Radha Kumari Gadri vs State Of Rajasthan (2025:Rj-Jd:18930)
2025 Latest Caselaw 11867 Raj

Rajasthan High Court - Jodhpur

Radha Kumari Gadri vs State Of Rajasthan (2025:Rj-Jd:18930) on 17 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:18930]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1042/2025

1.       Radha Kumari Gadri D/o Bhagirath Gadri, Aged About 19
         Years, Dolaji Ka Khera Vtc Jeeta Was Po Potlajagur Sub
         District Bhadesar District Chittorgarh At Present Reside At
         Gadri       Mohalla       Geeta      Kheda        Po       Mandfia   District
         Chittorgarh Rajasthan
2.       Mithun Gadri S/o Ratan Lal Gardi, Aged About 20 Years,
         Resident Of Gadri Mohalla Geeta Kheda P O Mandfia
         District Chittorgarh Rajasthan
                                                                       ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Rajasthan
2.       The Superintendent Of Police, Chittorgarh Rajasthan
3.       The Station House Officer, Police Station Mandfia District
         Chittorgarh Rajasthan
4.       The Station House Officer, Police Station Bhadesar District
         Chittorgarh Rajasthan
5.       Bhagirath Gadri S/o Hajari Gadri, Resident Of Dolaji Ka
         Khera Vtc Jeeta Was Po Potlajagir Sub District Bhadesar
         District Chittorgarh Rajasthan
6.       Devi Lal S/o Bhagirath Gadri, Resident Of Dolaji Ka Khera
         Vtc Jeeta Was Po Potlajagir Sub District Bhadesar District
         Chittorgarh Rajasthan
7.       Lehri Lal, Mavra Tehsil Bhadesar District Chittorgarh
         Rajasthan
8.       Ghasi Ram S/o Deva Ji, Mavra Tehsil Bhadesar District
         Chittorgarh Rajasthan
                                                                     ----Respondents


For Petitioner(s)              :   Mr. Kuldeep Sharma
For Respondent(s)              :   Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

[2025:RJ-JD:18930] (2 of 2) [CRLW-1042/2025]

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 258-himanshu/-

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