Payal Bheel vs State Of Rajasthan (2025:Rj-Jd:54026)
2025 Latest Caselaw 16936 Raj

Rajasthan High Court - Jodhpur

Payal Bheel vs State Of Rajasthan (2025:Rj-Jd:54026) on 15 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:54026]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3637/2025

1.       Payal Bheel D/o Gehari Lal Bheel, Aged About 18 Years,
         R/o Adana, Tehsil Rashmi, District Chittorgarh, Rajasthan
2.       Shyam Lal S/o Lalu Ram, Aged About 22 Years, R/o
         Bhatto Ka Bamaniya, Tehsil Kapasan, District Chittorgarh,
         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 Superintendent Of Police, Chittorgarh( Rajasthan)
4.       The Station House Officer, Police Station Rashmi, District
         Chittorgarh, Rajasthan
5.       The Station House Officer, Police Station Kapasan, District
         Chittorgarh, Rajasthan
6.       Gehari Lal S/o Madhu Lal Ji, R/o Adana, Tehsil Rashmi,
         District Chittorgarh.
7.       Bagdiram S/o Chhogalal Ji, R/o Bodiyana, Ps Chanderiya,
         District Chittorgarh.
8.       Kali Bai W/o Gehari Lal, R/o Adana, Tehsil Rashmi, District
         Chittorgarh
9.       Tulsi Bai W/o Madhu Lal Ji, R/o Adana, Tehsil Rashmi,
         District Chittorgarh.
10.      Avinash S/o Bagdiram Ji, R/o Bodiyana, Ps Chanderiya,
         District Chittorgarh.
11.      Satyanarayan       S/o      Madhu        Lal    Ji,   R/o     Bodiyana,   Ps
         Chanderiya, District Chittorgarh.
12.      Mithu Lal S/o Mangilal Ji, R/o Khakhariya Kheda, Ps
         Kapasan, District Chittorgarh
13.      Kamla       Devi   W/o      Bagdiram           Ji,    R/o    Bodiyana,    Ps
         Chanderiya, District Chittorgarh, Rajasthan.
                                                                     ----Respondents




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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.

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

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[2025:RJ-JD:54026] (3 of 3) [CRLW-3637/2025]

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 531-himanshu/-

(Uploaded on 15/12/2025 at 06:07:24 PM)

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