Rajasthan High Court - Jodhpur
Dropati vs State Of Rajasthan (2025:Rj-Jd:19220) on 21 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:19220]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1068/2025
1. Dropati D/o Krishan Giri, Aged About 27 Years, R/o Ward
No 4 Village Ganesh Garh, Dungarsinghpura, Tehsil Sadul
Shahar, District Sri Ganganagar (Raj.)
2. Harvinder Singh S/o Manjeet Singh, Aged About 32 Years,
R/o 7-P-Block, Ward No 21, Sri Ganganagar (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur (Raj.)
2. Superintendent Of Police, Sri Ganganagar Through
Government Advocate Rajasthan High Court Jodhpur
(Raj.)
3. Station House Officer, Police Station Lalgarh Jattan
District Sri Ganganagar
4. Incharge Police Chowki, Ganesh Garh, Police Station
Lalgarh Jattan, District Sri Ganganagar (Raj.)
5. Vimla Devi W/o Krishan Lal, R/o Ward No 4, Village
Ganesh Garh, Dungarsinghpura, Tehsil Sadul Shahar,
District Sri Ganganagar (Raj.)
6. Mahendra S/o Krishan Lal, R/o Ward No 4, Village Ganesh
Garh Dungarsinghpura, Tehsil Sadul Shahar District Sri
Ganganagar (Raj.)
7. Vikram S/o Krishan Lal, R/o Ward No 4, Village Ganesh
Garh Dungarsinghpura, Tehsil Sadul Shahar District Sri
Ganganagar (Raj.)
----Respondents
For Petitioner(s) : Mr. Himmat Jagga
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
21/04/2025
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.
[2025:RJ-JD:19220] (2 of 2) [CRLW-1068/2025]
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. The petitioners allegedly
approached the respondent police 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
live-in-relationship agreement 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 Superintendent of Police/Commissioner of Police
concerned to provide protection to the petitioners deserves to be
accepted.
The Superintendent of Police/Commissioner of Police
concerned shall have the matter enquired into and if so required,
appropriate protection shall be provided to the petitioners as and
when warranted. The Superintendent of Police/Commissioner of
Police concerned 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
247-Dinesh/-
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