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Rajasthan High Court - Jodhpur
Komal Bohra vs State Of Rajasthan (2026:Rj-Jd:6914) on 6 February, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:6914]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 556/2026
1. Komal Bohra D/o Shanti Lal, Aged About 20 Years, R/o
Bohron Ki Gali, Lordiya, District Phalodi Raj.
2. Nitesh Vyas S/o Raju Vyas, Aged About 23 Years, R/o
Purohiton Ki Gali, Ward No.5, Pokhran, Distt. Jaisalmer
Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. Superintendent Of Police, Jaisalmer
3. Superintendent Of Police, Phalodi
4. Sho P S Pokharan, Distt. Jaisalmer Raj.
5. Sho P S Phalodi, Distt. Phalodi Raj.
6. Leela Dhar Bohra S/o Sanghi Das Bohra, R/o Bohron Ki
Gali, Lordiya, District Phalodi Raj.
7. Hari Prakash Bohra S/o Sanghi Das Bohra, R/o Bohron Ki
Gali, Lordiya, District Phalodi Raj.
8. Shanti Lal Bohra S/o Sanghi Das Bohra, R/o Bohron Ki
Gali, Lordiya, District Phalodi Raj.
9. Kamal Kishore Bohra S/o Shanti Lal Bohra, R/o Bohron Ki
Gali, Lordiya, District Phalodi Raj.
10. Rekha Bohra W/o Shanti Lal Bohra, R/o Bohron Ki Gali,
Lordiya, District Phalodi Raj.
11. Rakesh Bohra S/o Hari Prakash Bohra, R/o Bohron Ki Gali,
Lordiya, District Phalodi Raj.
12. Raju Bohra S/o Hari Prakash Bohra, R/o Bohron Ki Gali,
Lordiya, District Phalodi Raj.
13. Anil Ranga S/o Vasudev Ranga, R/o Bohron Ki Gali,
Lordiya, District Phalodi Raj.
14. Mohit Bohra S/o Shanti Lal Bohra, R/o Bohron Ki Gali,
Lordiya, District Phalodi Raj.
15. Anil Bohra S/o Gopal Bohra, R/o Bohron Ki Gali, Lordiya,
District Phalodi Raj.
16. Manish Bohra S/o Pappu Bohra, R/o Bohron Ki Gali,
Lordiya, District Phalodi Raj.
17. Sachin Bohra S/o Leela Dhar Bohra, R/o Bohron Ki Gali,
Lordiya, District Phalodi Raj.
18. Dilip Bohra, R/o Bohron Ki Gali, Lordiya, District Phalodi
Raj.
19. Ramesh Vyas S/o Omkar Lal Vyas, R/o Near Hanuman
Mandir, Indra Colony, Phalodi
20. Dilip Vyas S/o Omkar Lal Vyas, R/o Near Hanuman
Mandir, Indra Colony, Phalodi
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[2026:RJ-JD:6914] (2 of 3) [CRLW-556/2026]
----Respondents
For Petitioner(s) : Mr. Anil Kumar Bissa
For Respondent(s) : Mr. SR Choudhary, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order
06/02/2026
1. The present Criminal Writ Petition has been preferred by the
petitioners under Article 226 of the Constitution of India seeking
issuance of appropriate directions to the official respondents for
providing them protection, on the ground that they apprehend
threat to their life and personal liberty at the hands of the private
respondents.
2. As per the pleadings, the petitioners claim to be majors and
of marriageable age and assert that they have solemnized their
marriage on 03.02.2026. It is further stated that they are residing
together as husband and wife and that the private respondents
are opposed to the said marriage and are allegedly extending
threats, giving rise to an apprehension to the life and personal
liberty of the petitioners.
3. Upon perusal of the record, this Court is of the considered
view that the right to life and personal liberty is a fundamental
right guaranteed to every individual under the Constitution, and
the same cannot be compromised under any circumstances. No
person can be deprived of his or her life or personal liberty except
in accordance with the procedure established by law and
apprehension relating to life and personal liberty, if asserted,
deserves to be examined by the competent authority. The
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[2026:RJ-JD:6914] (3 of 3) [CRLW-556/2026]
assessment of threat perception and the necessity of protection
are matters falling within the domain of the police authorities, who
are duty bound to ensure maintenance of law and order and to
prevent any person from taking the law into his or her own hands.
4. Accordingly, the writ petition is allowed with a direction that
the petitioners shall appear before the concerned Superintendent
of Police within a period of ten days from today and submit a
representation clearly indicating the persons from whom they
apprehend threat or harm. Upon such appearance, the concerned
Superintendent of Police shall afford an opportunity of hearing to
the petitioners and, if deemed necessary, to the concerned private
respondents, examine the grievance, deliberate over the issue and
calibrate the threat perception and, if the circumstances so
warrant, pass appropriate orders in accordance with law so as to
ensure that no harm is caused to the petitioners by the private
respondents by taking law into their own hands.
5. It is clarified that this Court has not recorded any definitive
finding with regard to the legitimacy of the relationship claimed by
the petitioners, the validity of the alleged marriage or the
genuineness of the documents relied upon by them, and all such
aspects shall remain open for enquiry and investigation by the
competent authority, in accordance with law. It is further made
clear that any observation made herein shall not affect any civil or
criminal proceedings, if any, pending or to be initiated in
accordance with law.
6. Pending applications, if any, also stand disposed of.
(FARJAND ALI),J
161-chhavi/-
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