Kishan Pyari vs State Of Rajasthan (2025:Rj-Jd:52503)
2025 Latest Caselaw 16764 Raj

Rajasthan High Court - Jodhpur

Kishan Pyari vs State Of Rajasthan (2025:Rj-Jd:52503) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52503]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3534/2025

1.       Kishan Pyari W/o Brij Mohan, Aged About 30 Years, D/o
         Baldev Ram, Resident Of Village Didiya Kkala Rol, District
         Nagaur, At Present Residing At Bichli Bas, Dhadhriya Kala,
         Nagaur, Rajasthan.
2.       Shrawan Ram S/o Nathu Ram, Aged About 39 Years,
         Resident     Of    Bichli     Bas,       Dhadhriya        Kala,   Nagaur,
         Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary, Ministry Of
         Home Affairs, Jaipur, Rajasthan
2.       The Superintendent Of Police, Nagaur
3.       Station House Officer, Rol, District Nagaur
4.       Station House Officer, Merta, District Nagaur
5.       Brij Mohan S/o Sukh Ram Ji, Resident Of Ajmer Road,
         Near Kuti, Dangawas, Nagaur
6.       Mangla Ram S/o Baldev Ram, Resident Of Village Didiya
         Kala, Rol, District Nagaur
7.       Chhotu Ram S/o Baldev Ram, Resident Of Village Didiya
         Kala, Rol, District Nagaur
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sahdev Raliya
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.

(Uploaded on 05/12/2025 at 01:01:35 PM)

[2025:RJ-JD:52503] (2 of 2) [CRLW-3534/2025]

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 362-himanshu/-

(Uploaded on 05/12/2025 at 01:01:35 PM)

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