Kajal Kumari vs State Of Rajasthan (2025:Rj-Jd:52507)
2025 Latest Caselaw 16784 Raj

Rajasthan High Court - Jodhpur

Kajal Kumari vs State Of Rajasthan (2025:Rj-Jd:52507) on 4 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:52507]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3350/2025

1.       Kajal Kumari D/o Shri Ratanlal, Aged About 19 Years, R/o
         Seto Ki Seri, Tehsil Ahore, District Jalore.
2.       Sanjay S/o Shri Uka Ram, Aged About 24 Years, R/o
         Meghwalo Ka Baas, Tehsil Ahore, District Jalore.
                                                                       ----Petitioners
                                           Versus
1.       State Of Rajasthan, Through P.p.
2.       The Superintendent Of Police, Jalore.
3.       The Deputy Superintendent Of Police, Jalore.
4.       Sho, Police Station, Ahore, Jalore
5.       Shri Ratanlal S/o Shri Prema Ram Sain, R/o Seto Ki Seri,
         Tehsil Ahore, District Jalore
6.       Smt Bhanwari Devi W/o Shri Ratanlal Sain,, R/o Seto Ki
         Seri, Tehsil Ahore, District Jalore
7.       Bhuvan Kumar S/o Shri Ratanlal Sain,, R/o Seto Ki Seri,
         Tehsil Ahore, District Jalore.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Adityoday Chhangani.
For Respondent(s)              :     Mr. Vikram Rajpurohit, PP.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/12/2025

1. 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.

2. 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

apprehend threat to their lives at the hands of private

(Uploaded on 05/12/2025 at 10:58:19 AM)

[2025:RJ-JD:52507] (2 of 2) [CRLW-3350/2025]

respondents. The petitioners allegedly approached the respondent

police authorities with a prayer to be provided with adequate

protection but no heed has been paid to the request so far.

3. The documents pertaining to the age of the petitioners and

live-in-relationship agreement 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 Superintendent of Police/Commissioner of Police

concerned to provide protection to the petitioners deserves to be

accepted.

4. The Superintendent of Police/Commissioner of Police

concerned shall have the matter enquired into and if so required,

appropriate protection shall be provided to the petitioners as and

when warranted. The Superintendent of Police/Commissioner of

Police concerned shall ensure that no harm is caused to the

petitioners, who are in a live in relationship.

5. The criminal writ petition is accordingly disposed of.

(KULDEEP MATHUR),J 374-Tikam/-

(Uploaded on 05/12/2025 at 10:58:19 AM)

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