Surma Devi vs State Of Rajasthan (2025:Rj-Jd:52253)
2025 Latest Caselaw 16639 Raj

Rajasthan High Court - Jodhpur

Surma Devi vs State Of Rajasthan (2025:Rj-Jd:52253) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52253]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3519/2025

1.       Surma Devi D/o Pokar Ram, Aged About 33 Years, R/o
         Mudiyado Ka Bass, Ps Pipar Dist. Jodhpur Raj.
2.       Shri Kishan Brahman S/o Bhanwar Lal Ji Brahman, Aged
         About 56 Years, Brahmano Ka Bass Bhopalgarh, Teh.
         Bhopalgarh, Dist. Jodhpur Raj.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp

2.       Superintendent Of Police, Jodhpur District Jodhpur Raj.

3.       SHO, PS Bhopalgarh, Dist Bhopalgarh Raj.

4.       SHO, PS pipar city district jodhpur raj.

5.       SHO, PS Ashop Dist. Jodhpur Raj.

6.       Mukesh S/o Pokar Ram, R/o Mudiyado Ka Bass Ps Pipar
         District Jodhpur Raj.

7.       Shanti W/o Pokar Ram, R/o Mudiyado Ka Bass Ps Pipar
         District Jodhpur Raj.
8.       Jamna D/o Pokar Ram, R/o Mudiyado Ka Bass Ps Pipar
         District Jodhpur Raj.

9.       Mumal D/o Pokar Ram, R/o Mudiyado Ka Bass Ps Pipar
         District Jodhpur Raj.
10.      Kama W/o Bhanwar Lal, R/o Bhopalgarh District Jodhpur
         Raj.

11.      Ram Kishan S/o Ram Pal, R/o Bhopalgarh District Jodhpur
         Raj.
12.      Pramod S/o Tulsi Ram, R/o Bhopalgarh District Jodhpur
         Raj.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sattar.
For Respondent(s)         :     Mr. Prem Singh Panwar, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/12/2025

(Uploaded on 03/12/2025 at 05:45:50 PM)

[2025:RJ-JD:52253] (2 of 2) [CRLW-3519/2025]

1. 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.

2. 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.

3. 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.

4. 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.

5. The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 405-Tikam/-

(Uploaded on 03/12/2025 at 05:45:50 PM)

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