Rajasthan High Court - Jodhpur
Bhanupriya vs State Of Rajasthan (2025:Rj-Jd:20939) on 1 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:20939]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1185/2025
1. Bhanupriya D/o Bhanwar Singh, Aged About 27 Years, W/
o Sawai Singh R/o Plot No 383 Rajendra Nagar Ahore
District Jalor
2. Sawai Singh S/o Banne Singh, Aged About 24 Years, R/o
Vaishnav Colony Tinwari District Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary Ministry Of
Home Affairs, Jaipur.
2. Superintendent Of Police, Jalore
3. Sho, Police Station Ahore District Jalore
4. Santosh Kanwar W/o Bhanwar Singh, R/o Plot No 383
Rajendra Nagar Ahore District Jalore
5. Bhanwar Singh S/o Jaisingh, R/o Plot No 383 Rajendra
Nagar Ahore District Jalore
6. Krishnpal Singh S/o Bhanwar Singh, Plot No 383 Rajendra
Nagar Ahore District Jalore
7. Priyanka Kanwar W/o Naresh Singh, D/o Bhanwar Singh
R/o Plot No 383 Rajendra Nagar Ahore District Jalore
8. Naresh Singh Rathore S/o Abhay Singh, R/o Village Modra
Tehsil Jaswantpura District Jalore
9. Deelip Singh S/o Jaisingh, R/o Chhibagaon Tehsil
Sheoganj District Sirohi
10. Shaitan Singh S/o Jaisingh, R/o Chhibagaon Tehsil
Sheoganj District Sirohi
11. Mangal Singh S/o Jaisngh, Chhibagaon Tehsil Sheoganj
District Sirohi
12. Sumer Singh S/o Unknown, R/o Posaliya Tehsil Sheoganj
District Sirohi
13. Narendra Singh S/o Sumer Singh, R/o Posaliya Tehsil
Sheoganj District Sirohi
14. Anukram Singh S/o Sumer Singh, R/o Posaliya Tehsil
Sheoganj District Sirohi
15. Parbat Singh S/o Sumer Singh, R/o Sumerpur District Pali
----Respondents
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[2025:RJ-JD:20939] (2 of 3) [CRLW-1185/2025]
For Petitioner(s) : Mr. Mahendra Singh
For Respondent(s) : Mr. Lalit Kishore Sen, PP
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
provided to the petitioners as and when warranted. The concerned
[2025:RJ-JD:20939] (3 of 3) [CRLW-1185/2025]
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
283-divya/-
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