Lila Kumari Garasiya vs State Of Rajasthan ...
2023 Latest Caselaw 8283 Raj

[2023:RJ-JD:34021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 1076/2023

1. Lila Kumari Garasiya, Aged About 25 Years, R/o Ghani Ka Khet Malwa Ka Chora Udaipur Raj. At Present Residing At Teja Ka Waas Tehsil Kotda Ps Bekriya Dist. Udaipur Raj.

2. Mukesh Kumar S/o Hiraram, Aged About 31 Years, R/o Vasaravara Goriya Raj. At Present Residing At Vachrawar Phala Goriya Tehsil Bali Dist. Pali Raj.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary Deptt. Of Home Affairs Govt. Of Raj. Jaipur

2. The Superintendent Of Police, Udaipur Dist. Udaipur Raj.

3. The Superintendent Of Police, Pali Dist. Pali Raj.

4. The S.h.o., Ps Bekriya Dist. Udaipur Raj.

5. The S.h.o., Ps Bali Dist. Pali Raj.

6. Karmaram Garasiya S/o Kalaram, Teja Ka Waas Tehsil Kotda Ps Bekriya Dist. Udaipur Raj.

7. Champa Devi W/o Jeetaram Garasiya, R/o Bekriya Dist.

Udaipur Raj.

                                                                 ----Respondents


For Petitioner(s)          :    Mr. Pritam Joshi
For Respondent(s)          :    Mr. Laxman Solanki, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

                                     Order

09/10/2023

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

[2023:RJ-JD:34021] (2 of 2) [CRLW-1076/2023]

other against the wishes of their parents and thus, they feel threat

at the hands of private respondents. The petitioners allegedly

approached the respondent police 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

live-in-relationship agreement 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 Superintendent of Police, Udaipur to provide

protection to the petitioners deserves to be accepted.

The Superintendent of Police, Udaipur shall have the matter

enquired into and if so required, appropriate protection shall be

provided to the petitioners as and when warranted. The

Superintendent of Police, Udaipur 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.

A copy of this order be sent to the respondents forthwith.

(KULDEEP MATHUR).J 835-KshamaD/-

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