Chanda Kumari vs State Of Rajasthan (2025:Rj-Jd:19233)
2025 Latest Caselaw 11986 Raj

Rajasthan High Court - Jodhpur

Chanda Kumari vs State Of Rajasthan (2025:Rj-Jd:19233) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19233]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1070/2025

1.       Chanda Kumari Spouse/o Dinesh, Aged About 24 Years,
         D/o Sh. Rana Ram, R/o Akhariya, Nosra, District Jalor
         (Raj.).
2.       Ghevar Ram S/o Shri Bhera Ram, Aged About 33 Years,
         R/o Meghwalo Ka Bass, Dhundhara, District Jodhpur
         (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Balotra (Ra))
3.       The Station House Officer, Police Station Siwana, District
         Balotra.
4.       Sh Hanumanram S/o Sh. Narsajt, R/o Village Mokalsar,
         Tehsil Siwana, District Balotra (Raj.)
5.       Sh Jabra Ram S/o Sh. Hanumanram, R/o                             Village
         Mokalsar, Tehsil Siwana, District Balotra (Raj.)
6.       Sh Dinesh S/o Sh. Hanumanram, R/o Village Mokalsar,
         Tehsil Siwana, District Balotra (Raj.)
7.       Sh Ransod S/o Sh. Jogaram, R/o Village Mokalsar, Tehsil
         Siwana, District Balotra (Raj.)
8.       Sh Pukami Alias Pakji S/o Sh. Valaram, R/o Village
         Mokalsar, Tehsil Siwana, District Balotra (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Dayal Singh
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.

The petitioners both being major persons, claim to be in a

live in relationship. They submit that they are living with each

[2025:RJ-JD:19233] (2 of 2) [CRLW-1070/2025]

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 249-Dinesh/-

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