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Manisha Farak vs State Of Rajasthan (2025:Rj-Jd:23264)
2025 Latest Caselaw 1282 Raj

Citation : 2025 Latest Caselaw 1282 Raj
Judgement Date : 14 May, 2025

Rajasthan High Court - Jodhpur

Manisha Farak vs State Of Rajasthan (2025:Rj-Jd:23264) on 14 May, 2025

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23264]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 1379/2025

1.       Manisha Farak W/o Dileep Chhinang, Aged About 20
         Years, Resident Of Sevaram Ji Ka Baas, Murkasani, Tehsil
         Bilara, District Jodhpur.
2.       Dileep Chhinang S/o Teja Ram, Aged About 28 Years,
         Resident Of Chopra, District Pali, Rajasthan.
                                                                   ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Pp
2.       Director General Of Police, Govt. Of Rajasthan Police Head
         Quarter, Jaipur.
3.       The Commissioner Of Police, Jodhpur.
4.       The Station House Officer, Police Station Borunda, District
         Jodhpur.
5.       The Station House Officer, Police Station Shivpura, District
         Pali.
6.       Misaram Farak S/o Ramram, R/o Murkasani, Tehsil Bilara,
         District Jodhpur
7.       Dhagla Ram Farak S/o Ramaram, R/o Murkasani, Tehsil
         Bilara, District Jodhpur
8.       Chutra Ram Jakhar S/o Ramaram, R/o Murkasani, Tehsil
         Bilara, District Jodhpur
9.       Setharam Farak S/o Dhagla Ram, R/o Murkasani, Tehsil
         Bilara, District Jodhpur
10.      Dharu Ram Farak S/o Babu Ram, R/o Murkasani, Tehsil
         Bilara, District Jodhpur
11.      Nathu Ram S/o Jasaram, R/o Murkasani, Tehsil Bilara,
         District Jodhpur
12.      Pacha Ram S/o Jasaram, R/o Murkasani, Tehsil Bilara,
         District Jodhpur
13.      Gunaram S/o Ramaram, R/o Murkasani, Tehsil Bilara,
         District Jodhpur
14.      Ashok S/o Dhagla Ram, R/o Murkasani, Tehsil Bilara,
         District Jodhpur
15.      Anjali Choudhary, Murkasani Tehsil Bilara, Jodhpur.
16.      Kishna Ram Beda, Pullu, Jodhpur.

                       (Downloaded on 14/05/2025 at 09:43:33 PM)
 [2025:RJ-JD:23264]                   (2 of 3)                      [CRLW-1379/2025]


 17.     Sharwan Beda, R/o Pulli, Jodhpur.
 18.     Ravindra Beda, R/o Pullu, Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Bharat Shrimali
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.

[2025:RJ-JD:23264] (3 of 3) [CRLW-1379/2025]

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 251-himanshu/-

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