Nirma vs State Of Rajasthan (2025:Rj-Jd:19209)
2025 Latest Caselaw 11985 Raj

Rajasthan High Court - Jodhpur

Nirma vs State Of Rajasthan (2025:Rj-Jd:19209) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19209]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1066/2025

1.       Nirma D/o Hazari Ram, Aged About 27 Years, Manani
         Godaro Ki Dhaniya, Chandra Nagar, Jambheshwar Nagar,
         Jodhpur
2.       Ghanshyam Babal S/o Hari Ram Babal, Aged About 29
         Years, Godaro Ki Guda Vishnoiyan Tehsil Luni District
         Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Pp
2.       Commissioner Of Police Jodhpur, Commissioner Of Police
         Jodhpur
3.       Superitendent Of Police Phalodi, Superitendent Of Police
         Phalodi
4.       Superitendent Of Police Jaisalmer, Superitendent Of Police
         Jaisalmer
5.       Sho Police Station Lohawat District Jodhpur, Sho Police
         Station Lohawat District Jodhpur
6.       Sho Police Station Ramdevara District Jaisalmer, Sho
         Police Station Ramdevara District Jaisalmer
7.       Sho Police Station Vivek Vihar Jodhpur, Sho Police Station
         Vivek Vihar Jodhpur
8.       Shiv Prakash S/o Danu Ram, Chandra Nagar Lohawat
         Distt Phalodi
9.       Somraj S/o Danu Ram, Chandra Nagar Lohawat Distt
         Phalodi
10.      Jagdish S/o Danu Ram, Chandra Nagar Lohawat Distt
         Phalodi
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sunil Bishnoi
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:19209] (2 of 2) [CRLW-1066/2025]

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 246-Dinesh/-

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