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Rajasthan High Court - Jodhpur
Krishna Choudhary vs State Of Rajasthan (2025:Rj-Jd:55148) on 18 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:55148]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 3712/2025
1. Krishna Choudhary D/o Kalyan Mal Choudhary, Aged
About 18 Years, Resident Of Behind School, Langar
Mohalla, Jalampura, Bhilwara, District Bhilwara,
Rajasthan-311021.
2. Mahendra Jat S/o Mahadev Jat, Aged About 18 Years,
Resident Of Gora Ka Khera, District Bhilwara, Rajasthan-
311024.
----Petitioners
Versus
1. State Of Rajasthan, Through Chief Secretary, Ministry Of
Home Affairs, Jaipur Rajasthan.
2. Director General Of Police, Govt. Of Rajasthan, Police
Head Quarter, Jaipur.
3. The Superintendent Of Police, District Bhilwara,
Rajasthan.
4. The Sho, Police Station Asind, District Bhilwara,
Rajasthan.
5. The Sho, Police Station Shambhugarh District Bhilwara,
Rajasthan.
6. Kalyan Jat S/o Khiyan Jat, Resident Of Jalpura, Police
Station Shambhugarh, District Bhilwara, Rajasthan
7. Dali W/o Kalyan Jat, Resident Of Jalpura, Police Station
Shambhugarh, District Bhilwara, Rajasthan
8. Mukesh S/o Kalyan Jat, Resident Of Jalpura, Police Station
Shambhugarh, District Bhilwara, Rajasthan
9. Ratan Lal Jat S/o Khiyan Jat, Resident Of Jalpura, Police
Station Shambhugarh, District Bhilwara, Rajasthan
10. Prithviraj Jat S/o Ratan Lal Jat, Resident Of Respondent
No. 06 To Respondent No. 12 Areresident Of Jalpura,
Police Station Shambhugarh, Districtbhilwara, Rajasthan.
11. Dharmichand Jat S/o Mahadev Jat, Resident Of Jalpura,
Police Station Shambhugarh, District Bhilwara, Rajasthan
12. Ranjeet Jat S/o Mula Jat, Resident Of Jalpura, Police
Station Shambhugarh, District Bhilwara, Rajasthan
13. Surendra Jat S/o Sukhdev Jat, Resident Of Dholi
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[2025:RJ-JD:55148] (2 of 3) [CRLW-3712/2025]
Paldi,police Station Asind, District Bhilwara, Rajasthan.
14. Ghani Devi W/o Sukhdev Jat, Resident Of Dholi
Paldi,police Station Asind, District Bhilwara, Rajasthan.
15. Kana Jat S/o Unknown, Resident Of Padasoli,police
Station Asind, District Bhilwara, Rajasthan.
16. Gajraj Jat S/o Kana Jat, Resident Of Padasoli,police
Station Asind, District Bhilwara, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Neeraj Kumar Gurjar
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
18/12/2025
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,
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[2025:RJ-JD:55148] (3 of 3) [CRLW-3712/2025]
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
11-divyashri/-
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