Rajasthan High Court - Jodhpur
Divya Saran vs State Of Rajasthan (2025:Rj-Jd:51609) on 27 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51609]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3455/2025
1. Divya Saran D/o Shri Banshi Ram Saran, Aged About 21
Years, R/o Sarano Ka Bass Pal, Tahsil And Dist. -
Jodhpur,rajsthan.
2. Suresh Siran S/o Shri Gopa Ram, Aged About 26 Years,
R/o Bhambuo Ka Bas Nandwan Salawas, Tahsil And Dist.-
Jodhpur, Rajsthan
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department
Ofhome Affairs, Govt. Of Rajasthan, Jaipur.
2. The Inspector Of General Police Range, Jodhpur Raj.
3. The Inspector Of General Police Range, Jodhpur,
Rajasthan.
4. Sho, Police Station - Boranada, Dist - Jodhpur,
5. Banshilal S/o Jasaram, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
6. Nitesh S/o Bansilal, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
7. Ranaram S/o Jasaram, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
8. Mahendra S/o Ranaram, R/o Sarano Ka Bas Pal, Tahsil
And Dist.- Jodhpur, Rajsthan
9. Mema Devi W/o Jasaram, R/o Sarano Ka Bas Pal, Tahsil
And Dist.- Jodhpur, Rajsthan
10. Babulal S/o Jasaram, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
11. Mahesh S/o Babulal, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
12. Mukesh S/o Babulal, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
13. Ganesh S/o Jasaram, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
14. Nikita D/o Ganesharam, R/o Sarano Ka Bas Pal, Tahsil
And Dist.- Jodhpur, Rajsthan
15. Rohit S/o Ganeharam, R/o Sarano Ka Bas Pal, Tahsil And
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[2025:RJ-JD:51609] (2 of 3) [CRLW-3455/2025]
Dist.- Jodhpur, Rajsthan
16. Anil S/o Papparam, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
17. Sunil S/o Papparam, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
18. Tilaram S/o Keraram, R/o Sarano Ka Bas Pal, Tahsil And
Dist.- Jodhpur, Rajsthan
----Respondents
For Petitioner(s) : Mr. Bhatraj Jogsan
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
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[2025:RJ-JD:51609] (3 of 3) [CRLW-3455/2025]
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
643-divya/-
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