Devi vs State Of Rajasthan (2025:Rj-Jd:51080)
2025 Latest Caselaw 16059 Raj

Rajasthan High Court - Jodhpur

Devi vs State Of Rajasthan (2025:Rj-Jd:51080) on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51080]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3431/2025

1.       Devi W/o Rupa Ram, Aged About 19 Years, R/o Bhirkali
         Bhakhari Paladi Mangaliya District Jodhpur
2.       Moti Ram S/o Madhu Ram, Aged About 25 Years, R/o
         Near Puliya Narwa Khichiya Districtjodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs, Jaipur (Raj)
2.       The Commissioner Of Police, Police Commissionarrate
         Jodhpur
3.       The Sho, Police Station Soorsagar District Jodhpur
4.       Santa Ram S/o Puna Ram, R/o Baori Jodhpur
5.       Khinya Ram Jani S/o Puna Ram, R/o Baori Jodhpur
6.       Kana Ram S/o Joga Ram, R/o Bhirkali Bhakhari Paladi
         Mangaliya District Jodhpur
7.       Sona Ram S/o Rupa Ram, R/o Bhirkali Bhakhari Paladi
         Mangaliya District Jodhpur
8.       Jetha Ram S/o Rupa Ram, R/o Bhirkali Bhakhari Paladi
         Mangaliya District Jodhpur
9.       Babu Lal S/o Tulchha, R/o Daukiya Rataniya Ki Dhanni
         Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Dilip Vidoya
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 06:02:15 PM)

[2025:RJ-JD:51080] (2 of 2) [CRLW-3431/2025]

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 542-himanshu/-

(Uploaded on 25/11/2025 at 06:02:15 PM)

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