Rajasthan High Court - Jodhpur
Kusum Sirvi vs State Of Rajasthan (2025:Rj-Jd:19753) on 23 April, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:19753]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1114/2025
1. Kusum Sirvi D/o Jagaram Sirvi, Aged About 20 Years, Ro
Bera Badawa Sesali Road Bali Tehsil Bali District Pali
Rajasthan At Present Ro Pejga Ka Samne Udarthal Tehsil
Desuri District Pali Rajasthan
2. Narayan Lal Choudhary S/o Motiram Choudhary, Aged
About 27 Years, Ro Pejga Ke Samne Undarthal Tehsil
Desuri District Pali Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary Department Of
Home Government Of Rajasthan Jaipur
2. The Superintendent Of Police, Pali
3. The Sho, Police Station Sadari District Pali
4. The Sho, Police Station Bali District Pali
5. Bharat Kumar S/o Peetaram Sirvi, Ro Kalka Maji Bas
Desuri Tehsil Desuri District Pali Rajasthan
6. Peetaram S/o Talaram Sirvi, Ro Kalka Maji Bas Desuri
Tehsil Desuri District Pali Rajasthan
7. Daula Ram S/o Chamna Ram Sirvi, Ro Kalka Maji Bas
Desuri Tehsil Desuri District Pali Rajasthan
8. Chaina Ram S/o Deva Ram Sirvi, Ro Sabji Mandi Ke Piche
Desuri Tehsil Desuri District Pali Rajasthan
9. Kena Ram S/o Kharta Ram, Ro Bera Badawa Sesali Road
Bali Tehsil Bali District Pali Rajasthan
10. Pushpa S/o Deva Ram, Ro Choda Tehsil Desuri District
Pali Rajasthan
----Respondents
For Petitioner(s) : Mr. Awar Dan Ujjwal
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
23/04/2025
[2025:RJ-JD:19753] (2 of 2) [CRLW-1114/2025]
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
241-himanshu/-
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