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Rajasthan High Court - Jodhpur
Sheetal Rankawat vs State Of Rajasthan (2026:Rj-Jd:7244) on 10 February, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:7244]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 591/2026
1. Sheetal Rankawat D/o Shri Manoj Kumar, Aged About 18
Years, W/o Prathmesh Parashar R/o Chungi Choki Dev
Nagar Marg Badi Basti Pushkar Rural District Ajmerr Raj.
At Present At Shatabdi Circle Vijaay Raje Nagar Jodhpur
2. Prathmesh Parashar S/o Shri Nandkishor Parashar, Aged
About 22 Years, R/o Civil Hospital Ke Samne Pushkar
Rural Pushkar District Ajmer Raj. At Presant At Shatabdi
Circle Vijaay Raje Nagar Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Director General Of Police, Jaipur Raj.
3. The Superintendent Of Police, Ajmer Raj.
4. The Station House Officer, Ps Pushkar District Ajmer Raj.
5. Manoj Kumar S/o Shri Jagdish Rankawat, R/o Chungi
Choki Dev Nagar Marg Badi Basti Pushkar Rural District
Ajmer Raj.
6. Amit Rankawat S/o Shri Jagdish Rankawat, R/o Chungi
Choki Dev Nagar Marg Badi Basti Pushkar Rural District
Ajmer Raj.
7. Ramniyas S/o Shri Raghuveer Ji Rankawat, R/o French
Colony Badi Basti Pushkar Rural District Ajmer Raj.
8. Raju Rankawat S/o Shri Raghuveer Ji Rankawat, R/o
French Colony Badi Basti Pushkar Rural District Ajmer
Raj.
9. Lalu Rankawat S/o Shri Raghuveer Ji Rankawat, R/o
French Colony Badi Basti Pushkar Rural District Ajmer
Raj.
10. Babu Rankawat S/o Shri Raghuveer Ji Rankawat, R/o
French Colony Badi Basti Pushkar Rural District Ajmer
Raj.
11. Pawan Rankawat S/o Dwarika Das Rankawat, R/o Post
Office Ke Peeche Badi Basti Pushkar Rural District Ajmer
Raj.
----Respondents
For Petitioner(s) : Mr. KK Binda
For Respondent(s) : Mr. SS Rathore, Dy.G.A.
HON'BLE MR. JUSTICE FARJAND ALI
Order
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[2026:RJ-JD:7244] (2 of 3) [CRLW-591/2026]
10/02/2026
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 05.02.2026. 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
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
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[2026:RJ-JD:7244] (3 of 3) [CRLW-591/2026]
of Police/Commissioner 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/Commissioner 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.
The concerned Superintendent of Police/Commissioner of Police
may co-ordinate with police authorities of other districts if he
deems it necessary.
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
217-divya/-
(Uploaded on 11/02/2026 at 03:44:45 PM)
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