Rajasthan High Court - Jodhpur
Rekha vs State Of Rajasthan (2025:Rj-Jd:51065) on 25 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51065]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3402/2025
1. Rekha D/o Poona Ram, Aged About 18 Years, R/o Kakdo
Ki Dhani, Harinagar, Samrau, Teh. Osian, District Jodhpur
Raj.
2. Mangilal S/o Shri Danu Ram, Aged About 27 Years, R/o
Rajaniyo Ki Dhani, Fatehsagar, Fateh Sagar, Dayakore,
District Jodhpur Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Jodhpur Rural Raj
3. The Station House Officer, Police Station Osian, District
Jodhpur.
4. Poona Ram S/o Unknown, Aged About 50 Years, R/o
Kakdo Ki Dhani, Harinagar, Samrau, Teh. Osian, District
Jodhpur Raj.
5. Surendra S/o Poona Ram, Aged About 20 Years, R/o
Kakdo Ki Dhani, Harinagar, Samrau, Teh. Osian, District
Jodhpur Raj.
6. Budharam S/o Bagduram, Aged About 50 Years, R/o
Kakdo Kidhani, Harinagar, Samrau, Teh. Osian, District
Jodhpur Raj.
7. Hanuman Ram S/o Bagduram, Aged About 55 Years, R/o
Kakdo Ki Dhani, Harinagar, Samrau, Teh. Osian, District
Jodhpur Raj.
8. Omparkash S/o Kishana Ram, Aged About 30 Years, R/o
Kakdo Ki Dhani, Harinagar, Samrau, Teh. Osian, District
Jodhpur Raj.
9. Bhagirath S/o Gomandram, Aged About 45 Years, R/o
Kakdo Ki Dhani, Harinagar, Samrau, Teh. Osian, District
Jodhpur Raj.
----Respondents
For Petitioner(s) : Mr. Govind Ram
For Respondent(s) : Mr. Hanuman Prajapati, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
25/11/2025
(Uploaded on 25/11/2025 at 06:06:38 PM)
[2025:RJ-JD:51065] (2 of 2) [CRLW-3402/2025]
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
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
527-himanshu/-
(Uploaded on 25/11/2025 at 06:06:38 PM)
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