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Rajasthan High Court - Jodhpur
Vimla Vishnoi vs State Of Rajasthan (2025:Rj-Jd:53977) on 15 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:53977]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3588/2025
1. Vimla Vishnoi D/o Kisshan Lal Vishnoi, Aged About 31
Years, R/o Vilalge Pur, Tehsil Sanchore, District Jalore,
Rajathan
2. Ramesh Kumar S/o Raghunath Ram, Aged About 27
Years, R/o Sevara, Teshil Raniwara District Jalore
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home 2. Affairs, Jaipur Raj.
2. Director General Of Police, Govt. Of Rajasthan Police Head
Quarter, Jaipur, Raj..
3. The Superintendent Of Police, Jalore, Rajasthan.
4. The Superintendent Of Police, Sirohi Rajasthan.
5. The Station House Officer, Police Station Bagoda, District
Jalore, Rajasthan.
6. The Station House Officer, Police Station Shivganj, District
Sirohi, Rajasthan.
7. Ram Lal S/o Ladu Ram,, R/o Kukawas, Ps Bagoda, District
Jalore.
8. Pancha Ram S/o Haringa Ram, R/o Kukawas, Ps Bagoda,
District Jalore
9. Hanuman S/o Haringa Ram, R/o Kukawas, Ps Bagoda,
District Jalore, Rajasthan.
10. Sanwla Ram S/o Unknown, R/o Kukawas, Ps Bagoda,
District Jalore, Rajasthan.
11. Hardan Ram S/o Hema Ram,, R/o Kukawas, Ps Bagoda,
District Jalore, Rajasthan.
12. Maga Ram S/o Hema Ram, R/o Kukawas, Ps Bagoda,
District
13. Gordhan Ram S/o Hardan Ram,, R/o Kukawas, Ps
Bagoda, District Jalore, Rajasthan.
14. Sadram S/o Not Knwon,, R/o Kukawas, Ps Bagoda,
District Jalore, Rajasthan.
15. Bhajan Lal S/o Kishan Lal, R/o Pur, Ps Sanchore, District
Jalore.
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[2025:RJ-JD:53977] (2 of 3) [CRLW-3588/2025]
----Respondents
For Petitioner(s) : Mr. K.L. Vishnoi
For Respondent(s) : Mr. Prem Singh Panwar, PP with
Mr. Omprakash Choudhary.
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
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[2025:RJ-JD:53977] (3 of 3) [CRLW-3588/2025]
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
430-himanshu/-
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