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Rajasthan High Court - Jodhpur
Chandra Devi vs State Of Rajasthan (2025:Rj-Jd:52868) on 6 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52868]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3572/2025
1. Chandra Devi W/o Suresh Kumar, Aged About 26 Years,
Daughter Of Kheta Ram, Resident Of Bhil Basti, Gram
Balvada, Tehsil Sahila, District Jalore At Present Reside At
Village Aalasan, Tehsil Jalore, District Jalore (Raj).
2. Hansa Ram S/o Bija Ram, Aged About 23 Years, Resident
Of Village Aalasan, Tehsil Jalore, District Jalore Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur Raj.
2. The Superintendent Of Police, Jalore (Raj).
3. The Station House Officer, Police Station Noshra, District
Jalore Raj.
4. The Station House Officer, Police Station Bishangarh,
District Jalore Raj..
5. Oma Ram S/o Kheta Ram, Resident Of Village Raithal,
Tehsil Aashore, District Jalore (Raj)..
6. Durga Ram S/o Kheta Ram, Resident Of Village Raithal,
Tehsil Aashore, District Jalore (Raj)..
7. Vikram S/o Kheta Ram, Resident Of Village Raithal, Tehsil
Aashore, District Jalore (Raj)..
8. Madan S/o Kheta Ram, Resident Of Village Raithal, Tehsil
Aashore, District Jalore (Raj)..
9. Jaipa Ram S/o Kheta Ram, Resident Of Village Raithal,
Tehsil Aashore, District Jalore (Raj)..
10. Bhikha Ram S/o Bija Ram, Resident Of Village Rahila,
Tehsil Rahila, District Jalore (Raj)..
11. Suresh Kumar S/o Bija Ram, Resident Of Village Rahila,
Tehsil Rahila, District Jalore (Raj)..
12. Lumba Ram S/o Bija Ram, Resident Of Village Rahila,
Tehsil Rahila, District Jalore (Raj)..
13. Sona Ram S/o Pappa Ram, Resident Of Mohan Ji Ri Pyau,
Police Station Bishangarh, District Jalore Raj.
14. Prakash S/o Pappa Ram, Resident Of Mohan Ji Ri Pyau,
Police Station Bishangarh, District Jalore Raj.
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15. Sama Ram S/o Pappa Ram, Resident Of Mohan Ji Ri Pyau,
Police Station Bishangarh, District Jalore Raj.
16. Soni Lal S/o Pappa Ram, Resident Of Mohan Ji Ri Pyau,
Police Station Bishangarh, District Jalore Raj.
17. Jabra Ram S/o Pappa Ram, Resident Of Mohan Ji Ri Pyau,
Police Station Bishangarh, District Jalore Raj.
----Respondents
For Petitioner(s) : Mr. Rajesh Kumar
For Respondent(s) : Mr. Narendra Gehlot, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
06/12/2025
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
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
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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
271-divyashri/-
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