Rajasthan High Court - Jodhpur
Geeta vs State Of Rajasthan (2025:Rj-Jd:51016) on 25 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51016]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3407/2025
1. Geeta D/o Santa Ram, Aged About 20 Years, R/o
Nihalaniyo Ka Tobha, Ramsar, Post Office Gangala, District
Barmer, At Present R/o Chak 7 Bd, Shiv Nagar, Tehsil
Pugal, District Bikaner.
2. Kamla Ram S/o Mohbata Ram, Aged About 24 Years, R/o
Chak 7 Bd, Shiv Nagar, Tehsil Pugal, District Bikaner.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur
2. The Superintendent Of Police, Bikaner
3. The Station House Officer, Police Station , Pugal, Bikaner
4. Santa Ram S/o Kumbha Ram, R/o Nihalaniyo Ka Tobha,
Ramsar, Post Office Gangala, District Barmer
5. Khema Ram S/o Kumbha Ram, R/o Nihalaniyo Ka Tobha,
Ramsar, Post Office Gangala, District Barmer
6. Sharwan S/o Chanaram, R/o Nihalaniyo Ka Tobha,
Ramsar, Post Office Gangala, District Barmer
7. Nathu Ram S/o Arjun Ram, R/o Nihalaniyo Ka Tobha,
Ramsar, Post Office Gangala, District Barmer
8. Krshan Ram S/o Ujaram, R/o Shiv Nagar, Tehsil Pugal,
District Bikaner.
9. Umedaram S/o Ujaram, R/o Shiv Nagar, Tehsil Pugal,
District Bikaner.
10. Dhanaram S/o Ujaram, R/o Shiv Nagar, Tehsil Pugal,
District Bikaner.
11. Naga Ram S/o Arjunram, R/o Shiv Nagar, Tehsil Pugal,
District Bikaner.
----Respondents
For Petitioner(s) : Mr. Aashish Jakhar
For Respondent(s) : Mr. Hathi Singh Jodha, 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 26/11/2025 at 01:23:16 PM)
[2025:RJ-JD:51016] (2 of 2) [CRLW-3407/2025]
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
529-divya/-
(Uploaded on 26/11/2025 at 01:23:16 PM)
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