Rajasthan High Court - Jodhpur

Suman vs State Of Rajasthan (2025:Rj-Jd:21532) on 5 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:21532]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1240/2025

1.       Suman D/o Lumba Ram, Aged About 21 Years, Resident
         Of Devasiyon Ka Bas, Mandala, Pali (Raj.) At Present 229,
         Raiko Ka Bas, Giradra, Khalsa, Pali (Raj).
2.       Laxman S/o Laburam, Aged About 25 Years, Resident Of
         229, Raiko Ka Bas, Giradra, Khalsa, Pali (Raj).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs, Jaipur (Raj.)
2.       The Superintendent Of Police, Pali , Raj
3.       Sho, P.s. Sojat , Dist Pali
4.       Sho, P.s. Sadar Dist Pali
5.       Lamba Ram S/o Hira Ram, Resident Of Devasiyon Ka Bas.
         Mandala, Pali (Raj.).
6.       Mahendra S/o Vanna Ram, Resident Of Kharodi, Jetaran
         Biyawar (Raj.).
7.       Mularam S/o Vanna Ram, Resident Of Kharodi, Jetaran
         Biyawar (Raj.).
8.       Arjun Ram S/o Hira Ram, Resident Of Devasiyon Ka Bas.
         Mandala, Pali (Raj.).
9.       Meera Devi Spouse/o Lumba Ram, Resident Of Devasiyon
         Ka Bas. Mandala, Pali (Raj.).
10.      Seeta Devi W/o Vanna Ram, Resident Of Devasiyon Ka
         Bas. Mandala, Pali (Raj.).
11.      Tara Ram S/o Vanna Ram, Resident Of Kharodi, Jetaran
         Biyawar (Raj.).
12.      Laxman S/o Vanna Ram, Resident Of Kharodi, Jetaran
         Biyawar (Raj.).
13.      Nimba Ram S/o Khimji, Resident Of Village Lambiya,
         Jetaran, Biyawar (Raj.).
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Akash Goyal
For Respondent(s)          :    Mr. Narendra Gehlot, PP



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                                    [2025:RJ-JD:21532]                   (2 of 2)                    [CRLW-1240/2025]


                                               HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

05/05/2025 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.