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Rajasthan High Court - Jodhpur
Priti vs State Of Rajasthan (2025:Rj-Jd:55153) on 18 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55153]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3709/2025
1. Priti D/o Virendra Kumr, Aged About 25 Years, W/o Shri
Sandeep Kumar R/o Ward No 15 Ajarikhurd Tehsil And
District Jhunjhunu And Presently Residing At Railway
Colony Near Aarya Hospital Pawanuri South Bikaner Raj.
2. Laxman Choudhary S/o Ramcharan Choudhary, Aged
About 28 Years, Railway Colony Near Aarya Hospital
Pawanuri South Bikaner Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Ministry Of
Home Affairs Jaipur Raj.
2. Superintendent Of Police, Bikaner Through Government
Advocate Rajasthan High Court Jodhpur
3. Station House Officer, Police Station Kotagte District
Bikaner
4. Sandeep Saharan S/o Shriraghuveer Saharan, Ward No
15 Ajarikhurd Tehsil And District Jhunjhunu
5. Ankur Saharan S/o Shrisurendra Saharan, Ward No 15
Ajarikhurd Tehsil And District Jhunjhunu
6. Manoj Kumar Meena S/o Shrimangal Chand Meena, Ward
No 15 Ajarikhurd Tehsil And District Jhunjhunu
7. Dalip Saharan S/o Oma Ram Saharan, Ward No 15
Ajarikhurd Tehsil And District Jhunjhunu Raj.
8. Pradeepdela S/o Shrivirendra Kumar, Village Makro Tehsil
And District Jhunjhunu Raj.
9. Ankurdela S/o Shrivirendra Kumra, Village Makro Tehsil
And District Jhunjhunu Raj.
10. Ramesh Saharan S/o Shrimool Chand Saharan, Ward No
15 Ajarikhurd Tehsil And District Jhunjhunu
----Respondents
For Petitioner(s) : Mr. Himmat Jagga
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/12/2025
(Uploaded on 18/12/2025 at 06:28:00 PM)
[2025:RJ-JD:55153] (2 of 2) [CRLW-3709/2025]
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
8-divyashri/-
(Uploaded on 18/12/2025 at 06:28:00 PM)
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