Rajasthan High Court - Jodhpur
Asha Kumari Gurjar vs State Of Rajasthan (2025:Rj-Jd:18928) on 17 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:18928]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1040/2025
1. Asha Kumari Gurjar D/o Shri Mangi Lal Gurjar, Aged
About 24 Years, Resident Of Devada, Tehsil Gangrar,
District Chittorgarh, Rajasthan.
2. Pappu Lal Gurjar S/o Shri Shankar Lal Gurjar, Aged About
21 Years, Resident Of Bindauliya, Tehsil Gangrar, District
Chittorgarh, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. Director General Of Police, Govt. Of Raj. Police Head
Quarter, Jaipur
3. The Superintendent Of Police, Chittorgarh.
4. The Station House Officer, P.s. Gangrar, District
Chittorgarh, Rajasthan.
5. Mangi Lal Gurjar S/o Bheru Lal Gurjar, R/o Devada, Tehsil
Gangar, Dist. Chittorgarh
6. Deepak Alias Prakash Gurjar S/o Mangi Lal Gurjar, R/o
Devada, Tehsil Gangar, Dist. Chittorgarh
7. Radha Kishan Gurjar S/o Mangi Lal Gurjar,, R/o Devada,
Tehsil Gangrar, District Chittorgarh.
8. Narayan Lal Gurjar S/o Sola Gurjar, R/o Bindauliya, Tehsil
Gangrar, District Chittorgarh.
9. Prakash Gurjar S/o Narayan Lal Gurjar, R/o Soniyana,
Tehsil Gangrar, District Chittorgarh.
10. Narayan Gurjar S/o Sevairam Gurjar, R/o Soniyana, Tehsil
Gangrar, District Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Bharat Shrimali
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
[2025:RJ-JD:18928] (2 of 2) [CRLW-1040/2025]
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
256-himanshu/-
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