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Rajasthan High Court - Jodhpur
Bhagywanti Rajpurohit vs State Of Rajasthan (2025:Rj-Jd:54250) on 16 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:54250]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3651/2025
1. Bhagywanti Rajpurohit D/o Mahendra Singh Rajpurohit,
Aged About 22 Years, Resident Of Patawa, Tehsil
Bali,district Pali. Raj. At Pesent Resident Of Hanuman Ji Ki
Gali, Mori, Teshil Bali, District Pali. Raj.
2. Prveen Kumar S/o Shankar Singh, Aged About 26 Years,
Resident Of Hanumanji Ki Gali, Mori, Teshil Bali, District
Pali. Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Superintendent Of Police, Pali, District Pali, Raj..
3. Superintendent Of Police, Jalore, District Jalore, Raj..
4. Sho, Police Station Bali, District Pali, Raj..
5. Sho, Police Station Jalore, District Jalore.
6. Sho, Police Station Bhadrajun District Jalore.
7. Ashok Singh S/o Ganga Singh, Resident Of Mada, Tehsil
Sadari District Pali.
8. Mukesh Singh S/o Ashok Singh, Resident Of Mada, Tehsil
Sadari District Pali
9. Ravi Rajpurohit S/o Unown, Resident Of Mada, Tehsil
Sadari District Pali.
10. Suresh Singh S/o Himmat Singh, Resident Of Mada, Tehsil
Sadari District Pali.
11. Mahendra Singh S/o Ganga Singh, Resident Of Patawa,
Tehsil Bali District Pali.
12. Hadamat Singh S/o Ganga Singh, Resident Of Patawa,
Tehsil Bali District Pali.
13. Arjun Singh S/o Unown, Resident Of Patawa, Tehsil Bali
District Pali.
14. Naresh Singh S/o Bhanwar Singh, Resident Of Patawa,
Tehsil Bali District Pali.
15. Madan Singh S/o Bhanwar Singh, Resident Of Patawa,
Tehsil Bali District Pali.
16. Bhawana W/o Mahendra Singh, Resident Of Patawa, Tehsil
Bali District Pali.
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[2025:RJ-JD:54250] (2 of 3) [CRLW-3651/2025]
----Respondents
For Petitioner(s) : Mr. Manohar Singh
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
16/12/2025
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:54250] (3 of 3) [CRLW-3651/2025]
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
683-himanshu/-
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