Ragini Jain vs State Of Rajasthan (2025:Rj-Jd:51059)
2025 Latest Caselaw 16063 Raj

Rajasthan High Court - Jodhpur

Ragini Jain vs State Of Rajasthan (2025:Rj-Jd:51059) on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51059]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3387/2025

1.       Ragini Jain W/o Rohit Dinesh Jain, Aged About 22 Years,
         D/o Rajkumar Jain R/o Rhv Gowardhan Villas Girva Po
         Udaipur Magiri District Udaipur Raj.
2.       Rohit Dinesh Jain S/o Dinesh Kumar Jain, Aged About 25
         Years, R/o D-2/303 Saptaranga Chs Near Seventh Day
         Sector 07 Navi Mumbai Thane Maharashtra
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Chief Secretary Minister Of
         Home Affairs Jaipur Raj.
2.       The Superintendent Of Police, Udaipur Raj.
3.       The Station House Officer, Police Station Gordhan Vilas
         District Udaipur
4.       Bhawar Lal Ji S/o Unknown, R/o Sambhav Nath Complex
         406 D Block Sector 14 Udaipur Raj.
5.       Rajkumar S/o Bhawar Lal, R/o Rhb Colony Sector 14
         Govardhan Vilas District Udaipur
6.       Rekha Bai W/o Rajkumar Jain, Rhb Colony Sector 14
         Govardhan Vilas District Udaipur
7.       Chirag      Jain   S/o     Rajkumar,         Rhb      Colony    Sector   14
         Govardhan Vilas District Udaipur
8.       Nitin Jain S/o          Bhawar Lal, Rhb Colony Sector 14
         Govardhan Vilas District Udaipur
9.       Usha Jain W/o Unknown, R/o Sambhav Nath Complex
         Sector 14 D Block Udaipur Raj.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Gulam Moinuddin
For Respondent(s)            :     Mr. Hanuman Prajapati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

25/11/2025

(Uploaded on 25/11/2025 at 06:17:55 PM)

[2025:RJ-JD:51059] (2 of 2) [CRLW-3387/2025]

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 522-himanshu/-

(Uploaded on 25/11/2025 at 06:17:55 PM)

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