Pooja vs State Of Rajasthan (2025:Rj-Jd:51593)
2025 Latest Caselaw 16212 Raj

Rajasthan High Court - Jodhpur

Pooja vs State Of Rajasthan (2025:Rj-Jd:51593) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51593]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2861/2025

1.       Pooja W/o Shri Voraram, Aged About 20 Years, D/o Shri
         Chunni Lal, Resident Of 488, Bera, Relaniya Gura, Keshar
         Singh, Marwar Junction, Pali.
2.       Voraram     S/o    Shri     Jasaram,        Aged         About   30   Years,
         Resident Of Sirvi Bera, Nimdava Devli, Marwar Junction,
         District Pali.
                                                                     ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs, Jaipur.
2.       Superintendent Of Police, Pali, District Pali, Rajasthan.
3.       Station House Officer, Police Station Marwar Junction,
         District Pali, Rajasthan.
4.       Station House Officer, Police Station Siryari, District Pali,
         Rajasthan.
5.       Chuni Lal S/o Dagla Ram Choudhary, R/o Bera, Relaniya
         Gura, Keshar Singh, Marwar Junction, Pali.
6.       Kamla Devi W/o Chunni Lal, R/o Bera, Relaniya Gura,
         Keshar Singh, Marwar Junction, Pali.
7.       Punaram S/o Kenaram, R/o Bada Ugniya Bera, Gura,
         Keshar Singh, Marwar Junction, Pali.
8.       Ramesh S/o Kenaram, R/o Bada Ugniya Bera, Gura,
         Keshar Singh, Marwar Junction, Pali.
9.       Aasram Ram S/o Kenaram, R/o Bada Ugniya Bera, Gura,
         Keshar Singh, Marwar Junction, Pali.
10.      Ramesh Choudhary S/o Kheta Ram Choudhary, R/o Bera,
         Relaniya Gura, Keshar Singh, Marwar Junction, Pali.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Vikram Singh
For Respondent(s)          :     Mr. Hanuman Prajapati, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/11/2025

(Uploaded on 27/11/2025 at 05:37:20 PM)

[2025:RJ-JD:51593] (2 of 2) [CRLW-2861/2025]

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 670-divya/-

(Uploaded on 27/11/2025 at 05:37:20 PM)

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