Manisha Sankhla vs State Of Rajasthan (2025:Rj-Jd:20945)
2025 Latest Caselaw 129 Raj

Rajasthan High Court - Jodhpur

Manisha Sankhla vs State Of Rajasthan (2025:Rj-Jd:20945) on 1 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20945]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 1208/2025

1.       Manisha Sankhla D/o Sh. Ramesh Kumar, Aged About 20
         Years, Dilli Darwaja Raod, Sojat District Pali
2.       Deelip Sankhla S/o Pusa Ram, Aged About 22 Years, Mela
         Chowk, Sojat City, District Pali
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur
2.       Superintendent Of Police, District Pali
3.       Sho, Police Station, Sojat City, District Pali
4.       Ramesh Kumar S/o Magji, Dilli Darwaja Raod, Sojat
         District Pali
5.       Lokesh S/o Ramesh Kumar, Dilli Darwaja Raod, Sojat
         District Pali
6.       Kailash Sankhala S/o Unknown, Modbata, Sojat District
         Pali
7.       Rakesh S/o Unknown, Silver Gold, Sojat District Pali
8.       Suresh S/o Unknown, Silver Gold, Sojat District Pali
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Rishabh Handa
For Respondent(s)             :     Mr. Surendra Bishnoi, P.P.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/05/2025

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

[2025:RJ-JD:20945] (2 of 2) [CRLW-1208/2025]

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 298-Taruna/-

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