Rajasthan High Court - Jodhpur
Rinku Kumari vs State Of Rajasthan (2025:Rj-Jd:28979) on 4 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:28979]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1950/2025
1. Rinku Kumari D/o Dunga Ram, Aged About 25 Years, R/o
Rebari Bas, Mandwada Khalsa, Tehsil Pindwara, District
Sirohi (Rajasthan)
2. Govind Kumar S/o Jagdish, Aged About 25 Years, R/o
Rebari Bas, Sangwada, Tehsil Pindwara, District Sirohi,
Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Its Pp
2. The Superintendent Of Police Sirohi, District Sirohi,
Rajasthan
3. The Station House Officer, P.s. Rohida, District Sirohi
(Rajasthan)
4. Malaram S/o Manaji, Meghwalo Ka Bas Kandar, Gram
Panchayat Chandana, Ps Bagara Tehsil And District Jalore
(Rajasthan)
5. Pitha Ram S/o Parkharam, R/o Meghwalo Ka Bas Kandar,
Gram Panchayat Chandana, Ps Bagra ,tehsil And District
Jalore (Rajasthan)
----Respondents
For Petitioner(s) : Mr. Bharat Devasi
For Respondent(s) : Mr. Sri Ram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 04/07/2025 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 be in a live in relationship. They submit that they are living with each other (Downloaded on 04/07/2025 at 10:51:18 PM) [2025:RJ-JD:28979] (2 of 2) [CRLW-1950/2025] against the wishes of their parents and thus, they feel threat 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 their request so far.
The documents pertaining to the age of the petitioners and an ikrarnama verifying the factum of them being in a live in relationship 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 are in a live in relationship.
The criminal writ petition is accordingly disposed of.
(KULDEEP MATHUR),J 225-divya/-
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