Jashoda vs The State Of Rajasthan ...
2025 Latest Caselaw 16220 Raj

Rajasthan High Court - Jodhpur

Jashoda vs The State Of Rajasthan ... on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51598]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3477/2025

1.       Jashoda W/o Mahipal Singh, Aged About 18 Years, D/o
         Sohan Lal R/o Village Tilwara, District Barmer At Present
         Village Vada Bharvi, Sewari, District Jalore Raj..
2.       Mahipal Singh S/o Sultan Singh, Aged About 23 Years, R/
         o Village Vada Bharvi, Sewari, District Jalore Raj..
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Home, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Balotra.
3.       The Sho, Police Station, Jasol, District Balotra.
4.       Sohan Lal S/o Sawaram, R/o Tilwara, Barmer.
5.       Mishri Ram S/o Sawaram, R/o Tilwara, Barmer.
6.       Lunsingh S/o Harisingh Rajput, R/o Tilwara, Barmer.
7.       Ganesha Ram S/o Roopa Ram, R/o Pachpadra, Balotara.
8.       Naryan Singh S/o Jog Singh Rajput, R/otilwara, Barmer.
9.       Bhoma Ram S/o Gangaram Suthar, R/o Khirjan, Tibana,
         District Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ikbal Khan
For Respondent(s)         :     Mr. Hanuman Prajapati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

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

(Uploaded on 27/11/2025 at 05:36:05 PM)

[2025:RJ-JD:51598] (2 of 2) [CRLW-3477/2025]

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 663-divya/-

(Uploaded on 27/11/2025 at 05:36:05 PM)

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