Tagi Kumari vs State Of Rajasthan (2025:Rj-Jd:20954)
2025 Latest Caselaw 142 Raj

Rajasthan High Court - Jodhpur

Tagi Kumari vs State Of Rajasthan (2025:Rj-Jd:20954) on 1 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20954]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1202/2025

1.       Tagi Kumari W/o Babu Ram, Aged About 19 Years, R/o
         Village Sohda Tehsil Gida District Barmer
2.       Babu Ram S/o Maga Ram, Aged About 23 Years, Ro
         Bheelo Ki Dhani Manasar Falsund District Jaisalmer
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs Government Of Rajasthan Secretariat
         Jaipur
2.       The Superintendent Of Police, Barmer
3.       Sho, Police Station Geeda District Barmer
4.       Achla Ram S/o Kheta Ram, R/o Village Sohda Tehsil Gida
         District Barmer
5.       Chunni S/o Achla Ram, R/o Village Sohda Tehsil Gida
         District Barmer
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Pawan Prakash
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

performed against the wishes of their parents and thus, they feel

threat to their lives at the hands of private respondents, who are

[2025:RJ-JD:20954] (2 of 2) [CRLW-1202/2025]

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 294-Taruna/-

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