[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Kavita Rani vs State Of Rajasthan (2025:Rj-Jd:51999) on 2 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:51999]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3506/2025
1. Kavita Rani D/o Santram, Aged About 26 Years, Resident
Of Ward No. 5, Chak 4 Ksp, Tibbi, District Hanumangarh
Raj
2. Sushil Kumar S/o Khayali Ram, Aged About 33 Years,
Resident Of Vpo Kaliyan, Tehsil District Sri Ganganagar
Raj
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Ministry Of
Home Affairs, Jaipur Raj
2. Superintendent Of Police, Hanumangarh
3. Superintendent Of Police, Sriganganagar
4. Station House Officer, Police Station Tibbi, District
Hanumangarh Raj
5. Station House Officer, Police Station Sadar Ganganagar,
District Sriganganagar Raj
6. Govind Ram S/o Om Prakash, Resident Of Ward No.5,
Chak 4 Ksp, Tibbi, District Hanumangarh Raj
7. Om Prakash S/o Surja Ram, Resident Of Ward No.5, Chak
4 Ksp, Tibbi, District Hanumangarh Raj
8. Seeta Ram S/o Unknown, Resident Of Ward No.5, Chak 4
Ksp, Tibbi, District Hanumangarh Raj
9. Ranveer S/o Unknown, Resident Of Ward No.5, Chak 4
Ksp, Tibbi, District Hanumangarh Raj
10. Baskaro W/o Seet Ram, Resident Of Ward No.5, Chak 4
Ksp, Tibbi, District Hanumangarh Raj
11. Anusuiya W/o Ranveer, Resident Of Chak 6 Ksp, Tehsil
Tibbi, District Hanumangarh Raj
12. Vijaypal S/o Dhanna Ram, Resident Of Chak 5 Ksp, Tehsil
Tibbi, District Hanumangarh Raj
13. Bhala Ram S/o Unknown, , Resident Of Farsewala, Tehsil
Padampur, District Sri Ganganagar Raj
14. Poonam W/o Bhala Ram, Resident Of Farsewala, Tehsil
Padampur, District Sri Ganganagar Raj
15. Subhash S/o Sardul Ram, Resident Of Chhapawali, Tehsil
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[2025:RJ-JD:51999] (2 of 3) [CRLW-3506/2025]
Sadul Shahar, District Sriganganagar Raj
----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
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.
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[2025:RJ-JD:51999] (3 of 3) [CRLW-3506/2025]
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
453-divya/-
(Uploaded on 02/12/2025 at 01:55:08 PM)
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