Meena vs The State Of Rajasthan ...
2025 Latest Caselaw 16076 Raj

Rajasthan High Court - Jodhpur

Meena vs The State Of Rajasthan ... on 25 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:50999]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3430/2025

1.       Meena D/o Chhoga Ram, Aged About 23 Years, W/o Devi
         Lal Balai R/o Datada Ps Ameth District Rajsamand
2.       Kheema Ram S/o Lalu Ram, Aged About 30 Years, R/o
         Village Havala Tehsil And Ps Devgarh District Rajsamand
                                                                      ----Petitioners
                                       Versus
1.       The    State      Of     Rajasthan,          Through       The   Secretary
         Department Of Home Affairs Government Of Rajasthan
         Secretariat Jaipur
2.       The Superintendent Of Police, Rajsamand
3.       The Deputy Superintendent Of Police, Gomati Circle
         Rajsamand
4.       The Sho, Ps Ameth District Rajsamand
5.       Devi Lal S/o Goma Ji, R/o Datada Ps Ameth District
         Rajsamand
6.       Kanku Devi W/o Goma Ji, R/o Datada Ps Ameth District
         Rajsamand
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vikram Singh Jaitawat
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.

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 (Uploaded on 26/11/2025 at 01:27:53 PM)

[2025:RJ-JD:50999] (2 of 2) [CRLW-3430/2025]

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 541-divya/-

(Uploaded on 26/11/2025 at 01:27:53 PM)

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