Rajasthan High Court - Jodhpur
Bimla Devi vs State Of Rajasthan (2025:Rj-Jd:18927) on 17 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:18927]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1039/2025
1. Bimla Devi W/o Shri Rajpal Singh, Aged About 34 Years,
R/o Dudi, Dist. Jhunjhunu, Rajasthan.
2. Girdhari Ram S/o Shri Gordhan Ram, Aged About 30
Years, R/o Kharesh ,tehsil -Didwana, Dist. Didwana-
Kuchaman, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Chief
Secretary, ,ministry Of Home Affairs ,jaipur, (Rajasthan)
2. The Superintendent Of Police, District Didwana-
Kuchaman, Rajasthan.
3. The Superintendent Of Police, District Jhunjhunau,
Rajasthan.
4. The Station House Officer, Police Station Khunkhuna,
District Didwana Kuchaman, Rajasthan.
5. The Station House Officer, Police Station Pilani, District
Jhunjhunu, Rajasthan.
6. Manglaram S/o Jabraram, R/o Dhorimanna ,katrla Dist
Barmer, Rajasthan.
7. Rajpal S/o Shri Ram Singh, R/o Village Dudi ,tehsil
Surajgarh, Dist. Jhunjhunu ,rajasthan
8. Ram Singh S/o Shri Lahri Singh, R/o Village Dudi ,tehsil
Surajgarh Dist. Jhunjhunu ,rajasthan
9. Sunil S/o Shri Ram Singh, R/o Village Dudi ,tehsil
Surajgarh Dist. Jhunjhunu ,rajasthan
10. Neha W/o Sunil, R/o Village Dudi ,tehsil Surajgarh Dist.
Jhunjhunu ,rajasthan
11. Sanjay S/o Ram Singh, R/o Village Dudi ,tehsil Surajgarh
Dist. Jhunjhunu ,rajasthan
12. Sasu W/o Shri Ram Singh, R/o Village Dudi ,tehsil
Surajgarh Dist. Jhunjhunu ,rajasthan
----Respondents
For Petitioner(s) : Mr. Praveen Bhati
For Respondent(s) : Mr. Narendra Gehlot, PP
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[2025:RJ-JD:18927] (2 of 2) [CRLW-1039/2025]
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
255-himanshu/-
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