Gopa Ram vs State Of Rajasthan (2025:Rj-Jd:18913)
2025 Latest Caselaw 11861 Raj

Rajasthan High Court - Jodhpur

Gopa Ram vs State Of Rajasthan (2025:Rj-Jd:18913) on 17 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18913]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1028/2025

1.       Gopa Ram S/o Varda Ram, Aged About 25 Years, Resident
         Of Village Rebariyo Ka Bas Post Medanichala Tehsil Jalore
         District Jalore Rajasthan
2.       Leela Kumar D/o Ranga Ram, Aged About 18 Years,
         Resident Of Rebariyo Ka Bas Post Kacholi Tehsil Sirohi
         District Sirohi Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretariat Department Of
         Home Affairs Jaipur
2.       Superintendent Of Police, Sirohi
3.       Superintendent Of Police, Jalore
4.       Station House Officer, Police Station Swaroopganj District
         Sirohi
5.       Station House Officer, Police Station Jalore Dist Jalore
6.       Ranga Ram S/o Nimba Ram, Resident Of Rebariyo Ka Bas
         Post Kacholi Tehsil Sirohi District Sirohi Rajasthan
7.       Prabhu S/o Ranga Ram, Resdient Of Rebariyo Ki Bas Post
         Kacholi Tehsil Sirohi District Sirohi Rajasthan
8.       Mona Ram S/o Babu Ram, Resident Of Rebario Ka Bas
         Post Kacholi Tehsil Sirohi District Sirohi Rajasthan
9.       Suresh S/o Sada Ram, Resdient Of Kivdali Tehsil Abu
         Road District Sirohi Rajasthan
10.      Amra Ram S/o Sada Ram, Resdient Of Kivdali Tehsil Abu
         Raod District Sirohi Rajasthan
11.      Raju S/o Sada Ram, Resdient Of Kivdali Tehsil Abu Road
         District Sirohi Rajasthan
12.      Satish S/o Amra Ram, Resdient Of Kivdali Tehsil Abu Road
         District Sirohi Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. O.P. Sangwa
For Respondent(s)         :     Mr. Narendra Gehlot, PP




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              HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/04/2025

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

[2025:RJ-JD:18913] (3 of 3) [CRLW-1028/2025]

244-himanshu/-

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