Rajasthan High Court - Jodhpur
Santosh vs State Of Rajasthan (2025:Rj-Jd:23657) on 15 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23657]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1388/2025
1. Santosh D/o Shri Farsa Ram, Aged About 22 Years, R/o.
Silor, Tehsil Samdari, District- Barmer, Presently District -
Balotra, Rajasthan.
2. Govind Ram S/o Shri Hakama Ram, Aged About 22 Years,
R/o. Meghawalo Ka Was, Kotri, Tehsil Samdari, District-
Barmer, Presently District-Balotra, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Dept Of Home
Affairs Govt. Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Balotra, Rajasthan.
3. Sho, Police Station Samdari, Dist - Balotra,
4. Sho, Police Station Balotra, Dist-Balotra,
5. Farsa Ram S/o Doongar Ram, R/o Village Of Silor
Samdari, Tahsil - Samdari, District - Balotra, (Raj.)
6. Badami Silor S/o Unknown, R/o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
7. Yasoda Silor S/o Unknown, R/o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
8. Sawla Ram S/o Doongar Ram,, R/o Village Of Silor
Samdari, Tahsil - Samdari, District - Balotra, (Raj.)
9. Guddi Devi, R/o Village Of Silor Samdari, Tahsil -
Samdari, District - Balotra, (Raj.)
10. Kheta Ram S/o Daya Ram, R/o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
11. Kishor S/o Khanga Ram,, R/o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
12. Sawaram S/o Nawaram, R/o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
13. Bijaram S/o Hemaram Tikampura,, R/o Village Of Silor
Samdari, Tahsil - Samdari, District - Balotra, (Raj.)
14. Gulabi Devi Tikampura, R/o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
15. Khima Ram, , R/o Village Of Silor Samdari, Tahsil -
Samdari, District - Balotra, (Raj.)
(Downloaded on 15/05/2025 at 09:48:22 PM)
[2025:RJ-JD:23657] (2 of 3) [CRLW-1388/2025]
16. Meera Devi, R/o Village Of Silor Samdari, Tahsil -
Samdari, District - Balotra, (Raj.)
17. Narsing Ram S/o Pakaram, /o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
18. Thana Ram S/o Pakaram, R/o Village Of Silor Samdari,
Tahsil - Samdari, District - Balotra, (Raj.)
----Respondents
For Petitioner(s) : Mr. Bhatraj Jogsan
For Respondent(s) : Mr. Sri Ram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
15/05/2025
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
[2025:RJ-JD:23657] (3 of 3) [CRLW-1388/2025]
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
252-divya/-
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