Chetna Garg vs State Of Rajasthan (2025:Rj-Jd:23653)
2025 Latest Caselaw 1455 Raj

Rajasthan High Court - Jodhpur

Chetna Garg vs State Of Rajasthan (2025:Rj-Jd:23653) on 15 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:23653]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1384/2025

1.       Chetna Garg W/o Ajay Kumar Khatik, Aged About 19
         Years, D/o Shri Paras Mal R/o Near Aai Mata Temple
         Narlai District Pali At Present Ro Ramdev Road Pali
2.       Ajay Kumar Khatik S/o Ramesh Chandra Khatik, Aged
         About 22 Years, R/o Ramdev Road Pali
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Rajasthan
2.       The Superintendent Of Police, Pali
3.       The Sho, Police Station Kotwali Pali
4.       Paras Mal S/o Jeeva Ram, R/o Raika Ki Dhani Ps Industrial
         Area District Pali
5.       Pushpa Devi W/o Paras Mal, R/o Raika Ki Dhani Ps
         Industrial Area District Pali
6.       Narpat S/o Unknown, R/o Raika Ki Dhani Ps Industrial
         Area District Pali
7.       Hastimal S/o Bhanshi Lal, R/o Raika Ki Dhani Ps Industrial
         Area District Pali
8.       Suresh Chandra Sharma S/o Unknown, R/o Raika Ki
         Dhani Ps Industrial Area District Pali
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Mohd. Akbar
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.

[2025:RJ-JD:23653] (2 of 2) [CRLW-1384/2025]

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 249-divya/-

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