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Rajasthan High Court - Jodhpur
Sonti vs State Of Rajasthan (2025:Rj-Jd:52247) on 3 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52247]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3527/2025
1. Sonti D/o Samela Ram, Aged About 29 Years, Rebariyon
Ka Bas, Dhavla, Tehsil And District Jalore, Raj.
2. Ganesha Ram S/o Saluda Ram, Aged About 23 Years,
Rabariyon Kas Bas, Bokda , Tehsil And District Jalore Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secreatry Ministry Of
Home Affairs Jaipur
2. Superintendent Of Police, Jalore
3. Sho, P.s.ahore, District Jalore
4. Sho, P.s. Kotwali District Jalore
5. Samela Ram S/o Mavaji, Aged About 50 Years, Rebariyon
Ka Bas , Dhavla Tehsil And District Jalore
6. Suja Ram S/o Samela Ram, Aged About 25 Years,
Rebariyon Ka Bas , Dhavla Tehsil And District Jalore
7. Kailash S/o Samela Ram, Aged About 20 Years, Rebariyon
Ka Bas , Dhavla Tehsil And District Jalore
8. Bala Ram S/o Kana Ram, Aged About 30 Years, Rebariyon
Ka Bas , Dhavla Tehsil And District Jalore
9. Chopa Ram S/o Kana Ram, Aged About 20 Years,
Rebariyon Ka Bas , Dhavla Tehsil And District Jalore
10. Lachha Ram S/o Nava Ji, Aged About 40 Years, Rebariyon
Ka Bas , Dhavla Tehsil And District Jalore
11. Raja Ram S/o Voak Ram, Aged About 30 Years, R/o
Village Pandagra, Tehsil Ahore, Dist. Jalore,raj.
12. Bhug Ram S/o Voka Ram, Aged About 30 Years, R/o
Village Pandagra, Tehsil Ahore District Jalore
13. Rana Ram S/o Unknown, R/o Village Baav, Tehsil Ahore,
Dist. Jalore,raj.
14. Chela Ram S/o Mala Ram, Aged About 32 Years,
Rebariyon Ka Bas , Village Somdi Tehsil Ahore District
Jalore
15. Dhana Ram S/o Kana Ram, R/o Tehsil Ahore District
Jalore
16. Kala Ram S/o Sama Ram, R/o Village Pandagra, Tehsil
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[2025:RJ-JD:52247] (2 of 3) [CRLW-3527/2025]
Ahore, Dist. Jalore,raj.
17. Karna Ram S/o Unknown, R/o Village Pandagra, Tehsil
Ahore, Dist. Jalore,raj.
----Respondents
For Petitioner(s) : Mr. Pravesh Rawla
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
03/12/2025
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:52247] (3 of 3) [CRLW-3527/2025]
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
5-divya/-
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