Siya Rani vs State Of Rajasthan (2025:Rj-Jd:20940)
2025 Latest Caselaw 58 Raj

Rajasthan High Court - Jodhpur

Siya Rani vs State Of Rajasthan (2025:Rj-Jd:20940) on 1 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20940]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1187/2025

1.       Siya Rani W/o Sita Ram, Aged About 20 Years, Resident
         Of Kheowali, Mustal Bare Ke, P.o. Kheowali Dhab, District
         Fazilka, Punjab, Presently Residing At Ward No. 13, Chak
         2 Pbn, 23 Ssw, District Hanumangarh.
2.       Sita Ram S/o Roopa Ram, Aged About 29 Years, Resident
         Of    Ward     No.       13,    Chak      2    Pbn,        23    Ssw,    District
         Hanumangarh.
                                                                          ----Petitioners
                                         Versus
1.       State Of Rajasthan, Department Of Home Affairs, Govt.
         Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Hanumangarh
3.       Sho      Of     Dabli          Rathan,        Police       Station,      District
         Hanumangarh.
4.       Inderpal Khudia S/o Biru Ram, Aged About 45 Years,
         Resident Of Kheowali, Mustal Bare Ke, P.o. Kheowali
         Dhab, District Fazilka, Punjab.
5.       Kuldeep Khudia S/o Inderpal Khudia, Aged About 48
         Years,      Resident      Of     Kheowali,       Mustal         Bare    Ke,   P.o.
         Kheowali Dhab, District Fazilka, Punjab.
6.       Suryapal Khudia S/o Inderpal Khudia, Aged About 18
         Years,      Resident      Of     Kheowali,       Mustal         Bare    Ke,   P.o.
         Kheowali Dhab, District Fazilka, Punjab.
7.       Ranveer S/o Biru Ram, Aged About 53 Years, Resident Of
         Kheowali, Mustal Bare Ke, P.o. Kheowali Dhab, District
         Fazilka, Punjab.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Mahipal Singh
For Respondent(s)             :    Mr. Lalit Kishore Sen, PP



              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

01/05/2025

[2025:RJ-JD:20940] (2 of 2) [CRLW-1187/2025]

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

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 284-divya/-

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