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Rajasthan High Court - Jodhpur
Geeta Regar vs State Of Rajasthan (2025:Rj-Jd:54251) on 16 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:54251]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3098/2025
1. Geeta Regar D/o Bansi Lal Regar, Aged About 21 Years,
R/o Regar Mohalla Dolpura, Police Statiom Devgarh,
District Rajsamand.
2. Sonu Kumar Regar S/o Prakash Ram, Aged About 22
Years, R/o Near Bus Stand, Dolpura, Police Station
Devgarh, District Rajsamand.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Superintendent Of Police, Rajsamand.
3. The Sho, Police Station Devgarh, District Rajsamand.
4. Banshi Lal S/o Ganesh Regar, Residing At Regar Mohalla
Dolpura, Police Station Devgarh, District Rajsamand.
5. Babu Lal, Respondent No. 4 To 7 Are Residing At Regar
Mohalla Dolpura, Police Station Devgarh, District
Rajsamand.
6. Gopi Lal S/o Ganesh Regar, Residing At Regar Mohalla
Dolpura, Police Station Devgarh, District Rajsamand.
7. Shanti Lal S/o Narayan Lal, Residing At Regar Mohalla
Dolpura, Police Station Devgarh, District Rajsamand
8. Sukh Dev S/o Mana Ram Regar, R/o Madariya, Police
Station Devgarh, District Rajsamand.
9. Jaswant S/o Mana Ram Regar, R/o Madariya, Police
Station Devgarh, District Rajsamand.
----Respondents
For Petitioner(s) : Mr. Vikram Singh Jaitawat
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
16/12/2025
(Uploaded on 16/12/2025 at 06:31:11 PM)
[2025:RJ-JD:54251] (2 of 2) [CRLW-3098/2025]
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
696-himanshu/-
(Uploaded on 16/12/2025 at 06:31:11 PM)
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