Rajveer Kaur vs State Of Rajasthan (2025:Rj-Jd:19204)
2025 Latest Caselaw 12031 Raj

Rajasthan High Court - Jodhpur

Rajveer Kaur vs State Of Rajasthan (2025:Rj-Jd:19204) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19204]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1043/2025

1.       Rajveer Kaur D/o Pala Singh, Aged About 21 Years, R/o
         57 F, 56 F, Tehsil Sri Karanpur District Sri Ganganagar
         Rajasthan.
2.       Sumit S/o Gurmeet Singh, Aged About 21 Years, R/o 9Fa,
         Tehsil Karanpur District Sri Ganganagar Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Department Of Home, Government Of
         Rajasthan, Jaipur (Raj.).
2.       Inspector General Of Police, Bikaner Range, Bikaner
3.       The Superintendent Of Police, Sri Ganganagar.
4.       The Station House Officer, Police Station Gajsinghpur,
         District Sri Ganganagar
5.       Pala Singh S/o Chand Singh, R/o 57 F, 56 F. Police Station
         Gajsinghpur. District Sri Ganganagar Rajasthan.
6.       Ranjeet Singh S/o Om Singh, R/o 57 F. 56 F, Police
         Station Gaisinghpur, District Sri Ganganagar Rajasthan.
7.       Om Singh S/o Chand Singh, R/057 F. 50F Police Station
         Gapinghpur District Sel Ganganagar Rajasthan
8.       Nakshtra Singh S/o Balwant Singh, R/o Narwana Tehsil
         Suratgarh District Sri Ganganagar Rajasthan.
9.       Ravinder Kaur Rani Bai W/o Pyara Singh, R/o 57 F, 56 F,
         Police Station Gajsinghpur, District Sri Ganganagar
         Rajasthan.
10.      Pyara Singh S/o Bhagwan Singh, R/o 57 F, 56 F, Police
         Station Gajsinghpur, District Sri Ganganagar Rajasthan.
11.      Raju S/o Unknown, R/o 9 F, Manjhiwala, Police Station Sri
         Karanpur. District Sti Ganganagar Rajasthan.
12.      Sonu S/o Gyaan Singh, R/o 57 F, 56 F, Police Station
         Gajsinghpur. District Sri Ganganagar Rajasthan
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Manish Kumar Pareek
For Respondent(s)         :     Mr. Surendra Bishnoi, 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:19204] (2 of 2) [CRLW-1043/2025]

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, 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 232-divya/-

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