[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Smt Kiran Devi vs State Of Rajasthan (2025:Rj-Jd:52521) on 4 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52521]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 2955/2025
1. Smt Kiran Devi D/o Sukha Ram, Aged About 36 Years, W/
o Manoj, R/o Near, Gajner Palace, Gajner Tehsil
Kolayat,district Bikaner Raj..
2. Manoj S/o Poonamchand, Aged About 35 Years, R/o Near
Gaushala, Gajner Tehsil Kolayat, District Bikaner Raj..
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary,home Ministry,
Secretariat, Jaipur Rajasthan.
2. The Director General Of Police, Police Headquarters,
Jaipur, Rajasthan.
3. The Inspector General Of Police, Range, Bikaner,
Rajasthan.
4. The Sho, P.s. Gajner, District Bikaner-Raj..
5. The Sho, P.s. Nokh, District Phalodi.
6. Superintendent Of Police, Bikaner- Raj..
7. Superintendent Of Police, Phalodi- Raj..
8. Pappu Ram S/o Chunni Lal, Residents Of Gajner, Tehsil
Kolayat, District Bikaner.
9. Chunni Lal S/o Pema Ram, Residents Of Gajner, Tehsil
Kolayat, District Bikaner.
10. Pana W/o Chunni Lal, Residents Of Gajner, Tehsil Kolayat,
District Bikaner.
11. Bhanwar S/o Chunni Lal, Residents Of Gajner, Tehsil
Kolayat, District Bikaner.
12. Rakesh S/o Sukhram, Residents Of Gajner, Tehsil Kolayat,
District Bikaner.
13. Sukha Ram S/o Hameera Ram, Residents Of Gajner,
Tehsil Kolayat, District Bikaner.
14. Premi W/o Sukha Ram, Residents Of Gajner, Tehsil
Kolayat, District Bikaner.
15. Santosh D/o Sukha Ram, Residents Of Gajner, Tehsil
Kolayat, District Bikaner.
16. Bhanwar Lal S/o Chunni Lal, Residents Of Gajner, Tehsil
Kolayat, District Bikaner.
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[2025:RJ-JD:52521] (2 of 3) [CRLW-2955/2025]
----Respondents
For Petitioner(s) : Mr. Madan Singh
For Respondent(s) : Mr. Vikram Rajpurohit, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
04/12/2025
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
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[2025:RJ-JD:52521] (3 of 3) [CRLW-2955/2025]
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
368-divyashri/-
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