Kanchan Navin Choudhary vs State Of Rajasthan (2025:Rj-Jd:20621)
2025 Latest Caselaw 12341 Raj

Rajasthan High Court - Jodhpur

Kanchan Navin Choudhary vs State Of Rajasthan (2025:Rj-Jd:20621) on 28 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20621]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 1172/2025

1.       Kanchan Navin Choudhary D/o Navin Choudhary, Aged
         About 21 Years, Moti Nagar, Jay Ambe Road Gali No. 27,
         Thane, Maharashtra. At Present Kot Baliyan, Teshil Bal,i
         District Pali.
2.       Amart Lal S/o Paka Ram, Aged About 23 Years, 240 Bera
         Maliyo Wala, Dungarli, Tehsil Bali, District Pali.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Superintendent Of Police,
         Pali
2.       Station House Officer, Police Station Bali District Pali
3.       Navin S/o Rama Ji, Kot Baliyan, Tehsil Bali, District Pali.
4.       Pawni Spouse/o Navin, Kot Baliyan, Tehsil Bali ,district
         Pali
5.       Mohan S/o Navin, Kot Baliyan, Tehsil Bali ,district Pali
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Bharat Shrimali
For Respondent(s)          :     Mr. Narendra Gehlot, PP with
                                 Mr. Om Prakash Choudhary



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/04/2025

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. The petitioners allegedly

[2025:RJ-JD:20621] (2 of 2) [CRLW-1172/2025]

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 247-Dinesh/-

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