Mamta vs State Of Rajasthan (2025:Rj-Jd:54030)
2025 Latest Caselaw 16910 Raj

Rajasthan High Court - Jodhpur

Mamta vs State Of Rajasthan (2025:Rj-Jd:54030) on 15 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:54030]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3636/2025

1.       Mamta D/o Shri Reshma Ram, Aged About 20 Years,
         Ramdev Nagar, Bhojakor, District Phalodi, Rajasthan
         (Wrongly Mention 25 Years Age In Live In Agreemat)
2.       Ashok S/o Shri Bhagirath Ram, Aged About 25 Years,
         Talariya, Jaisalmer, Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Chief Secretary Ministry Of
         Home Affairs Jaipur Raj.
2.       Director General Of Police, Govt. Of Rajasthan Police Head
         Quarter Jaipur Raj.
3.       The Commissioner Of Police, Jodhpur Raj.
4.       The Superintendent Of Police, Phalodi Raj.
5.       The Station House Officer, Police Station Nokh, District
         Phalodi, Rajasthan
6.       Bhagwana Ram S/o Harchand, Judh, District Jodhpur
7.       Sunil S/o Mohan Ram, Pilva, District Phalodi, Rajasthan.
8.       Anil S/o Mohan Ram, Pilwa, District Phalodi, Rajasthan.
9.       Shyam S/o Harchand Ram, Judh, District Jodhpur
10.      Mohan Ram S/o Banshi Lal, Pilva, District Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Bharat Shrimali
For Respondent(s)         :     Mr. Prem Singh Panwar, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

15/12/2025

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 15/12/2025 at 06:06:04 PM)

[2025:RJ-JD:54030] (2 of 2) [CRLW-3636/2025]

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 530-himanshu/-

(Uploaded on 15/12/2025 at 06:06:04 PM)

Powered by TCPDF (www.tcpdf.org)