Rajasthan High Court - Jodhpur
Munni vs State Of Rajasthan (2025:Rj-Jd:51581) on 27 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51581]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3469/2025
1. Munni W/o Narpat Ram, Aged About 18 Years, D/o Anna
Ram Resident Of Poonasar Khurd, Jodhpur At Present
Reside At Bhaduo Ki Dhaniya, Kapooriya, District Jodhpur
Raj..
2. Narpat Ram S/o Dala Ram, Aged About 23 Years,
Resident Of Bhaduo Ki Dhaniya, Kapooriya, District
Jodhpur Raj..
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur Raj..
2. The Superintendent Of Police, Phalodi Raj..
3. Station House Officer, Police Station Matoda, District
Phalodi Raj..
4. Moti Ram S/o Amara Ram, Resident Of Khemaniyo Ki
Dhani, Punasar Khurd, Nimbli Nadi, Tehsil Bapini, District
Phalodi Raj..
5. Deepa Ram S/o Amra Ram, Resident Of Khemaniyo Ki
Dhani, Punasar Khurd, Nimbli Nadi, Tehsil Bapini, District
Phalodi Raj..
6. Sugna Ram S/o Amra Ram, Khemaniyo Ki Dhani, Punasar
Khurd, Nimbli Nadi, Tehsil Bapini, District Phalodi Raj..
7. Shankra Ram S/o Amra Ram, Khemaniyo Ki Dhani,
Punasar Khurd, Nimbli Nadi, Tehsil Bapini, District Phalodi
Raj..
8. Banna Ram S/o Amra Ram, Khemaniyo Ki Dhani, Punasar
Khurd, Nimbli Nadi, Tehsil Bapini, District Phalodi Raj..
9. Dama Ram S/o Amra Ram, Khemaniyo Ki Dhani, Punasar
Khurd, Nimbli Nadi, Tehsil Bapini, District Phalodi Raj..
10. Padma Ram S/o Moti Ram, Khemaniyo Ki Dhani, Punasar
Khurd, Nimbli Nadi, Tehsil Bapini, District Phalodi Raj..
11. Chanda Ram S/o Ghamda Ram, Khemaniyo Ki Dhani,
Punasar Khurd, Nimbli Nadi, Tehsil Bapini, District Phalodi
Raj..
----Respondents
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[2025:RJ-JD:51581] (2 of 3) [CRLW-3469/2025]
For Petitioner(s) : Mr. Gopal Singh Bishnoi
For Respondent(s) : Mr. Hathi Singh Jodha, 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
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
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[2025:RJ-JD:51581] (3 of 3) [CRLW-3469/2025]
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
655-divya/-
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