Laxmi vs State Of Rajasthan (2025:Rj-Jd:21897)
2025 Latest Caselaw 481 Raj

Rajasthan High Court - Jodhpur

Laxmi vs State Of Rajasthan (2025:Rj-Jd:21897) on 7 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:21897]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1277/2025

1.       Laxmi Spouse/o Vishnaram, Aged About 20 Years, D/o
         Padmaram,r/o     Borwa,tehsil  Baytu,district   Balotra
         Rajasthan,at Present R/o Ramsar Ka Kua,district Barmer
         (Rajasthan)
2.       Vishna Ram S/o Jogaram, Aged About 23 Years, R/o
         Ramsar Ka Kua,district Barmer (Rajasthan)
                                                                       ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs,jaipur.
2.       Superintendent Of Police, District Barmer,rajasthan
3.       Sho, Police      Station        Sadar       Barmer,district          Barmer
         Rajasthan
4.       Deva  Ram      S/o    Kana     Ram,                     R/o     Aadel,tehsil
         Gudamalani,district Barmer,rajasthan
5.       Thakara     Ram     S/o    Annaram,                     R/o    Borwa,tehsil
         Baytu,district Balotra,rajasthan
6.       Rooparam S/o Omaram, R/o Borwa,tehsil Baytu,district
         Balotra,rajasthan
7.       Magaram      S/o      Nimbaram,      R/o                        Aadel,tehsil
         Gudamalani,district Barmer, Rajasthan
8.       Ramaram     S/o      Narsinghram,    R/o                        Aadel,tehsil
         Gudamalani,district Barmer,rajasthan
9.       Bhagaram S/o Pema Ram, R/o Aakli,tehsil Shiv,district
         Barmer,rajasthan
10.      Dharmaram        S/o    Sahabaram,                  R/o        Chawa,tehsil
         Shiv,district Barmer,rajasthan
11.      Omaram S/o Fusa Ram, R/o Khrda Bera, Borwa,tehsil
         Baytu,district Barmer,rajasthan
                                                                   ----Respondents


For Petitioner(s)         :     Mr. Bhagirath Ray Bishnoi
For Respondent(s)         :     Mr. Narendra Gehlot, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 07/05/2025 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:21897] (2 of 2) [CRLW-1277/2025]

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 255-divya/-

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