Muli vs State Of Rajasthan (2025:Rj-Jd:52311)
2025 Latest Caselaw 16769 Raj

Rajasthan High Court - Jodhpur

Muli vs State Of Rajasthan (2025:Rj-Jd:52311) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52311]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 3087/2025

1.       Muli D/o Rawta Ram, Aged About 23 Years, Siyagpura
         Lilsar Tehsil Chohtan District Badmer Raj.
2.       Jeta Ram S/o Kheta Ram, Aged About 33 Years, Aagor
         Tehsil Chohtan District Badmer Raj.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary
         Department Of Home Ministry Government Of Rajasthan
         Secretariat Jaipur
2.       The Inspector General Of Police, Jodhpur Range Jodhpur
         Raj.
3.       The Superintendent Of Police, Badmer
4.       The Sho, Chohtan District Badmer
5.       Teja Ram S/o Rawta Ram, Siyagpura Lilsar Tehsil Chohtan
         District Badmer Raj.
6.       Sama Ram S/o Rawta Ram, Siyagpura Lilsar Tehsil
         Chohtan District Badmer Raj.
7.       Vedaram S/o Labhu Ram, Siyagpura Lilsar Tehsil Chohtan
         District Badmer Raj.
8.       Thakra Ram S/o Sadula Ram, Ganv Chaadi Tehsil Ramsar
         District Badmer Raj.
9.       Pura Ram S/o Sadula Ram, Ganv Chaadi Tehsil Ramsar
         District Badmer Raj.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Devi Lal Rawla
For Respondent(s)          :     Mr. Pawan Kr. Bhati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025

(Uploaded on 04/12/2025 at 05:48:16 PM)

[2025:RJ-JD:52311] (2 of 2) [CRLW-3087/2025]

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 246-himanshu/-

(Uploaded on 04/12/2025 at 05:48:16 PM)

Powered by TCPDF (www.tcpdf.org)