Rajasthan High Court - Jodhpur
Chinu Yadav vs State Of Rajasthan (2025:Rj-Jd:26491) on 28 May, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:26491]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1576/2025
1. Chinu Yadav D/o Narayan, Aged About 18 Years, R/o Nai
Basti Gomti Choraya, Mandpiya, Dist. Chittorgarh, Raj.
2. Anil S/o Lalau Ram, Aged About 24 Years, R/o Mandfiya
Maharaj Ka , Mandpiya, Dist. Chittorgarh, Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Chittorgarh.
3. The Station House Officer, Police Station Sharas, Dist.
Chittorgarh.
4. Hiralal S/o Jaikrishna Ahir, R/o Mandpiya, Tehsil Gangrar,
Dist. Chittorgarh.
5. Narayanlal S/o Jaikrishna Ahir, R/o Mandpiya, Tehsil
Gangrar, Dist. Chittorgarh.
6. Shaitan S/o Bhagwanlal Ahir, R/o Mandpiya, Tehsil
Gangrar, Dist. Chittorgarh.
7. Ranbir S/o Hiralal Ahir, R/o Mandpiya, Tehsil Gangrar,
Dist. Chittorgarh.
8. Ratni W/o Narayanlal Ahir, R/o Mandpiya, Tehsil Gangrar,
Dist. Chittorgarh.
9. Pushpa W/o Shaitan Ahir, R/o Mandpiya, Tehsil Gangrar,
Dist. Chittorgarh.
10. Tulsi W/o Shaitan Ahir, R/o Mandpiya, Tehsil Gangrar,
Dist. Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Amandeep
For Respondent(s) : Mr. Narendra Gehlot, PP with
Mr. Omprakash Choudhary
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 28/05/2025 (Downloaded on 28/05/2025 at 05:55:19 PM) [2025:RJ-JD:26491] (2 of 2) [CRLW-1576/2025] 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 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 539-himanshu/-
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