Meera Gurjar vs State Of Rajasthan (2025:Rj-Jd:52239)
2025 Latest Caselaw 16676 Raj

Rajasthan High Court - Jodhpur

Meera Gurjar vs State Of Rajasthan (2025:Rj-Jd:52239) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52239]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2954/2025

1.       Meera Gurjar D/o Bhoma Ram Gurjar, Aged About 19
         Years, Motras Tehsil Aasind District Bhilwara At Present
         Modi Mangri Tehsil Bandor Akhegarh Bhilwara Raj.
2.       Laxman Gurjar S/o Udaram, Aged About 21 Years, Modi
         Mangri Tehsil Badnor Akhegarh District Bhilwara
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Thought Chief Secretary Department
         Of Home Affairs Jaipur
2.       Superintendent Of Police, Bhilwara
3.       Station House Officer, Police Station Shambhugarh District
         Bhilwara
4.       Ladu Devi W/o Bhoma Ram Gurjar, Motras Tehsil Aasind
         District Bhilwara Bhilwara
5.       Bhoma Ram S/o Tara Ji, Motras Tehsil Aasind District
         Bhilwara
6.       Chagan Gurjar S/o Tejmal Gurjar, Kali Kheda P S
         Shambhugarh District Bhilwara
7.       Ganesh Gurjar S/o Harlal, Pathan Shambhugarh Tehsil
         Aasind District Bhilwara
8.       Bhopal Gurjar S/o Late Shri Dhanaji, Motras Tehsil Aasind
         District Bhilwara
9.       Dalu Ram Gurjar, Lamba Pathan Shumbhgarh Tehsil
         Aasind Tehsil District Bhilwara
                                                                 ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/12/2025

(Uploaded on 03/12/2025 at 06:41:29 PM)

[2025:RJ-JD:52239] (2 of 2) [CRLW-2954/2025]

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 415-himanshu/-

(Uploaded on 03/12/2025 at 06:41:29 PM)

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