Tanisha Gurjar vs State Of Rajasthan (2025:Rj-Jd:52224)
2025 Latest Caselaw 16701 Raj

Rajasthan High Court - Jodhpur

Tanisha Gurjar vs State Of Rajasthan (2025:Rj-Jd:52224) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52224]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3507/2025

1.       Tanisha Gurjar W/o Shri Jaswant Gurjar, Aged About 22
         Years,      D/o    Shri      Sanjay         Rawat         R/o      7    Station
         Road ,neemuch , Tehsil And Dist Neemuch (Mp) At
         Present     R/o    H.no      21     G     Near      Tripoliya      Ji   Gandhi
         Nagar ,sec.no 05 Tehsil And Dist. Chittorgarh
2.       Jaswant Gurjar S/o Shri Ratan Lal Gurjar, Aged About 24
         Years, R/o House No.21 G, Neartripoliya Ji Gandhi Nagar,
         Sector No.5,tehsil District Chittorgarh.
                                                                         ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary Dept. Of
         Home Affairs,govt Of Raj. Jaipur
2.       The Superintendent Of Police, District Chittorgarh
3.       The Station House Officer, Police Station- Chittorgarh,
         District- Chittorgarh
4.       Rakesh Gurjar S/o Lala Ram Gurjar, R/o Basant Nagar,
         District Chittorgarh
5.       Naveen S/o Babu Lal Gurjar, R/o Chanderiya, Police
         Station Chanderiya,district Chittorgarh
6.       Ashwin Gurjar S/o Shri Paras Gurjar, R/o Gandhinagar,
         Sector No.4, Chittorgarh
7.       Omprakash Gurjar S/o Shri Nathu Lal Gurjar, R/o Sadar
         Bazar, District Chittorgarh
8.       Deepak S/o Shri Omprakash Gurjar, R/o Sadar Bazar,
         District Chittorgarh
9.       Sanjay Rawat S/o Shri Sardar Singh Rawat, R/o Kanchan
         Nagar, Police Station Badhana,district Neemuch
                                                                    ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

(Uploaded on 03/12/2025 at 06:40:10 PM)

[2025:RJ-JD:52224] (2 of 2) [CRLW-3507/2025]

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

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 397-himanshu/-

(Uploaded on 03/12/2025 at 06:40:10 PM)

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