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Rajasthan High Court - Jodhpur
Suman vs State Of Rajasthan (2025:Rj-Jd:52063) on 3 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52063]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2981/2025
1. Suman D/o Sri Sanvta Ram, Aged About 29 Years,
Resident Of 68, Meghwalo Ka Bass, Manihari,district Pali,
At Persent R/o Jodhpur, Rajasthan.
2. Ravindra Kumar S/o Dema Ram, Aged About 25 Years,
Resident Of Chhachharlai Kalan, Neori, Tehsil Kalyanpur,
District Balotra Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary,department Of
Home Affairs, Govt. Of Rajasthan,jaipur.
2. Director General Of Police, Govt. Of Rajasthan, Police
Head Quarter, Jaipur. Rajasthan
3. The Inspector General Of Police, Jodhpur Range, Jodhpur
Raj.
4. The Police Superintendent Of Police, Pali Raj.
5. The S.h.o., Police Station Jetpur, District Pali Raj.
6. Dinesh S/o Sri Taga Ram, Resident Of Manihari, Police
Station Jetpur, District Pali (Raj).
7. Taga Ram S/o Sri Rama Ram, Resident Of Manihari, Police
Station Jetpur, District Pali (Raj).
8. Mamta D/o Sri Taga Ram, Resident Of Manihari, Police
Station Jetpur, District Pali (Raj).
9. Purna D/o Sri Taga Ram, Resident Of Manihari, Police
Station Jetpur, District Pali (Raj).
10. Savata Ram S/o Sri Puna Ram, Resident Of Dhingana,
Police Station Jetpur, District Pali (Raj).
11. Dilip S/o Sri Savata Ram, Resident Of Dhingana, Police
Station Jetpur, District Pali (Raj).
12. Govind S/o Late Sri Pema Ram, Resident Of Dhingana,
Police Station Jetpur, District Pali (Raj).
13. Dipak S/o Sri Savata Ram, Resident Of Dhingana, Police
Station Jetpur, District Pali (Raj).
14. Dolla Ram S/o Sri Savata Ram, Resident Of Dhingana,
Police Station Jetpur, District Pali (Raj).
15. Sarwan Ram S/o Sri Savata Ram, Resident Of Dhingana,
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[2025:RJ-JD:52063] (2 of 3) [CRLW-2981/2025]
Police Station Jetpur, District Pali (Raj).
----Respondents
For Petitioner(s) : Mr. Bhim Raj Mudia
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.
The concerned respondent authorities shall have the matter
enquired into and if so required, appropriate protection shall be
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[2025:RJ-JD:52063] (3 of 3) [CRLW-2981/2025]
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
295-himanshu/-
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