Ritu Jangid vs State Of Rajasthan (2025:Rj-Jd:34059)
2025 Latest Caselaw 3619 Raj

Rajasthan High Court - Jodhpur

Ritu Jangid vs State Of Rajasthan (2025:Rj-Jd:34059) on 1 August, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:34059]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2267/2025

1.       Ritu Jangid D/o Om Prakash, Aged About 23 Years, 2,
         Pahad Ganj Water Box Ke Piche Lalsagar, Bsf Center
         District Jodhpur (Raj)
2.       Sajjan Suthar S/o Shri Pukha Ram, Aged About 25 Years,
         Sirohiya Ka Bass, Chirdhani, District Jodhpur Raj
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Raj., Jaipur
2.       The Commissioner Of Police, Jodhpur, Raj.
3.       The Superintendent Of Police, Jodhpur (Rural) (Raj.)
4.       The Station House Officer, Police Thana Mandor District
         Jodhpur
5.       The Station House Officer, Police Station Pipar City District
         Jodhpur
6.       Om Prakash S/o Badri Lal Ji, 2, Pahad Ganj Water Box Ke
         Piche Lalsagar Bsf Center District Jodhpur
7.       Pukhraj S/o Ram Lal Ji, Sirohiya Ka Bass Chirdhani,
         District Jodhpur
8.       Chatarbhuj S/o Ram Lal, Sirohiya Ka Bass Chirdhani,
         District Jodhpur
9.       Bharat S/o Pukhraj Ji, Sirohiya Ka Bass, Chirdhani,
         District Jodhpur
10.      Champalal S/o Unknown, Sidhivinayak Colony Sojti Gat
         Bilara District Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Naveen Trivedi
For Respondent(s)         :     Mr. Shriram Choudhary, PP



            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.

[2025:RJ-JD:34059] (2 of 2) [CRLW-2267/2025]

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 278-Dinesh/-

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