Santosh vs State Of Rajasthan (2025:Rj-Jd:18285)
2025 Latest Caselaw 11352 Raj

Rajasthan High Court - Jodhpur

Santosh vs State Of Rajasthan (2025:Rj-Jd:18285) on 9 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18285]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 969/2025

1.       Santosh       D/o       Bihari,      Aged      About          24    Years,   Besla,
         Gugalkheda,           Rampura          Gugalkuwa,             Nemuch,        Baisla,
         Madhyapradesh At Present Residend Of Narsinghpura,
         Sojat City, District Pali.
2.       Laxman Sargara S/o Prakash Sargra, Aged About 23
         Years, Narsinghpura, Sojat City, District Pali.
                                                                              ----Petitioners
                                           Versus
1.       State Of Rajasthan, Through Chief Scretary, Ministry Of
         Home Affairs, Jaipur (Raj.)
2.       Superintendent Of Police, Pali
3.       The Station House Officer Of Police Station Sojat City,
         District Pali
4.       Geeta       W/o        Bihari,       Besla,       Gugalkheda,            Rampura,
         Gugalkuwa, Nemuch, Baisla.
5.       Rahul       S/o       Bihari,       Besla,        Gugalkheda,            Rampura,
         Gugalkuwa, Nemuch, Baisla.
6.       Rahul       S/o     Bheru@bhera,            Village      Uncha,        Nimbahera,
         District Chittorgarh.
7.       Prakash       S/o          Babu      Lal,     Aged        About        23    Years,
         Narsinghpura, Sojat City, District Pali.
8.       Raju Rajendra S/o Bihari, Besla, Gugalkheda, Rampura,
         Gugalkuwa, Nemuch, Baisla.
                                                                            ----Respondents


For Petitioner(s)               :     Mr. Avinash Bhati
For Respondent(s)               :     Mr. Narendra Singh Chandawat, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/04/2025

[2025:RJ-JD:18285] (2 of 2) [CRLW-969/2025]

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 227-himanshu/-

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