[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Pooja vs State Of Rajasthan (2025:Rj-Jd:54256) on 16 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:54256]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3664/2025
1. Pooja D/o Madan Lal, Aged About 19 Years, R/o Village
Phoolkan, Tehsil And District Sirsa Haryana At Present
Residing At Village Chhani Bari Tehsil Bhadra, District
Hanumangarh, Rajasthan.
2. Ashok Kumar S/o Ramesh, Aged About 18 Years, R/o
Ward No. 2, Village Chhani Bari Tehsil Bhadra, District
Hanumangarh, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home Affairs, Govt. Of Rajasthan, Jaipur.
2. Superintendnent Of Police, Hanumangarh.
3. Sho, Police Station Bhirani
4. Sonu Rathi S/o Madan Lal, Aged About 21 Years, Resident
Of Viliage Phoolkan, Thesil And District Sirsa Haryana.
5. Raman Rathi S/o Amar Singh, Aged About 23 Years,
Resident Of Village Phoolkan, Thesil And District Sirsa
Haryana.
6. Kailash Rathi S/o Amar Singh, Aged About 32 Years,
Resident Of Village Phoolkan, Thesil And District Sirsa
Haryana.
7. Subesingh Rathi S/o Amar Singh, Aged About 24 Years,
Resident Of Village Phoolkan, Thesil And District Sirsa
Haryana.
8. Deepu Rathi S/o Nathuram, Aged About 38 Years,
Resident Of Village Phoolkan, Thesil And District Sirsa
Haryana.
9. Ramniwas Rathi S/o Nathu Ram, Aged About 42 Years,
Resident Of Village Phoolkan, Thesil And District Sirsa
Haryana.
10. Priyanka Rathi W/o Ramniwas Rathi, Aged About 36
Years, Resident Of Village Phoolkan, Thesil And District
Sirsa Haryana.
11. Himanshu Rathi S/o Dholu Rathi, Aged About 19 Years,
Resident Of Village Phoolkan, Thesil And District Sirsa
Haryana.
(Uploaded on 16/12/2025 at 06:14:32 PM)
(Downloaded on 17/12/2025 at 08:57:14 PM)
[2025:RJ-JD:54256] (2 of 3) [CRLW-3664/2025]
12. Anu Chopra S/o Mahendra Chopra, Aged About 24 Years,
Resident Of Village Chhani Bari Tehsil Bhadra District
Hanumangarh Rajasthan.
13. Bablu Kumhar S/o Unknown, Aged About 27 Years,
Resident Of Village Chhani Bari Tehsil Bhadra District
Hanumangarh Rajasthan.
14. Rattan Chopra S/o Unknown, Aged About 37 Years,
Resident Of Village Chhani Bari Tehsil Bhadra District
Hanumangarh Rajasthan.
15. Mahendra Chopra S/o Unknown, Resident Of Village
Chhani Bari Tehsil Bhadra District Hanumangarh
Rajasthan.
16. Sonu Chhimpa S/o Unknown, Aged About 25 Years,
Resident Of Village Chhani Bari Tehsil Bhadra District
Hanumangarh Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kishan Lal
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.
(Uploaded on 16/12/2025 at 06:14:32 PM)
[2025:RJ-JD:54256] (3 of 3) [CRLW-3664/2025]
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
693-himanshu/-
(Uploaded on 16/12/2025 at 06:14:32 PM)
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