Mahima Goyal vs Police-State (2025:Rj-Jd:20610)
2025 Latest Caselaw 12392 Raj

Rajasthan High Court - Jodhpur

Mahima Goyal vs Police-State (2025:Rj-Jd:20610) on 28 April, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:20610]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 1161/2025

1.       Mahima Goyal D/o Shri Chanderpal Goyal, Aged About 23
         Years, R/o Chak 2, Pgm-B, Ward No. 4, Pgm-B, Po 70 Gb,
         Dist. Sriganganagar, Rajasthan.
2.       Maninder Singh S/o Harjinder Singh, Aged About 25
         Years, R/o 6 K A, 6 P Po, Patroda, District Sriganganagar,
         Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       Police-State,         Through       Secretary         Home     Department
         Government Of Rajasthan
2.       Superintendent Of The Police, Sriganganagar Rajasthan
3.       S.h.o.,       Police       Station          Kesharisinghpur         District
         Srigangangar Rajasthan
4.       Chanderpal Goyal S/o Hemraj Goyal, R/o Chak 2, Pgm-B,
         Ward No. 4, Pgm-B, Police Station Anupgarh, Dist.
         Sriganganagar, Rajasthan.
5.       Subhash Goyal S/o Chanderpal Goyal, R/o Chak 2, Pgm-
         B, Ward No. 4, Pgm-B, Police Station Anupgarh, Dist.
         Sriganganagar, Rajasthan.
6.       Bindrpal Goyal S/o Hemraj Goyal, R/o Adarsh Colony
         Anupgarh Police Station Anupgarh District Sriganganagar
         Rajasthan
7.       Suresh Bansal S/o Kapurchand, R/o 25 F Gulabewala
         Police      Station    Kesharisinghpur            District   Srigangangar
         Rajasthan
8.       Vijay Bansal S/o Kapurchand, R/o 25 F Gulabwala Police
         Station Kesharisinghpur District Sriganganagar Rajasthan
9.       Harman S/o Vijay Bansal, R/o 25 F Gulabewala Police
         Station Kesharisinghpur District Srigangangar Rajasthan
10.      Punit S/o Vijay Bansal, R/o 25 F Gulabewala Police
         Station Kesharisinghpur District Srigangangar Rajasthan
11.      Nisha W/o Kapurchand, R/o 25 F Gulabewala Police
         Station Kesharisinghpur District Srigangangar Rajasthan
                                                                    ----Respondents




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 [2025:RJ-JD:20610]                   (2 of 3)                    [CRLW-1161/2025]


For Petitioner(s)          :    Mr. Vijay Kumar Gaur
For Respondent(s)          :    Mr. Surendra Bishnoi, PP



              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, 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

[2025:RJ-JD:20610] (3 of 3) [CRLW-1161/2025]

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 251-divya/-

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