Rajasthan High Court - Jodhpur
Gutlapalli Nagamani vs State Of Rajasthan (2025:Rj-Jd:34062) on 1 August, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:34062]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2271/2025
1. Gutlapalli Nagamani D/o Shri Srinu Late, Aged About 26 Years,
R/o Rajeev Nagar, Pernamitta, Santhanuthalapadu, Ongole,
Prakasam, Andra Pradesh, At Present Presiding Village Taliya,
Ridmalsar, P.s. Bojhasar, District Phalodi, Rajasthan.
2. Sunil Bharghav S/o Shri Jagdish, Aged About 32 Years, R/o
Village Taliya, Ridmalsar, P.s. Bojhasar, District Phalodi,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Public Prosecutor.
2. The Superintendent Of Police, Phalodi, Rajasthan.
3. The Sho, P.s. Bhojasar, District Phalodi, Raj.
4. Ashok S/o Shri Shrinivas Sallu, R/o Ongole, Prakasam, Andra
Pradesh.
5. Shridevi W/o Shri Shrinivas Sallu, R/o Ongole, Prakasam,
Andra Pradesh.
6. Gopi Krishna S/o Shri Bharmaya, R/o Ongole, Prakasam,
Andra Pradesh.
7. Yedu Kondalu S/o Shri Bharmaya, R/o Ongole, Prakasam,
Andra Pradesh.
8. Smt Govindamma W/o Shri Bharmaya, R/o Ongole, Prakasam,
Andra Pradesh.
9. Satish S/o Unkonwn, R/o Ongole, Prakasam, Andra Pradesh.
10. Vankareshawarlu S/o Nagaiya, R/o Kanigiri, Andra Pradesh.
11. Smt Ishwaramiyaa W/o Nagaiya, R/o Kanigiri, Andra Pradesh.
12. Nagaiya S/o Unknown, R/o Kanigiri, Andra Pradesh.
13. Manoj S/o Shri Satyanarayan Bharghav, R/o Nokha Mandi,
District Bikaner (Rajasthan).
14. Dileep S/o Shri Satyanarayan Bharghav, R/o Nokha Mandi,
District Bikaner (Rajasthan).
15. Poonam D/o Shri Satyanarayan Bharghav, R/o Nokha Mandi,
District Bikaner (Rajasthan).
16. Sunil S/o Shri Satyanarayan Bharghav, R/o Nokha Mandi,
District Bikaner (Rajasthan).
17. Ajay S/o Shri Satyanarayan Bharghav, R/o Nokha Mandi,
District Bikaner (Rajasthan).
18. Mahaveer S/o Shri Manohar Lal, R/o Nokha Mandi, District
Bikaner (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Rahul Vyas
For Respondent(s) : Mr. Shriram Choudhary, PP
(Downloaded on 01/08/2025 at 08:28:51 PM)
[2025:RJ-JD:34062] (2 of 2) [CRLW-2271/2025]
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
01/08/2025
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
apprehend threat to their lives at the hands of private
respondents. The petitioners allegedly approached the respondent
police authorities with a prayer to be provided with adequate
protection but no heed has been paid to the 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
281-Dinesh/-
Powered by TCPDF (www.tcpdf.org)
