Gehro vs State Of Rajasthan (2025:Rj-Jd:52248)
2025 Latest Caselaw 16675 Raj

Rajasthan High Court - Jodhpur

Gehro vs State Of Rajasthan (2025:Rj-Jd:52248) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52248]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3533/2025
1.       Gehro D/o Peera Ram, Aged About 18 Years, Bheelo Ki
         Talla Nehro Ki Naadi Tehsil Dhanau District Barmer
2.       Shankar Lal S/o Kanwra Ram, Aged About 24 Years,
         Bhojawas Bisarniya Tehsil Barmer District Barmer
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary
         Department Of Home Ministry Government Of Rajasthan
         Secretariat Jaipur
2.       The Inspector General Of Police, Jodhpur Range Jodhpur
3.       The Superintendent Of Police, Barmer
4.       Chenaram S/o Bharmalram Nehra, Bheelo Ka Talla Nehro
         Ki Naadi Tehsil Dhanau District Barmer
5.       Peeraram S/o Chenaram Nehra, Bheelo Ki Talla Nehro Ki
         Naadi Tehsil Dhanau District Barmer
6.       Danaram S/o Bharmalram Nehra, Bheelo Ki Talla Nehro Ki
         Naadi Tehsil Dhanau District Barmer
7.       Girdhari S/o Chenaram, Bheelo Ki Talla Nehro Ki Naadi
         Tehsil Dhanau District Barmer
8.       Hiraram S/o Danaram Nehra, Bheelo Ki Talla Nehro Ki
         Naadi Tehsil Dhanau District Barmer
9.       Kishore S/o Danaram Nehra, Bheelo Ki Talla Nehro Ki
         Naadi Tehsil Dhanau District Barmer
10.      Om Prakash S/o Bhakraram Nehra, Bheelo Ki Talla Nehro
         Ki Naadi Tehsil Dhanau District Barmer
11.      Ramesh S/o Taggaram Godara, Hadanpura Nehro Ki Naadi
         Tehsil Dhanau District Barmer
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Shashi Shekhar Patel
For Respondent(s)         :     Mr. Vikram Singh Rajpurohit, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 03/12/2025

(Uploaded on 03/12/2025 at 06:10:39 PM)

[2025:RJ-JD:52248] (2 of 2) [CRLW-3533/2025]

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 6-divya/-

(Uploaded on 03/12/2025 at 06:10:39 PM)

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