Sefali Chouhan vs State Of Rajasthan (2025:Rj-Jd:23682)
2025 Latest Caselaw 1456 Raj

Rajasthan High Court - Jodhpur

Sefali Chouhan vs State Of Rajasthan (2025:Rj-Jd:23682) on 15 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:23682]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1391/2025

1.       Sefali Chouhan D/o Hemraj Chouhan, Aged About 24
         Years, Resident Of Near Ramdev Temple, Jaitaran District
         Beawar
2.       Sundar Solanki S/o Son Of Shri Kailsah Chand, Aged
         About 23 Years, Resident Of Bera Gorwas, Nimaj, District
         Beawar
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home, Government Of Rajasthan, Jaipur
2.       The Superintendent Of Police, Beawar
3.       Sho, P.s. Jaitaran District Beawar
4.       Hem Raj S/o Shri Champa Lal, Resident Of Near Ramdev
         Temple, Jaitaran, District Beawar
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Awar Dan Ujjwal
For Respondent(s)         :     Mr. Shriram 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

[2025:RJ-JD:23682] (2 of 2) [CRLW-1391/2025]

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 255-himanshu/-

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