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Rajasthan High Court - Jodhpur
Santosh Choudhary vs State Of Rajasthan (2025:Rj-Jd:53781) on 11 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:53781]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3613/2025
1. Santosh Choudhary D/o Bhima Ram, Aged About 18
Years, 66, Choudhario Ka Bas, Guda Kalyan Singh, Tehsil
Bali District Pali, Rajasthan. Aadhar No. 8078 4570 5849
2. Ganpat Chodhri S/o Tala Ram Chodhri, Aged About 26
Years, Peepliya Road, Patava, Tehsil Bali, Pali District Pali,
Rajasthan. Aadhar No.9065 3248 8593
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. The Superintendent Of Police, Pali, District Pali Rajasthan.
3. The Station House Officer, Police Station Sadari District
Pali, Rajasthan.
4. The Station House Officer, Police Station Bali District Pali,
Rajasthan.
5. Bhima Ram S/o Panaram, 66, Choudhario Ka Bas, Guda
Kalyan Singh, Tehsil Bali District Pali, Rajasthan
6. Pushpa W/o Bhima Ram, 66, Choudhario Ka Bas, Guda
Kalyan Singh, Tehsil Bali District Pali, Rajasthan
7. Gulab S/o Navaram, Latada, P.s. Sadari Tehsil Bali District
Pali, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pritam Joshi
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 01:49:51 PM)
[2025:RJ-JD:53781] (2 of 2) [CRLW-3613/2025]
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
3-himanshu/-
(Uploaded on 11/12/2025 at 01:49:51 PM)
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