Rajasthan High Court - Jodhpur
Saraswati Kanwar vs State Of Rajasthan (2025:Rj-Jd:34051) on 1 August, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:34051]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2275/2025
1. Saraswati Kanwar D/o Ramdev Singh, Aged About 18
Years, Resident Of Bagseu, Bhom Bagseu, Bikaner (Raj)
At Present Jeevan Bera, Nagaur, Rajasthan.
2. Lal Singh S/o Sumer Singh, Aged About 20 Years,
Resident Of Jeevan Bera, District Nagaur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Superintendent Of Police, , Bikaner.
3. Superintendent Of Police, , Nagaur.
4. Station House Officer, Police Station Jasrasar, District
Bikaner.
5. Station House Officer, Police Station Sadar Nagaur,
District Nagaur.
6. Ramdev Singh Sodha S/o Dhur Singh Sodha, , R/o
Bagseu, Bhom Bagseu, Bikaner.
7. Shiv Singh S/o Ramdev Singh, R/o- Bagseu, Bhom
Bagseu, Bikaner.
8. Bhagirath Singh S/o Ramdev Singh, , R/o- Bagseu, Bhom
Bagseu, Bikaner.
9. Mahendra Singh S/o Ramdev Singh, R/o- Bagseu, Bhom
Bagseu, Bikaner.
10. Bhawani Singh S/o Amar Singh, R/o- Bagseu, Bhom
Bagseu, Bikaner.
11. Jethu Singh S/o Amar Singh,, , R/o- Bagseu, Bhom
Bagseu, Bikaner.
12. Om Singh S/o Amar Singh,, R/o- Bagseu, Bhom Bagseu,
Bikaner.
13. Dhane Singh Rathore S/o Shaitan Singh,, R/o-Mohanra,
Bikaner.
14. Jeetu Singh S/o Shaitan Singh,, R/o- Mohanra, Bikaner.
----Respondents
For Petitioner(s) : Mr. Pukhraj Gehlot
(Downloaded on 01/08/2025 at 08:09:22 PM)
[2025:RJ-JD:34051] (2 of 3) [CRLW-2275/2025]
For Respondent(s) : Mr. Narendra Gehlot, 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.
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:34051] (3 of 3) [CRLW-2275/2025]
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
284-divya/-
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