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Rajasthan High Court - Jodhpur
Vadu vs State Of Rajasthan (2025:Rj-Jd:52230) on 3 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52230]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3223/2025
1. Vadu D/o Shankar Ram, Aged About 22 Years, C/o Punja
Ram R/o Mansingh Ki Beri, Khari, District Barmer At
Present Amba Ki Goliya, District Jalore.
2. Punja Ram S/o Shri Kumpa Ram, Aged About 20 Years, R/
o Amba Ki Goliya, District Jalore
----Petitioners
Versus
1. State Of Rajasthan, Through The Secertary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur
2. The Superintendent Of Police, Jalore
3. The Superintendent Of Police, Barmer
4. The Station House Officer, Police Station Jhab, District
Jalore
5. The Station House Officer, Police Station Dhorimana
District Barmer
6. Maga Ram S/o Shri Jeta Ram, R/o Mansingh Ki Beri,
Khari, District Barmer
7. Narpat S/o Shri Ukaram, R/o Mokhawa, Tehsil
Gudamalani, District Barmer
8. Daja Ram S/o Shri Udaram, R/o Mansingh Ki Beri, Khari,
Distt. Barmer.
9. Veera Ram S/o Shri Harkanram, R/o Mansingh Ki Beri,
Khari, District Barmer
10. Narsiram S/o Shri Bijla Ram, R/o Mansingh Ki Beri, Khari,
District Barmer
11. Budhram S/o Shri Bijla Ram, R/o Mansingh Ki Beri, Khari,
District Barmer
----Respondents
For Petitioner(s) : Mr. Jagdish Kumar Vishnoi
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
03/12/2025
(Uploaded on 03/12/2025 at 06:02:19 PM)
[2025:RJ-JD:52230] (2 of 2) [CRLW-3223/2025]
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
419-divya/-
(Uploaded on 03/12/2025 at 06:02:19 PM)
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