Barju vs State Of Rajasthan (2025:Rj-Jd:19206)
2025 Latest Caselaw 12034 Raj

Rajasthan High Court - Jodhpur

Barju vs State Of Rajasthan (2025:Rj-Jd:19206) on 21 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:19206]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1051/2025

1.       Barju W/o Rampal Siyag, Aged About 31 Years, D/o Pusa
         Ram, R/o Siyago Ka Bas, Mahadevra, Khedapa, Tehsil
         Bawari, Dist. Jodhpur, Rajasthan.
2.       Khema Ram S/o Puna Ram, Aged About 25 Years, R/o
         Village Netra, Post Netra, Tehsil Bawari, Dist. Jodhpur,
         Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent Of Police, Jodhpur Rural, Dist. Jodhpur,
         Rajasthan.
3.       Sho, Police Station Khedapa, Dist. Jodhpur, Rajasthan.
4.       Sho, Police Station Bawari, Dist. Jodhpur, Rajasthan.
5.       Rampal Siyad S/o Mehra Ram, Aged About 30 Years, R/o
         Khedapa, Tehsil Bawari, Dist. Jodhpur, Rajasthan.
6.       Mehra Ram S/o Fusa Ram, Aged About 30 Years, R/o
         Anvana, Tehsil Bawari, Dist. Jodhpur, Rajasthan.
7.       Dhanna Ram S/o Fusa Ram, Aged About 25 Years, R/o
         Anvana, Tehsil Bawari, Dist. Jodhpur, Rajasthan.
8.       Sushila W/o Mehra Ram, Aged About 28 Years, R/o
         Anvana, Tehsil Bawari, Dist. Jodhpur, Rajasthan.
9.       Keli W/o Mehra Ram, Aged About 50 Years, R/o Khedapa,
         Tehsil Bawari, Dist. Jodhpur, Rajasthan.
10.      Mehra Ram S/o Lumba Ram, Aged About 60 Years, R/o
         Khedapa, Tehsil Bawari, Dist. Jodhpur, Rajasthan.
11.      Sohan Ram S/o Koja Ram, Aged About 30 Years, R/o
         Khedapa, Tehsil Bawari, Dist. Jodhpur, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Nikhil Bhandari
For Respondent(s)          :     Mr. Surendra Bishnoi, PP


            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/04/2025

[2025:RJ-JD:19206] (2 of 2) [CRLW-1051/2025]

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 230-divya/-

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