Kavita Kumari vs State Of Rajasthan (2025:Rj-Jd:52264)
2025 Latest Caselaw 16669 Raj

Rajasthan High Court - Jodhpur

Kavita Kumari vs State Of Rajasthan (2025:Rj-Jd:52264) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52264]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3207/2025

1.       Kavita Kumari D/o Purna Ram, Aged About 24 Years, W/o
         Kamal Kumar R/o Ward No. 7 Chak-1Swm Kundal Tehsil
         Khajuwala District Bikaner Raj. At Present Residence With
         (Live In Relationship Radhesyam) Chak-27 Rjd Post
         Office-22 Rjd Tehsil Rawla District Sriganganagar Raj.
2.       Radhesyam       S/o     Satyadev,          Aged          About   27   Years,
         Residence Of Chak-27 Rjd Post Office-22 Rjd Tehsil Rawla
         District Sriganganagar Raj.
                                                                      ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Raj.
2.       The Superintendent Of Police, District Sriganganagar Raj.
3.       The Station House Officer, Police Station Rawla District
         Sriganganagar Raj.
4.       The Station House Officer, Ps Khajuwala District Bikaner
         Raj.
5.       Kamal Kumar S/o Bhagirath, R/o Ward No. 7 Chak-1Swm
         Kundal Tehsil Khajuwala District Bikaner Raj.
6.       Bhagirath S/o Ramlal, R/o Ward No. 7 Chak-1Swm Kundal
         Tehsil Khajuwala District Bikaner Raj.
7.       Gokul Ram S/o Ramlal, R/o Ward No. 7 Chak-1Swm
         Kundal Tehsil Khajuwala District Bikaner Raj.
8.       Pankaj Kumar S/o Bhagirath, R/o Ward No. 7 Chak-1Swm
         Kundal Tehsil Khajuwala District Bikaner Raj.
                                                                    ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/12/2025

(Uploaded on 03/12/2025 at 05:59:38 PM)

[2025:RJ-JD:52264] (2 of 2) [CRLW-3207/2025]

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 417-Tikam/-

(Uploaded on 03/12/2025 at 05:59:38 PM)

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