Rajasthan High Court - Jodhpur
Bharti Bhakar vs State Of Rajasthan (2025:Rj-Jd:19735) on 23 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:19735]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1128/2025
1. Bharti Bhakar D/o Ram Kumar Bhakar, Aged About 22
Years, R/o Village Taranagar, Tehsil Churu, Dist. Churu
(Raj.)
2. Naresh Yadav S/o Dashrath Yadav, Aged About 24 Years,
R/o Ward No 5 Yadav Mohallah Tehsil Tara Nagar District
Churu Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Home Secretary, Govt Of
Rajasthan, Jaipur
2. Inspector General Of Police, Range Bikaner
3. Superintendent Of Police, Churu
4. Sho, Police Station - Taranagar District Churu.
5. Ranjeet S/o Indraraj Nain, R/o Village Kharatwas Tehsil
Taranagar District Churu Rajasthan
6. Raghuveer Nain S/o Not Known, R/o Village Kharatwas
Tehsil Taranagar District Churu Rajasthan
7. Subhash S/o Surjaram Nain, R/o Village Kharatwas Tehsil
Taranagar District Churu Rajasthan
8. Ravindra Kumar S/o Ramkumar Bhakar, R/o Tehsil
Taranagar District Churu Rajasthan
9. Shankar Lal S/o Tilokaram Bhakar, R/o Village Bhanin
Tehsil Taranagar District Churu Rajasthan
10. Neki Ram S/o Nanda Ram Bhakar, R/o Village Bhanin
Tehsil Taranagar District Churu Rajasthan
11. Ram Swroop S/o Data Ram Bhakar, R/o Village Bhanin
Tehsil Taranagar District Churu Rajasthan
12. Dilip Nain S/o Ram Swaroop Nain, R/o Kharatwas Tehsil
Taranagar District Churu Rajasthan.
13. Narendra Nain S/o Mahaveer Nain, R/o Kharatwas Tehsil
Taranagar District Churu Rajasthan
14. Om Bhakar S/o Ganga Ram Bhakar, R/o Bhanin Tehsil
Taranagar District Churu Rajasthan
15. Dinesh Bhakar S/o Om Bhakar, R/o Bhanin Tehsil
Taranagar District Churu Rajasthan
(Downloaded on 23/04/2025 at 10:10:06 PM)
[2025:RJ-JD:19735] (2 of 3) [CRLW-1128/2025]
16. Bala Bhambhu W/o Ramswaroop Bhambhu, R/o Dhirwas
Bada Tehsil Taranagar District Churu Rajasthan
17. Raman Bhambhu S/o Ramswaroop Bhambhu, R/o
Dhirwas Bada Tehsil Taranagar District Churu Rajasthan
18. Sikendra Bhakhar S/o Not Known, R/o Bhanin Tehsil
Taranagar District Churu Rajasthan
19. Hardat Saharan S/o Not Known, R/o Kailash Tehsil
Taranagar District Churu Rajasthan.
20. Ramswaroop Saharan S/o Not Known, R/o Kailash, Tehsil
Taranagar, District Churu Rajasthan
----Respondents
For Petitioner(s) : Mr. R.S. Rathore
For Respondent(s) : Mr. Surendra Bishnoi, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
23/04/2025
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 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
[2025:RJ-JD:19735] (3 of 3) [CRLW-1128/2025]
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
250-divya/-
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