[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Pooja vs State Of Rajasthan (2025:Rj-Jd:52006) on 2 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52006]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2961/2025
1. Pooja D/o Rupa Ram, Aged About 21 Years, Maloonga
District Jodhpur
2. Rawal Ram S/o Kushal Ram, Aged About 39 Years,
Meghwalo Ka Bas Tinwari District Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. The Commissioner Of Police, Police Commissionarate
Jodhpur
3. The Sho, Police Station Mathaniya District Jodhpur
4. The Sho, Police Station Mahila Thana Daijar, District
Jodhpur
5. Lalita W/o Rawal Ram, Tinwari District Jodhpur
6. Imarti W/o Bhagwana Ram, Kakelao District Jodhpur
7. Narendra S/o Bhagwana Ram, Kakelao District Jodhpur
8. Chaina Ram S/o Rawat Ram, Maloonga District Jodhpur
9. Rupa Ram S/o Chaina Ram, Maloonga District Jodhpur
10. Omi W/o Rupa Ram, Maloonga District Jodhpur
11. Magraj S/o Rupa Ram, Maloonga District Jodhpur
12. Tulsa Ram S/o Pappu Ram, Naya Pisawas Khejadli
Distctict Jodhpur
13. Govind Ram S/o Kera Ram, Kakelao, Dist. Jodhpur.
----Respondents
For Petitioner(s) : None present
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
02/12/2025
(Uploaded on 02/12/2025 at 02:06:58 PM)
[2025:RJ-JD:52006] (2 of 2) [CRLW-2961/2025]
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
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
461-divya/-
(Uploaded on 02/12/2025 at 02:06:58 PM)
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