Rajasthan High Court - Jodhpur
Mamta Kumari Harizan vs State Of Rajasthan (2025:Rj-Jd:51063) on 25 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51063]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3368/2025
1. Mamta Kumari Harizan W/o Mukesh, Aged About 39
Years, D/o Munni Bai Harizan R/o Ward No. 5, Bus
Stanpdhamotar, District Pratapgarh. Now At Present
Resident Of85-Baggad Khas, Vallabh Nagar, Police Station
Kheroda,district Udaipur.
2. Mukesh S/o Shri Deep Lal, Aged About 33 Years, R/o 85-
Baggad Khas, Vallabh Nagar, Police Station Kheroda,
Districtudaipur Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Station House Officer, Police Station Kherwara,
Districtudaipur.
3. Deeplal S/o Nawla Ji, R/o Baggad Khas,
Vallabhnagar,police Station Kheroda, District Udaipur
4. Bagdi Bai W/o Deeplal Ji, R/o Baggad Khas,
Vallabhnagar,police Station Kheroda, District Udaipur
5. Ramesh S/o Deeplal Ji, R/o Baggad Khas,
Vallabhnagar,police Station Kheroda, District Udaipur
6. Lali W/o Ramesh, R/o Baggad Khas, Vallabhnagar,police
Station Kheroda, District Udaipur
7. Bheru Lal S/o Navlal Ji, R/o Baggad Khas,
Vallabhnagar,police Station Kheroda, District Udaipur
8. Kamlesh S/o Bherulal, R/o Baggad Khas,
Vallabhnagar,police Station Kheroda, District Udaipur
9. Narayan, Baggad Khas, Vallabhnagar,police Station
Kheroda, District Udaipur
10. Laxman, Baggad Khas, Vallabhnagar,police Station
Kheroda, District Udaipur
11. Kishan S/o Modiram Ji, R/o Baggad Khas,
Vallabhnagar,police Station Kheroda, District Udaipur
12. Narayan S/o Sukhalal Ji, R/o Baggad Khas,
Vallabhnagar,police Station Kheroda, District Udaipur
----Respondents
(Uploaded on 25/11/2025 at 06:05:21 PM)
(Downloaded on 25/11/2025 at 09:14:50 PM)
[2025:RJ-JD:51063] (2 of 3) [CRLW-3368/2025]
For Petitioner(s) : Mr. Bharat Shrimali
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.
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
(Uploaded on 25/11/2025 at 06:05:21 PM)
[2025:RJ-JD:51063] (3 of 3) [CRLW-3368/2025]
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
516-himanshu/-
(Uploaded on 25/11/2025 at 06:05:21 PM)
Powered by TCPDF (www.tcpdf.org)
