Jyoti Bala vs State Of Rajasthan (2025:Rj-Jd:52236)
2025 Latest Caselaw 16702 Raj

Rajasthan High Court - Jodhpur

Jyoti Bala vs State Of Rajasthan (2025:Rj-Jd:52236) on 3 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52236]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 2945/2025

1.       Jyoti Bala D/o Jai Bharat, Aged About 22 Years, Ward No
         9 Chak 1 F C Tehsil Sri Karanpur District Sri Ganganagar
2.       Pardeep Kumar S/o Bhanwar Jeet, Aged About 30 Years,
         Ward No. 9 Chak 5 Stb 8 Stb Post Office Sukhchaipura
         Tehsil Sri Vijaynagar District Sri Ganganagar
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary Ministry Of
         Home Affairs Jaipur
2.       Superintendent       Of    Police,      Sri    Ganganagar       Through
         Government Advocate Rajasthan High Court Jodhpur
3.       Station House Officer, Police Station                   Sri   Vijaynagar
         District Sri Ganganagar
4.       Jai Bharat S/o Megha Ram, Ward No 9 Chak 1 F-C Tehsil
         Sri Karanpur District Sri Ganganagar
5.       Sumitra Devi Spouse/o Jai Bharat, Ward No 9 Chak 1 F-C
         Tehsil Sri Karanpur District Sri Ganganagar
6.       Jasvinder S/o Jai Bharat, Ward No 9 Chak 1 F-C Tehsil Sri
         Karanpur District Sri Ganganagar
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Himmat Jagga
                                Ms. Tania Chugh
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.

(Uploaded on 03/12/2025 at 06:00:46 PM)

[2025:RJ-JD:52236] (2 of 2) [CRLW-2945/2025]

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 414-divya/-

(Uploaded on 03/12/2025 at 06:00:46 PM)

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