Ansuiya vs State Of Rajasthan (2025:Rj-Jd:51600)
2025 Latest Caselaw 16229 Raj

Rajasthan High Court - Jodhpur

Ansuiya vs State Of Rajasthan (2025:Rj-Jd:51600) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51600]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3456/2025
1.       Ansuiya W/o Ritik, Aged About 23 Years, Resident Of
         Ward No. 04, 12 Jrk, Dablibaspema, Hanumangarh Tehsil
         District Hanumangarh, At Present Resident Of Ward No.
         08 Chak 7 Bkm, Po. Gudli, Tehsil Suratgarh, District
         Sriganganagar.
2.       Ritik, Aged About 21 Years, Resident Of Ward No. 08,
         Chak 7 Bkm, Po. Gudli, Tehsil Suratgarh, District
         Sriganganagar.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       Superintendent Of Police, Sriganganagar
3.       Superintendent Of Police, Hanumangarh
4.       Sho, Vijaynagar, Police Station, District Sriganganagar.
5.       Sho, Police Station Sadar, District Hanumangarh.
6.       Ramesh Kumar S/o Shri Sahab Ram, Aged About 35
         Years, Resident Of Babu Wali Dhani, Tehsil Pilibanga,
         District Hanumangarh.
7.       Rahul S/o Shri Ramkumar, Aged About 30 Years, Resident
         Of Babu Wali Dhani, 12 Jrk, Tehsil Filibanga, District
         Hanumangarh.
8.       Sandeep Bhakar S/o Sohan Lal, Aged About 35 Years,
         Resident Of Bhakranwali, Tehsil Sangriya, District
         Hanumangarh.
9.       Pushpa S/o Shri Jagdish Poonia, Aged About 40 Years,
         Resident  Of   Raliwala,  Tehsil  Sangriya,  District
         Hanumangarh.
10.      Basanti W/o Shri Sandeep Bhakar, Aged About 33 Years,
         Resident Of Bhakranwali, Tehsil Sangriya, District
         Hanumangarh.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Praveen Karwa
For Respondent(s)         :     Mr. Hathi Singh Jodha, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 27/11/2025

(Uploaded on 27/11/2025 at 05:36:30 PM)

[2025:RJ-JD:51600] (2 of 2) [CRLW-3456/2025]

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 644-divya/-

(Uploaded on 27/11/2025 at 05:36:30 PM)

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