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Smt Rachana vs State Of Rajasthan (2025:Rj-Jd:50997)
2025 Latest Caselaw 16077 Raj

Citation : 2025 Latest Caselaw 16077 Raj
Judgement Date : 25 November, 2025

Rajasthan High Court - Jodhpur

Smt Rachana vs State Of Rajasthan (2025:Rj-Jd:50997) on 25 November, 2025

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:50997]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3432/2025

1.       Smt Rachana W/o Sukha Ram, Aged About 24 Years, D/o
         Jeta Ram R/o Jaleli Nayala Ps Dangiyawas Jodhpur At
         Present 475 Jat Beniwalo Ki Dhaniyan Nausar Tehsil Osian
         Jodhpur
2.       Sukha Ram S/o Shri Mangi Lal, Aged About 23 Years, R/o
         475 Jat Beniwalo Ki Dhaniyan Nausar Tehsil Osian
         Jodhpur
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Commissioner Of Police, Jodhpur Metro
3.       Superitendent Of Police, Jodhpur Rural
4.       Sho Police Station, Dangiyawas District Jodhpur
5.       Sho Police Station Banar, District Jodhpur
6.       Sho Police Station Balesar, Distirict Jodhpur Rural
7.       Sho Police Station Osiya District, Jodhpur Rural
8.       Jeta Ram S/o Kanwara Ram, R/o Jaleli Nayala Ps
         Dangiyawas Jodhpur
9.       Dhokal Ram S/o Kanwara Ram, R/o Jaleli Nayala Ps
         Dangiyawas Jodhpur
10.      Dinesh S/o Duokal Ram, R/o Jaleli Nayala Ps Dangiyawas
         Jodhpur
11.      Kaviya D/o Dhokal Ram, R/o Jaleli Nayala Ps Dangiyawas
         Jodhpur
12.      Muni D/o Dhokal Ram, R/o Jaleli Nayala Ps Dangiyawas
         Jodhpur
13.      Dhanki D/o Dhokal Ram, R/o Jaleli Nayala Ps Dangiyawas
         Jodhpur
14.      Jamana Devi W/o Jeta Ram, R/o Jaleli Nayala Ps
         Dangiyawas Jodhpur
15.      Priyanka W/o Prakash, R/o Village Daikada Ps Banar Distt
         Jodhpur
16.      Indra W/o Kailash, R/o Village Daikada Ps Banar Distt
         Jodhpur


                      (Uploaded on 26/11/2025 at 01:27:26 PM)
                     (Downloaded on 26/11/2025 at 03:37:10 PM)
 [2025:RJ-JD:50997]                     (2 of 3)                      [CRLW-3432/2025]


 17.     Nikita      W/o   Sunil,    Datiwada         Ps     Dangiyawas     District
         Jodhpur
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Rajendra Choudhary
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

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.

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

[2025:RJ-JD:50997] (3 of 3) [CRLW-3432/2025]

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 543-divya/-

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

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