Smt Seeku Kumari vs State Of Rajasthan (2025:Rj-Jd:52508)
2025 Latest Caselaw 16768 Raj

Rajasthan High Court - Jodhpur

Smt Seeku Kumari vs State Of Rajasthan (2025:Rj-Jd:52508) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52508]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3038/2025

1.       Smt Seeku Kumari D/o Prabha Ramji, Aged About 25
         Years, Huno Ki Gali Bhavari District Sirohi
2.       Shri Deva Ram S/o Shri Ranchod Ram, Aged About 31
         Years, Bheelo Ka Vas Amlari District Sirohi 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 Superintendent Of Police, Sirohi Rajasthan
4.       The Sho Police Station, Swaroop Ganj District Sirohi Raj
5.       The Sho Police Station, Kalandri District Sirohi Raj
6.       Prabha Ram S/o Shri Vagta Ram, Huno Ki Gali Bhavari
         District Sirohi Raj
7.       Kamlesh Kumar S/o Shri Hinduja, Ajari District Sirohi Raj
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Utkarsh Bafna
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

(Uploaded on 05/12/2025 at 11:30:55 AM)

[2025:RJ-JD:52508] (2 of 2) [CRLW-3038/2025]

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 365-himanshu/-

(Uploaded on 05/12/2025 at 11:30:55 AM)

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