Monika vs State Of Rajasthan (2025:Rj-Jd:24499)
2025 Latest Caselaw 9876 Raj

Rajasthan High Court - Jodhpur

Monika vs State Of Rajasthan (2025:Rj-Jd:24499) on 20 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:24499]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1463/2025

1.       Monika D/o Bhagirath, Aged About 18 Years, Resident Of
         194 Shyam Society Pali Presently Residing Sargaronka
         Bada        Bas     Ambedkar          Circle      Bilara      District   Jodhpur
         Rajasthan
2.       Abhishek Chouhan S/o Narpat Singh, Aged About 21
         Years, Resident Of Sargaron Ka Bada Bas Ambedkar Circle
         Bilara District Jodhpur Rajasthan
                                                                          ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through Chief Secretoary Ministry Of
         Home Affairs Jaipur Rajasthan
2.       The Sp, Jodhpur Rajasthan
3.       The Sho, Police Station Bilara District Jodhpur Rajasthan
4.       Bhagirath S/o Kalu Ram, Resident Of 194 Syam Society
         Pali District Pali Raj
5.       Sheela Devi W/o Bhagirath, Resident Of 194 Syam
         Society Pali District Pali Raj
                                                                        ----Respondents


For Petitioner(s)               :     Mr. Naresh Khatri
For Respondent(s)               :     Mr. Shriram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

20/05/2025 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

[2025:RJ-JD:24499] (2 of 2) [CRLW-1463/2025]

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 251-himanshu/-

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