Durga Kumari Malviya vs State Of Rajasthan (2025:Rj-Jd:51569)
2025 Latest Caselaw 16274 Raj

Rajasthan High Court - Jodhpur

Durga Kumari Malviya vs State Of Rajasthan (2025:Rj-Jd:51569) on 27 November, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:51569]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3473/2025

1.       Durga Kumari Malviya D/o Narendra Kumar Malviya, Aged
         About       29     Years,      W/o       Arvind      Kumar          Malviya,       R/o
         Takhatgarh Road, Koselao, District Pali Rajasthan At
         Present Residing At Near Pani Tanki, Balana, District Pali
         Rajasthan
2.       Arvind Kumar Malviya S/o Sama Ram, Aged About 35
         Years, Near Pani Tanki, Balana, District Pali Rajasthan
                                                                            ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs Government Of Rajasthan Jaipur
2.       Commissioner Of Police, Jodhpur
3.       Superintendent Of Police, Pali
4.       Station House Officer, Police Station Takhatgarh District
         Pali Raj
5.       Karan       S/o     Narendra,         Aged       About        24    Years,     R    O
         Takhatgarh Road Koselao District Pali Rajasthan
6.       Bharat      S/o       Narendra,         Aged       About       22     Years,       R/o
         Takhatgarh Road Koselao District Pali Rajasthan
                                                                        ----Respondents


For Petitioner(s)               :     Mr. Kishan Lal
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 05:40:16 PM)

[2025:RJ-JD:51569] (2 of 2) [CRLW-3473/2025]

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 659-divya/-

(Uploaded on 27/11/2025 at 05:40:16 PM)

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