Teena Swami vs State Of Rajasthan (2025:Rj-Jd:53779)
2025 Latest Caselaw 16891 Raj

Rajasthan High Court - Jodhpur

Teena Swami vs State Of Rajasthan (2025:Rj-Jd:53779) on 11 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:53779]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3611/2025

1.       Teena Swami D/o Punam Chand Swami, Aged About 18
         Years, Ward No 1 Pungal Road Un Mandi Ke Piche
         Swamiyo Ki Badi Bikaner District Bikaner
2.       Sanvar Lal S/o Dana Ram Kumawat, Aged About 20
         Years, Sabji Mandi Ke Piche, Ward No 01 Majisa Mandir Ke
         Pas Pungal Road, Bangalanagar District Bikaner
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secratary Department
         Of Home Affairs Government Of Rajasthani Secretariat
         Jaipur
2.       The Superintendent Of Police, Bikaner
3.       The Sho, Police Station Mukta Prasad Nagar District
         Bikaner
4.       Punam Chand Swami S/o Bhagirath, Ward N0 1 Pungal
         Road Un Mandi Ke Piche Swamiyo Ki Badi Bikaner District
         Bikaner
5.       Jugal Kishor S/o Bhagirath, Ward No 1 Un Mandi Ke Piche
         Swamiyo Ki Badi Bikaner District Bikaner
6.       Rohit S/o Jugal Kishor, Ward No 1 Pungal Road Un Mandi
         Ke Piche Swamiyo Ki Badi Bikaner District Bikaner
7.       Basanti W/o Dipak, Nathusar Gate District Bikaner
                                                                 ----Respondents


For Petitioner(s)         :     Mr. S.S. Shaktawat
For Respondent(s)         :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

11/12/2025

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.

(Uploaded on 11/12/2025 at 01:47:30 PM)

[2025:RJ-JD:53779] (2 of 2) [CRLW-3611/2025]

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 1-himanshu/-

(Uploaded on 11/12/2025 at 01:47:30 PM)

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