Ekta vs State Of Rajasthan (2025:Rj-Jd:51306)
2025 Latest Caselaw 16185 Raj

Rajasthan High Court - Jodhpur

Ekta vs State Of Rajasthan (2025:Rj-Jd:51306) on 26 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51306]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 3454/2025

1.       Ekta D/o Shri Suryaprakash Vyas, Aged About 30 Years,
         R/o 635, Brahmpuri, Rohat, District Pali.
2.       Khuman Singh Solanki S/o Shri Narendra Singh, Aged
         About 35 Years, R/o E-150, Basani Ist Phase, Rameshwar
         Nagar, District Jodhpur.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Departmentof
         Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Pali.
3.       The Station House Officer, Police Station Rohat, District
         Pali.
4.       The Commissionerate, District Jodhpur.
5.       Suryaprakash        Vyas      S/o     Shri     Balmukund       Vyas,   R/o
         635,brahmpuri, Rohat, District Pali.
6.       Kunal Vyas S/o Shri Suryaprakash Vyas, R/o 635,
         Brahmpuri, Rohat, District Pali.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Anil Bidan Halu
For Respondent(s)           :     Mr. Hathi Singh Jodha, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

26/11/2025 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

(Uploaded on 27/11/2025 at 09:22:15 AM)

[2025:RJ-JD:51306] (2 of 2) [CRLW-3454/2025]

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 495-divya/-

(Uploaded on 27/11/2025 at 09:22:15 AM)

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