Nirma vs State Of Rajasthan (2025:Rj-Jd:21896)
2025 Latest Caselaw 530 Raj

Rajasthan High Court - Jodhpur

Nirma vs State Of Rajasthan (2025:Rj-Jd:21896) on 7 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:21896]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1274/2025

1.       Nirma W/o Suresh Sharma, Aged About 18 Years, D/o
         Devaram Gurjar, R/o Kuracho Ka Kheda Asind Rooppura
         Bhilwara.
2.       Suresh Sharma S/o Satay Narayan Sharma, Aged About
         21 Years, R/o Kuracho Ka Kheda Asind Bhilwara.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       S.h.o., P.s. Asind
3.       Superintendent Of Police, Bhilwara.
4.       Deva Ram Gurjar S/o Gopi Ji, R/o Kuracho Ka Kheda
         Asind Bhilwara, P.s. Asind Bhilwara. (Father)
5.       Narayan Ji Gurjar @ Bhopa Ji S/o Unknown, R/o Kuracho
         Ka Kheda Asind Bhilwara, P.s. Asind Bhilwara.
6.       Kalyan Ji Gurjar S/o Babu Ji Gurjar, R/o Kuracho Ka
         Kheda Asind Bhilwara, P.s. Asind Bhilwara. (Cousin Uncle)
7.       Ram Lal Ji Gurjar S/o Gopi Ji, R/o Kishapura Daulatgarh
         Asind Bhilwara. (Husband Of Real Aunt)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Jitendra Ojha
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.

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

[2025:RJ-JD:21896] (2 of 2) [CRLW-1274/2025]

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 252-divya/-

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