Manju Sain vs State Of Rajasthan (2025:Rj-Jd:51572)
2025 Latest Caselaw 16207 Raj

Rajasthan High Court - Jodhpur

Manju Sain vs State Of Rajasthan (2025:Rj-Jd:51572) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51572]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3472/2025
1.       Manju Sain D/o Sumer Ram, Aged About 21 Years, W/o
         Raju Ram R/o Keru Tehsil Luni, District Jodhpur Presently
         Residing At Darjiyo Ki Dhaniya, Khiraja, Timbana, Tehsil
         Shergarh, District Jodhpur Rajasthan
2.       Raju Ram S/o Sanga Ram, Aged About 29 Years, Residing
         At Darjiyo Ki Dhaniya, Khiraja, Timbana, Tehsil Shergarh,
         District Jodhpur Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs Government Of Rajasthan Jaipur
2.       Commissioner Of Police, Jodhpur
3.       Superintendent Of Police, Jodhpur
4.       Station House Officer, Police Station Rajeev Ghandi, Ps
         Keru, Tehsil Luni District Jodhpur Raj
5.       Sumer Ram S/o Likma Ram, R/o Keru Tehsil Luni, District
         Jodhpur Raj
6.       Dinesh S/o Sumer Ram, R/o Keru Tehsil Luni, District
         Jodhpur Raj
7.       Bhanwara Ram S/o Sukha Ram, R/o Keru Tehsil Luni,
         District Jodhpur Raj
8.       Poona Ram S/o Ghewar Ram, R/o Keru Tehsil Luni,
         District Jodhpur Raj
9.       Ravi S/o Gudda Ram, R/o Chopasani Housing Board
         Jodhpur
10.      Rahul S/o Samaram, R/o Nimali, Rohat, District Jodhpur
11.      Sharwan S/o Bhanwar Lal, R/o Keru, Tehsil Luni, District
         Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kishan Lal
For Respondent(s)         :     Mr. Hanuman Prajapati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

(Uploaded on 27/11/2025 at 05:40:40 PM)

[2025:RJ-JD:51572] (2 of 2) [CRLW-3472/2025]

27/11/2025

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

apprehend 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 the 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 658-divya/-

(Uploaded on 27/11/2025 at 05:40:40 PM)

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