Mamta vs State Of Rajasthan (2025:Rj-Jd:18121)
2025 Latest Caselaw 11245 Raj

Rajasthan High Court - Jodhpur

Mamta vs State Of Rajasthan (2025:Rj-Jd:18121) on 8 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18121]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Writ Petition No. 951/2025

1.       Mamta D/o Shri Arjun Ram, Aged About 20 Years, R/o
         Basni Lachaa, Mankalo, Jodhpur,raj.
2.       Prem Prakash S/o Shri Baburam, Aged About 23 Years, R/
         o Riniya ,jodhpur
                                                                      ----Petitioners
                                      Versus
1.       State       Of         Rajasthan,           Through          The      Chief
         Secretary ,ministry Of Home Affairs ,jaipur
2.       The Police Commissioner, Jodhpur Rajasthan
3.       The Station House Officer, Police Station Mathania ,district
         Jodhpur
4.       The Station House Officer, Police Station Karwar District
         Jodhpur
5.       Dinesh      S/o   Shri     Mangalram,           R/o       Karwar   ,jodhpur
         Rajasthan
6.       Arjun Ram S/o Shri Natha Ram, R/o Basni Lachha
         Manklao, Jodhpur
7.       Kavra        Ram         S/o         Shri         Hira       Ram,       R/o
         Rampura ,mathania ,jodhpur
8.       Pukha Ram S/o Shri Hira Ram, R/o Rampura , Mathania ,
         Jodhpur
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Saurabh Soni
For Respondent(s)           :     Mr. Surendra Vishnoi, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

08/04/2025

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.

[2025:RJ-JD:18121] (2 of 2) [CRLW-951/2025]

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 218-himanshu/-

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