Rajasthan High Court - Jodhpur
Yadnesh Jain vs State Of Rajasthan (2025:Rj-Jd:23652) on 15 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:23652]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1362/2025
1. Yadnesh Jain S/o Kanti Jain, Aged About 23 Years, R/o
Kholari Jhallara District Salumber Presently Nagda Bazaar
District Salumber Rajasthan
2. Swati Jain D/o Hitesh Kumar Jain, Aged About 20 Years,
R/o Jaitana District Udaipur Presently Resident Of Nagda
Bazaar District Salumber Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary , Dept Of Home
Affairs Govt. Raj., Jaipur
2. The Superintendent Of Police, Udaipur.
3. The Superintendent Of Police, Salumber
4. Sho, Police Station Salumber District Salumber
(Rajasthan)
5. Hitesh Jain S/o Kalu Lal Jain, Aged About 41 Years, R/o
Jaitana District Udaipur Presently Resident Of Nagda
Bazaar District Salumber Rajasthan
6. Jai Shree Jain W/o Hitesh Jain, R/o Jaitana District
Udaipur Presently Resident Of Nagda Bazaar District
Salumber Rajasthan
7. Kanhaiyalal Jain S/o Shantilal Jain, Aged About 45 Years,
R/o Resident Of Nagda Bazaar District Salumber
Rajasthan
8. Kamlesh Jain, Aged About 47 Years, R/o Resident Of
Nagda Bazaar District Salumber Rajasthan
9. Bhagwanti Lal Jain S/o Sohanlal Jain, Aged About 50
Years, R/o Resident Of Nagda Bazaar District Salumber
Rajasthan
10. Saroj Jain W/o Ramesh Jain, R/o Resident Of Nagda
Bazaar District Salumber Rajasthan
----Respondents
For Petitioner(s) : Mr. Firoz Khan
For Respondent(s) : Mr. Sri Ram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
15/05/2025
[2025:RJ-JD:23652] (2 of 2) [CRLW-1362/2025]
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
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
248-divya/-
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