Ekta Rani vs State Of Rajasthan (2025:Rj-Jd:52501)
2025 Latest Caselaw 16765 Raj

Rajasthan High Court - Jodhpur

Ekta Rani vs State Of Rajasthan (2025:Rj-Jd:52501) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52501]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3538/2025

1.       Ekta Rani D/o Bhanwar Lal, Aged About 25 Years, R/o
         Panniwala       Mahla,        Tehsiland      District      Fazilka,    Punjab,
         Presently Residing At Ward No. 08, Lakhasar, Tehsil
         Pilibanga, District Hanumangarh, Rajasthan.
2.       Sant Lal S/o Ram Kumar, Aged About 41 Years, R/oward
         No. 08, Lakhasar, Tehsil Pilibanga, Districthanumangarh,
         Rajasthan.
                                                                        ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department          Of    Home,         Government            Of      Ajasthan,
         Secretariat, Jaipur Rajasthan.
2.       The         Superintendent           Of        Police,        Hanumangarh,
         Districthanumangarh, Rajasthan.
3.       The Station House Office, Police Station Goluwala,district
         Hanumangarh, Rajasthan.
4.       The Inspector General Of Police, Range Bikaner,bikaner,
         Rajasthan.
5.       Bhanwar Lal S/o Banwari Lal, R/o Panniwala Mahla,tehsil
         And District Fazilka, Punjab.
6.       Manoj       Kumar       S/o    Inder      Kumar,       R/o    Chak      6   Lks,
         Tehsilpilibanga, District Hanumangarh, Rajasthan.
7.       Ramgopal        S/o      Inder       Kumar,         R/o      Chak      6    Lks,
         Tehsilpilibanga, District Hanumangarh, Rajasthan.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Baltej Singh Sandhu
For Respondent(s)            :     Mr. Vikram Rajpurohit, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025

(Uploaded on 05/12/2025 at 01:02:57 PM)

[2025:RJ-JD:52501] (2 of 2) [CRLW-3538/2025]

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 1-himanshu/-

(Uploaded on 05/12/2025 at 01:02:57 PM)

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