Hetal Charan vs State Of Rajasthan (2025:Rj-Jd:20953)
2025 Latest Caselaw 41 Raj

Rajasthan High Court - Jodhpur

Hetal Charan vs State Of Rajasthan (2025:Rj-Jd:20953) on 1 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20953]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1205/2025

1.       Hetal Charan D/o Manohar Singh W/o Mahendra, Aged
         About 31 Years, W/o Shri Mahendra, (Dob 10-06-1994)
         R/o Narender Colony Ward No.31, Balotra Rural, District
         Barmer. At Present Kadawo Ka Baas Garwara, Post
         Garwara, Police Station Jaitpur, District Pali. (Raj)
2.       Mahendra S/o Shri Karni Dan, Aged About 36 Years, R/o
         Kadawo Ka Baas Garwara, Post Garwara, Police Station
         Jaitpur, District Pali. (Raj)
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Ministry Of
         Home Affairs, Jaipur (Raj)
2.       The Superintendent Of Police, Pali, (Raj)
3.       Station House Officer, Police Station Jaitpur, District Pali,
         (Raj)
4.       Bhanwar Dan S/o Shri Veerdan Karwa, R/o Kadawo Ka
         Baas Garwara, Post Garwara, Police Station Jaitpur,
         District Pali. (Raj)
5.       Mohan Dan S/o Shri Bhanwar Dan, R/o Kadawo Ka Baas
         Garwara, Post Garwara, Police Station Jaitpur, District
         Pali. (Raj)
6.       Govind S/o Bhanwar Dan, R/o Kadawo Ka Baas Garwara,
         Post Garwara, Police Station Jaitpur, District Pali. (Raj)
7.       Karni Dan S/o Shri Veer Dan, R/o Kadawo Ka Baas
         Garwara, Post Garwara, Police Station Jaitpur, District
         Pali. (Raj)
8.       Mumal W/o Shri Raju Dan, R/o Emertiya Bera Paota C
         Road, Police Station Mahamandir, District Jodhpur, (Raj)
9.       Bhagwati W/o Shri Laxman Dan, R/o Village Lakhasani,
         Police Station Jetaran, District Pali, (Raj)
10.      Laxaman Dan S/o Shri Achal Dan, R/o Village Lakhasani,
         Police Station Jetaran, District Pali, (Raj)
11.      Rani Dan S/o Shri Shiv Dan, R/o Kadawo Ka Baas
         Garwara, Post Garwara, Police Station Jaitpur, District
         Pali. (Raj)
                                                                   ----Respondents

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 [2025:RJ-JD:20953]                   (2 of 3)                    [CRLW-1205/2025]




For Petitioner(s)         :     Mr. S.R. Godara
For Respondent(s)         :     Mr. Surendra Bishnoi, P.P.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/05/2025

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

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

[2025:RJ-JD:20953] (3 of 3) [CRLW-1205/2025]

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 296-Taruna/-

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