Tanu Shree Vijay vs State Of Rajasthan (2025:Rj-Jd:18119)
2025 Latest Caselaw 11258 Raj

Rajasthan High Court - Jodhpur

Tanu Shree Vijay vs State Of Rajasthan (2025:Rj-Jd:18119) on 8 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18119]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 949/2025
1.       Tanu Shree Vijay, Aged About 20 Years, Purana Bajar ,
         Diggi, Tonk, Rajasthan.
2.       Prem Kumar Mehra S/o Tanu Shree Vijay, Aged About 22
         Years, Nagar Nigam K Peeche, Rawto Ka Mohalla, Bikaner,
         Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       The Sp, Bikaner, Raj.
3.       The Sho, Ps Sadar Thana, Bikaner.
4.       The Sho, Ps Purana Bajar, Diggi, Tonk, Raj.
5.       Jagdish Prasad S/o Chand Kishore, R/o Keshav Nagar,
         Kamal Marg Road, Bikaner, Raj.
6.       Dharmendra Vijayvargia S/o Jagdish Prasad, R/o Keshav
         Nagar, Kamal Marg Road, Bikaner, Raj.
7.       Dimple Vijayvargia W/o Vimal Kumar Vijay, R/o Purana
         Bajar, Diggi, Tonk, Raj.
8.       Vimal Kumar Vijay S/o Puranmal Vijay, R/o Purana Bajar,
         Diggi, Tonk, Raj.
9.       Subhm Vijay S/o Jugal Kishore Vijay, R/o Purana Bajar,
         Diggi, Tonk, Raj.
10.      Jugal Kishore Vijay S/o Purnmal Vijay, R/o Purana Bajar,
         Diggi, Tonk, Raj.
11.      Nand Kishore Vijay S/o Purnimal Vijay, R/o Purana Bajar,
         Diggi, Tonk, Raj.
12.      Pawan Kumar Vijay S/o Purnimal Vijay, R/o Purana Bajar,
         Diggi, Tonk, Raj.
13.      Krishna Vijay S/o Jagdish Prasad, R/o Keshav Nagar,
         Camel Farm Road, Bikaner, Raj.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Gaurav Rathore
                                 Mr. Pankaj Arora
For Respondent(s)          :     Mr. Surendra Vishnoi, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

[2025:RJ-JD:18119] (2 of 2) [CRLW-949/2025]

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.

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 216-himanshu/-

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