Annu vs State Of Rajasthan (2025:Rj-Jd:54275)
2025 Latest Caselaw 17166 Raj

Rajasthan High Court - Jodhpur

Annu vs State Of Rajasthan (2025:Rj-Jd:54275) on 16 December, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:54275]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Writ Petition No. 3583/2025

1.       Annu D/o Hanuman Ram, Aged About 21 Years, R/o Naer
         Filtier House Narva Khichiyan Distict Jodhpur
2.       Manohar Lal S/o Raghunath, Aged About 30 Years, R/o
         Lalji Ka Bhra Balrawa Tehsil Tinwari Distirict Jodhpur
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Home Affairs, Government Of Rajasthan Secretariat
         Jaipur
2.       The Commissioner Of Police, Jodhpur
3.       The Sho, Police Station Soorsagar Jodhpur
4.       The Sho, Police Station Mataniya Jodhpur
5.       Hadman Ram S/o Late Mangla Ram Gehlot, Near Filter
         House, Narva Khichiyan Dist. Jodhpur
6.       Guddi Devi, Near Filter House Narva Khichiyan District
         Jodhpur
7.       Khushal Ram S/o Oma Ram Ji Parihar, Patiya Bera
         Balarwa Balarwa District Jodhpur
8.       Moti Lal S/o Oma Ram Ji Parihar, Patiya Bera Balarwa
         Balarwa District Jodhpur
9.       Kuldeep Ram S/o Late Balkishan Gehlot, Salawas
         Opposite Water Box Shikarpura Road Salawas Jodhpur
10.      Shiva Ram S/o Narayan Ram Mali, R/o Near Filter House
         Narva Khichyan Jodhpur
11.      Munni Devi S/o Narayan Ram Mali, R/o Near Filter House
         Narva Khichiyan Jodhpur
12.      Bhagwati D/o Shiva Ram, R/o Near Filter House Narva
         Khichyan Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Krishan Singh Rathore
For Respondent(s)         :     Mr. Sri Ram Choudhary, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

16/12/2025

(Uploaded on 16/12/2025 at 05:58:30 PM)

[2025:RJ-JD:54275] (2 of 2) [CRLW-3583/2025]

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 698-divya/-

(Uploaded on 16/12/2025 at 05:58:30 PM)

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