Rasal Devi vs State Of Rajasthan (2025:Rj-Jd:54023)
2025 Latest Caselaw 17052 Raj

Rajasthan High Court - Jodhpur

Rasal Devi vs State Of Rajasthan (2025:Rj-Jd:54023) on 15 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:54023]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3639/2025

1.       Rasal Devi D/o Budha Ram, Aged About 25 Years, R/o
         Loharo Ka Bass Bhojasar Phalodi
2.       Bhanwara Ram S/o Heera Ram, Aged About 27 Years, R/o
         Navatala Patodi Balotra
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Superintendent Of Police, Balotra
3.       Sho, Police Station Pachpadara District Balotra
4.       Sho, Police Station Bhojasar District Phalodi
5.       Tara Chand S/o Prema Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
6.       Chutara Eam S/o Prema Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
7.       Paras Ram S/o Prema Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
8.       Dungar Ram S/o Prema Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
9.       Prema Ram S/o Shaitan Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
10.      Sukha Ram S/o Shaitan Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
11.      Ghewar Ram S/o Shaitan Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
12.      Panchu Devi W/o Prema Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
13.      Fata Ram S/o Shaitan Ram, R/o Bhojasar Ps Bhojasar
         District Phalodi
                                                                 ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

15/12/2025

(Uploaded on 16/12/2025 at 01:28:27 PM)

[2025:RJ-JD:54023] (2 of 2) [CRLW-3639/2025]

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

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 533-himanshu/-

(Uploaded on 16/12/2025 at 01:28:27 PM)

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