Rajasthan High Court - Jodhpur
Arti Soni vs State Of Rajasthan (2025:Rj-Jd:29570) on 8 July, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:29570]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1995/2025
1. Arti Soni D/o Shri Santosh Kumar Soni, Aged About 18
Years, R/o Ward No. 11 Biga Bas Shri Dungargarh District
Bikaner Rajasthan
2. Rajesh Sidh S/o Shri Hanuman Sidh, Aged About 23
Years, R/o Ward No. 10 Momasar Bas Shri Dungargarh
District Bikaner Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Department
Of Home Affairs Govt. Of Rajasthan Jaipur
2. The Superintendent Of Police, Bikaner Rajasthan
3. The Station House Officer, Ps Shri Dungargarh Dist
Bikaner Rajasthan
4. Santosh Kumar Soni S/o Babu Lal Soni, R/o Ward No. 11
Biga Bas Shri Dungargarh Dist. Bikaner Rajasthan
5. Kishan S/o Santosh Kumar Soni, R/o Ward No. 11 Biga
Bas Shri Dungargarh Dist. Bikaner Rajasthan
6. Kanhaiya S/o Santosh Kumar Soni, R/o Ward No. 11 Biga
Bas Shri Dungargarh Dist. Bikaner Rajasthan
----Respondents
For Petitioner(s) : Mr. Mahendra Singh Godara
For Respondent(s) : Mr. Shriram Choudhary, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 08/07/2025 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 09/07/2025 at 09:46:00 PM) [2025:RJ-JD:29570] (2 of 2) [CRLW-1995/2025] 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 218-himanshu/-
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