Lalita Kumari vs State Of Rajasthan (2025:Rj-Jd:51068)
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Rajasthan High Court - Jodhpur

Lalita Kumari vs State Of Rajasthan (2025:Rj-Jd:51068) on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51068]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3390/2025

1.       Lalita Kumari D/o Vajaram, Aged About 21 Years, W/o
         Jalam Rajpurphit Resident Of Care Of Ram, Chourau,
         District Jalore Rajasthan
2.       Jalam Rajpurphit S/o Mangal Singh, Aged About 39 Years,
         R/o Jagar Walo Ka Bas, Village Modra, District Jalore
         Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs Government Of Rajasthan Jaipur
2.       Commissioner Of Police, Jodhpur
3.       Superintendent Of Police, Jalore
4.       Station House Officer, Police Station Sayla, District Jalore
5.       Nopa Ram S/o Poona Ram, R/o Thalwar, Jalore District
         Jalore
6.       Bada Ram S/o Bhanga Ram, R/o Pathedi, Jalore District
         Jalore.
7.       Jooraram S/o Bhoparama, R/o Valera, District Jalore
8.       Obaram, R/o Valera, District Jalore
9.       Dungaram S/o Bhoparam, R/o Valera District Jalore
10.      Kesharama S/o Bhoparam, R/o Valera, District Jalore
11.      Suresh S/o Joraram, R/o Valera, District Jalore
12.      Mukesh, R/o Valera, District Jalore
13.      Goutam Kumar S/o Dungaram, R/o Valera, District Jalore.
14.      Jitu Kumar S/o Gevaram, R/o Dhansa, District Jalore
         Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Harshvardhan Singh
For Respondent(s)         :     Mr. Hanuman Prajapati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

25/11/2025 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.

(Uploaded on 25/11/2025 at 06:08:40 PM)

[2025:RJ-JD:51068] (2 of 2) [CRLW-3390/2025]

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 523-himanshu/-

(Uploaded on 25/11/2025 at 06:08:40 PM)

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