Varju Devi vs State Of Rajasthan (2025:Rj-Jd:52519)
2025 Latest Caselaw 16776 Raj

Rajasthan High Court - Jodhpur

Varju Devi vs State Of Rajasthan (2025:Rj-Jd:52519) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52519]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3019/2025

1.       Varju Devi D/o Harkha Ram, Aged About 27 Years,
         Resident Of Kumharo Ka Tala, Kagau, Barmer At Present
         Kolu, Tehsil Baytu, District Barmer.
2.       Ganga Ram S/o Mehra Ram, Aged About 38 Years,
         Resident Of Kolu, Tehsil Baytu, District Barmer
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary, Department
         Of Home Affairs, Jaipur.
2.       Superintendent Of Police, Barmer
3.       Station House Officer, Police Station Baytu, District
         Barmer.
4.       Station House Officer, Police Station Dhorimanna, District
         Barmer.
5.       Pukhraj S/o Kheta Ram, R/o- Kumharo Ka Tala, Kagau,
         Barmer
6.       Hemi Devi W/o Birma Ram, R/o- Kumharo Ka Tala,
         Kagau, Barmer
7.       Urja Ram S/o Punja Ram, R/o- Kumharo Ka Tala, Kagau,
         Barmer
8.       Goma Ram S/o Mishra Ram, R/o-Lawara, Dhorimanna,
         District Barmer
9.       Bhanwara Ram S/o Mana Ram, R/o-Lawara, Dhorimanna,
         District Barmer.
                                                                 ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025

(Uploaded on 05/12/2025 at 05:10:12 PM)

[2025:RJ-JD:52519] (2 of 2) [CRLW-3019/2025]

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 369-divyashri/-

(Uploaded on 05/12/2025 at 05:10:12 PM)

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