal Ram Choudhary, Resident
Of Radka, P.s. Tharad, District Tharad (Gujrat)
7. Govind Bhai Tarak, Sarpanch Radka, Resident Of Radka,
P.s. Tharad, District Tharad (Gujrat)
8. Soma Ram Tarak S/o Shri Unknown, Resident Of Radka,
P.s. Tharad, District Tharad (Gujrat)
9. Shankar Bhai Choudhary S/o Veja Ram Boka, Resident Of
Radka, P.s. Tharad, District Tharad (Gujrat)
10. Chela Ram Tarak S/o Shri Ratna Ram Choudhary,
Resident Of Radka, P.s. Tharad, District Tharad (Gujrat)
11. Harsingh Ram Tarak S/o Shri Kanji Ram Choudhary,
Resident Of Radka, P.s. Tharad, District Tharad (Gujrat)
----Respondents
For Petitioner(s) : Mr. Harshavardan Singh Shekhawat
Mr. Sawai Singh
(Downloaded on 14/05/2025 at 09:43:32 PM)
[2025:RJ-JD:23269] (2 of 3) [CRLW-1377/2025]
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. Omprakash Choudhary.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
14/05/2025
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.
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
[2025:RJ-JD:23269] (3 of 3) [CRLW-1377/2025]
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
249-himanshu/-
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