Mangali Bai vs State Of Rajasthan (2025:Rj-Jd:52002)
2025 Latest Caselaw 16566 Raj

Rajasthan High Court - Jodhpur

Mangali Bai vs State Of Rajasthan (2025:Rj-Jd:52002) on 2 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52002]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2836/2025

1.       Mangali Bai D/o Jora Ram, Aged About 38 Years, R/o
         Village Post Kaja Ka Goliya, Sanchore, Distt. Sanchore.
2.       Hanumana Ram S/o Bhanwara Ram, Aged About 45
         Years,      R/o   Janiyo       Ki     Beri,     Ranasar      Kalla   Tehsil
         Dhorimanna District Barmer
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Pp
2.       Superitendent Of Police, Barmer
3.       Sho Police Station, Karda
4.       Sho Police Station, Sedwa
5.       Kishana Ram S/o Chutra Ram Khileri, R/o Kaja Ka Goliya,
         Sanchore
6.       Raju S/o Chutra Ram Khileri, R/o Kaja Ka Goliya,
         Sanchore
7.       Arvind S/o Kishana Ram, R/o Kaja Ka Goliya, Sanchore
8.       Sohani Spouse/o Raju Ram, R/o Kaja Ka Goliya, Sanchore
                                                                   ----Respondents


For Petitioner(s)           :     None present
For Respondent(s)           :     Mr. Vikram Singh Rajpurohit, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/12/2025 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

(Uploaded on 02/12/2025 at 02:12:22 PM)

[2025:RJ-JD:52002] (2 of 2) [CRLW-2836/2025]

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

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 456-divya/-

(Uploaded on 02/12/2025 at 02:12:22 PM)

Powered by TCPDF (www.tcpdf.org)