Pooja Kumari vs State Of Rajasthan (2026:Rj-Jd:10722)
2026 Latest Caselaw 3369 Raj

Rajasthan High Court - Jodhpur

Pooja Kumari vs State Of Rajasthan (2026:Rj-Jd:10722) on 27 February, 2026

[2026:RJ-JD:10722]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 923/2026

1.       Pooja Kumari W/o Ankit Bamniya, Aged About 28 Years,
         Resident Of Village And Post Kotbaliyan Tehsil Bali District
         Pali At Present Residing At Meghwalo Ka Bas Latada Tehsil
         Bali District Pali
2.       Ankit Bamniya S/o Naga Ram, Aged About 28 Years,
         Resident Of Meghwalo Ka Bas Latada Tehsil Bali District
         Pali
                                                                       ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur
2.       The Superintendent Of Police, Pali
3.       The Station House Officer, Of Police Bali District Pali
4.       The Station House Officer, Of Police Sadadi District Pali
5.       Khima Ram S/o Kataji, Resident Of Kotbaliya Tehsil Bali
         District Pali
6.       Phulchand S/o Khima Ram, Resident Of Kotbaliya Tehsil
         Bali District Pali
7.       Sunil S/o Devram, Resident Of Kotbaliya Tehsil Bali
         District Pali
8.       Prashant Solanki S/o Amba Lal, Resident Of Kotbaliya
         Tehsil Bali District Pali
                                                                     ----Respondents


For Petitioner(s)             :     Ms. Pooja Kumari and Mr. Ankit
                                    Bamaniya, petitioners present in
                                    person
For Respondent(s)             :     Mr. Hanuman Choudhary PP



                HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

27/02/2026

1. Heard the learned counsel for the parties.

(Uploaded on 27/02/2026 at 10:56:19 AM)

[2026:RJ-JD:10722] (2 of 2) [CRLW-923/2026]

2. Perused contents of the petition alongwith annexures

thereof.

3. Pleaded case is that both petitioners are major and it is their

first marriage. Both are adult, wife 28 years old and husband 28

years old and thus fully capable and legally competent to take

decision to choose their life partners.

4. In the premise, petition is disposed of with a direction to

respondents No.2 to 4 i.e. Superintendent of Police, Pali, Station

House Officer, PS Bali, Distt. Pali and Station House Officer, PS

Sadadi, District Pali that the contents of the representation to be

filed by the petitioners seeking protection of life and liberty be

duly verified. If warranted, requisite steps be taken, in accordance

with law for grant of protection of life and liberty to the

petitioners. It is clarified that this order shall neither be treated as

a stamp of this Court qua marriage of the petitioners nor any

reflection on the merits of the contentions raised by them in the

present petition.

5. Present petition stands disposed of.

(SUNIL BENIWAL),J 38-skm/-

(Uploaded on 27/02/2026 at 10:56:19 AM)

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