Radha Katara vs State Of Rajasthan (2025:Rj-Jd:50696)
2025 Latest Caselaw 15932 Raj

Rajasthan High Court - Jodhpur

Radha Katara vs State Of Rajasthan (2025:Rj-Jd:50696) on 24 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:50696]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3370/2025

1.       Radha Katara D/o Jogi, Aged About 19 Years, R/o
         Darobadiya District Banswara.
2.       Manish Maliwad S/o Ramesh, Aged About 22 Years, R/o
         Darobadiya District Banswara.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur Rajasthan
2.       The Superintendent Of Police, Banswara
3.       The    Sho,    Police      Station      District      Banswara    ,district
         Banswara
4.       Jogi Katara S/o Jeeva Katara, R/o Darobadiya District
         Banswara
5.       Karan Singh S/o Jeeva Ram, R/o Darobadiya District
         Banswara.
6.       Radheshyam S/o Jogi Katara, R/o Darobadiya District
         Banswara.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Pradeep Choudhary
For Respondent(s)           :     Mr. Hanuman Prajapati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/11/2025

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 petitioners who

were in live in relationship have performed the marriage against

the wishes of their parents and thus, they feel threat to their lives (Uploaded on 24/11/2025 at 06:04:32 PM)

[2025:RJ-JD:50696] (2 of 2) [CRLW-3370/2025]

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 362-divya/-

(Uploaded on 24/11/2025 at 06:04:32 PM)

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