Sharda vs State Of Rajasthan (2025:Rj-Jd:52159)
2025 Latest Caselaw 16683 Raj

Rajasthan High Court - Jodhpur

Sharda vs State Of Rajasthan (2025:Rj-Jd:52159) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52159]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3525/2025
1.       Sharda D/o Ram Ratan, Aged About 26 Years, C/o
         Bhagwana Ram, R/o 20, Ward No.05, Tawaniya Colony,
         Khajuwala District Bikaner, Rajasthan.
2.       Subhash Chander S/o Ratti Ram, Aged About 31 Years, R/
         o Waryam Khera, Fazilka, Punjab At Present Residing At
         Khajuwala District Bikaner, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2.       The Superintendent Of Police, Bikaner, District Bikaner
         Rajasthan
3.       The Station House Officer, Police Station Khajuwala,
         District Bikaner, Rajasthan.
4.       Raju Devi W/o Ram Ratan, R/o 14 Bd, Khajuwala District
         Bikaner, Rajasthan.
5.       Ram Ratan S/o Kishnaram, R/o 14 Bd, Khajuwala District
         Bikaner, Rajasthan.
6.       Sonu S/o Ram Ratan, R/o 14 Bd, Khajuwala District
         Bikaner, Rajasthan.
7.       Kuldeep S/o Ram Ratan, R/o 14 Bd, Khajuwala District
         Bikaner, Rajasthan.
8.       Bhagwana Ram S/o Krishna Lal, R/o Khajuwala District
         Bikaner, Rajasthan.
9.       Krishna Lal S/o Nathu Lal, R/o Khajuwala District Bikaner,
         Rajasthan.
10.      Jaipal S/o Kirshan Lal, R/o Khajuwala District Bikaner,
         Rajasthan.
11.      Saraswati W/o Krishna              Lal,     R/o     Khajuwala    District
         Bikaner, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Pritam Solanki
For Respondent(s)         :     Mr. Vikram Singh Solanki, PP


        HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 03/12/2025

(Uploaded on 03/12/2025 at 06:12:14 PM)

[2025:RJ-JD:52159] (2 of 2) [CRLW-3525/2025]

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 3-divya/-

(Uploaded on 03/12/2025 at 06:12:14 PM)

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